P V V SUBRAHMANYAM Vs. REGISTRAR WALTAIR

JUDGEMENT

(1.) Andhra University, the respondent herein, had issued an advertisement in the year 1986, inviting applications for selection of candidates to the post of Lecturers in Politics and Public Administration along with other posts. The petitioner is one of the applicants. The Selection Committee had selected two persons by name V.S.K.Harinath and D.Jacob Shastri for the post of Lecturer. However, the Selection Committee recommended that the petitioner may be appointed as a Teaching Assistant on a consolidated salary of Rs.500/-. It was on the basis of this recommendation that the University, through its proceedings dated 20-2-1989, appointed the petitioner as Teaching Assistant. on a consolidated salary of Rs.1,450/- per month, in the leave vacancy of Professor VSK Harinath. The petitioner contends that he has been working as Teaching Assistant against several leave vacancies ever since his date of appointment and that he is entitled to be regularised as Lecturer.

(2.) The contention of the respondent-University is that the Selection Committee did not select the petitioner to the post of Lecturer and he was appointed only as a Teaching Assistant against the leave vacancies that were arising from time to time and as such he is not entitled to be regularised as Lecturer.

(3.) Sri V.Venkat Rao, learned counsel for the petitioner, submits that the petitioner appeared before the Selection Committee in response to the advertisement and was appointed as Teaching Assistant, on the basis of recommendations of the Selection Committee. It is also his contention that the petitioner was discharging the functions of a Lecturer. He ultimately submits that, inasmuch as the petitioner has undergone the process of selection and there is an existing vacancy of Lecturer, the petitioner is entitled to be regularised in that post.