REGENT COMPUTRONICS PVT. LTD.

OSMANIA UNIVERSITY TEACHERS ASSOCIATION (OUTA), GENERAL SECRETARY Appellant

V/S

UNION OF INDIA, CABINET SECRETARY Respondents

Referred Judgements :-

T.P. GEORGE V. STATE OF KERALA [REFERRED TO]
TIKA RAMJI OTHERS VS. STATE OF UTTAR PRADESH [REFERRED TO]
DEEP CHAND BRAHMAN LAL SINGH NIRANJAN SINGH HARI SHANKER SHYAM LAL RAM PRASAD JAIN TRANSPORT GENERAL TRADING CO JAIPAL SINGH VIRENDRA PAL GUPTA VISHAMBHAR DAYAL GUPTA REJENDRAPAL SIA RAM BRIJPAL SINGH PANDIT SRINIVAS MADHO RAM MOHI UDD VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ORISSA IN BOTH THE APPEALS STATE OF ORISSA IN BOTH THE APPEALS H R S MURTHY VS. M A TULLOCH AND CO :MISRILAL JAIN:M A TULLOCH AND CO [REFERRED TO]
STATE OF MAHARASHTRA VS. ASSOCIATION OF MAHARASHTRA EDUCATION SERVICE CLASS II OFFICERS [REFERRED TO]
M KARUNANIDHI VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. KUMARI NIVEDITA JAIN [REFERRED TO]
HOECHST PHARMACEUTICALS LIMITED JUMNA FLOUR AND OIL MILLS PHARMA ASSOCIATES VS. STATE OF BIHAR [REFERRED TO]
OSMANIA UNIVERSITY TEACHERS ASSOCIATION VS. STATE OF ANDHRA PRADESH [REFERRED TO]
AJAY KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
UNIVERSITY OF DELHI VS. RAJ SINGH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF MADHYA PRADESH [FOLLOWED ON]
ITC LIMITED VS. AGRICULTURAL PRODUCE MARKET COMMITTEE [REFERRED TO]
P CHENGAL REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
OSMANIA UNIVERSITY VS. R MADHAVI [REFERRED TO]

JUDGEMENT

(1.) This batch of writ petitions may be disposed of by a common order since the issues that require resolution, more or less, are the same in all of them.

(2.) The validity of the procedure adoptedincluding the constitution of Selection Committee by the Osmania University for the selection and appointment to the posts of Assistant Professors, Associate Professors and Professors of University under the Career Advancement Scheme (for short 'the CAS') is impugned in this batch of writ petitions. Certain allied issues, which may be incidental in nature, are also raised.

(3.) In W.P.No.2411 of 2002 filed by theOsmania University Teachers Association (OUTA) and others, the constitutional validity of Section 43-A of the Andhra Pradesh Universities Act, 1991 (for short (Universities Act') is also challenged It is contended that Section 43-A inserted into the Andhra Pradesh Universities Act, 1991, by Amendment Act 18 of 2001, is void.

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OSMANIA UNIVERSITY TEACHERS ASSOCIATION Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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