A HARI PRASANNA Vs. VENKATESWARA UNIVERSITY

JUDGEMENT

(1.) The writ petitioners, an Assistant Professor and Assistant Director-Lecturer, of Sri Venkateswara University, in short referred to as "University" hereinafter, had questioned the proceedings dated 4-1-2002 passed in No.E. 11(6)/2002 on the file of 1st respondent and the consequential proceedings and the grounds raised in both these Writ Petitions being substantially the same, both the Writ Petitions are being disposed of by a common order.

(2.) In W.P-No. 1187/2002, the petitioner was appointed as a Lecturer in English vide proceedings dated 2-9-1992 and after completion of probation the 1st respondent- University had declared her probation to be satisfactory by proceedings dated 8-4-1999 with effect from 10-10-1994 and on 4-1-2002 the 1st respondent had transferred the petitioner from the 2nd respondent College to the 3rd respondent College and consequently proceedings dated 19-1-2002 had been issued by the 2nd respondent and hence the Writ Petition was filed for a writ of mandamus or any other appropriate writ, order or direction declaring and setting aside the proceedings dated 4-1-2002 passed in No.E.ll(6)/2002 on the file of the 1st respondent and the consequential proceedings dated 19-1-2002 passed in No. E2/SHES/2001 on the file of the 2nd respondent as illegal, arbitrary and without jurisdiction and consequently direct the 2nd respondent to allow the petitioner to work as Assistant Professor in the Department of English in the 2nd respondent College and for other appropriate reliefs.

(3.) In W.P.No. 1220/2002, the petitioner, an Assistant Director-cum-Lecturer, had questioned the proceedings dated 4-1-2002 on the file of the 1st respondent and the consequential proceedings dated 18-1-2002 in Roc.No.DDE/SVU/T/Estt./2002 on the file of the 2nd respondent as illegal, arbitrary and without jurisdiction and for a direction to the 2nd respondent to allow the petitioner to work as Assistant Director- cum-Lecturer in the 2nd respondent Institution and for other appropriate reliefs. The petitioner was appointed as Assistant Director-cum-Lecturer in the 2nd respondent College by proceedings dated 6-3-1997 and was placed on probation and the probation was declared and confirmed with effect from 7-3-1999 and inasmuch as the posts of Assistant Directors-cum- Lecturers are not inter-transferable, the impugned proceedings are questioned on the ground that they are contrary to the Resolution of the Board of Management and also the norms and guidelines.