(1.) The present Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:
(2.) Heard the learned counsel for the petitioner, learned Government Pleader for the respondents, learned standing counsel for the 2nd and 3rd respondents, and learned counsel for the unofficial 4th respondent.
(3.) The facts of the case in brief is that the petitioner herein is belonged to BC-B category and completed five years programme of M.Sc. (Bio-Sciences) in the year 2010 from the 4th respondent deemed University. He further submitted that he was selected as Assistant Professor/Lectureship on 27/7/2012 through A.P. State Eligibility Test (APSET-2012) conducted by the Osmania University, Hyderabad. Then he also selected for Joint CSIR-UGC test for Eligibility for Lectureship (NET) held on 20/12/2015 conducted by the Council for Scientific and Industrial Research, New Delhi and a certificate was issued on 5/10/2016 to that effect. Thereafter, he had been worked as Assistant Professor/Lecturer in various private institutions in the states of Andhra Pradesh and Karnataka. He further submitted that he applied for the post of Junior Lecturer in Zoology subject in connection with the Notification No. 22/2018, dtd. 28/12/2018 issued by the 3rd respondent for filling up of vacancies in various subjects regarding Junior Lecturer posts in A.P. Intermediate Education. After considering the marks secured in the written examination, the 3rd respondent issued call letter to him intimating that the verification of certificates and interview will be held on 18/11/2020 at 3rd respondent's office. Accordingly, he appeared for interview and certificates also verified. He also submitted that his name was not mentioned in the results of the selected persons list announced on 2/2/2021 by the 3rd respondent but he received a mail from the 3rd respondent on 15/2/2021 stating that his candidature was rejected on the ground of his Post Graduation degree i.e. M.Sc. (Bio-Sciences) is not equivalent to M.Sc. (Zoology).