WASIA NAVED Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellant herein filed W.P.No. 5350 of 2012 seeking a Writ of Quo Warranto to call upon the 3rd respondent to show-cause as to under what authority he is holding and continuing in a public office namely Principal FAC in Government Nizamia Tibbi College, Charminar, Hyderabad and to prevent him to continue further in the said post. The learned Single Judge though declined to grant a Writ of Quo Warranto, disposed of the writ petition with certain directions. The said order dated 27.04.2012 is assailed before us in this Writ Appeal.

(2.) The facts in brief are as under:

(3.) While so, a vacancy arose to the post of Principal due to retirement of one Dr. Kouser Sultana on attaining the age of superannuation. By proceedings of the 2nd respondent, dated 28.05.2010, the 3rd respondent was placed in Full Additional Charge of the post of Principal for a period of three months or till the post is filled up on regular basis whichever is earlier. Accordingly, he took charge on 31.5.2010 and since then he has been continuing as Principal Full Additional Charge (FAC).