SHAIK NAZEER HUSSAIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The issue involved in these two Writ Petitions is similar, wherein, the orders in not extending the services of the petitioners as Guest Faculty in different subjects are under challenge and the same are disposed of by this Common Order.

(2.) Heard Mr. Devalaraju Anil Kumar, learned counsel for the petitioners, Mr. C.Sudesh Anand, learned counsel representing the 2nd respondent-Rajiv Gandhi University of Knowledge Technologies (hereinafter referred to as 'University') along with Mr. Pithani Chandrasekhar Reddy, and Mr. P.S.P.Suresh Kumar, learned Standing Counsel for AICTE.

(3.) The facts as set out in the petitioners' affidavit may briefly be stated thus: To cater the Educational needs of meritorious rural youth of Andhra Pradesh State, the 1st respondent established four IIITs under the 2nd respondent-University. Every year, 1000 students per campus are admitted and around 20,000 students are imparted education with the support of 300 regular and contract faculty. It is a six year Integrated Engineering Programme i.e., two years of Pre-University Course (PUC) and four years of Engineering.