REGISTRAR Vs. VELPULA DEEPTI

JUDGEMENT

(1.) With the consent of both the learned counsel, these Writ Appeals are taken up for hearing together.

(2.) W.A.No.324 of 2020 is filed against the order of the learned Single Judge passed in W.P.No.8607 of 2020, dtd. 12/5/2020, whereas W.A.No.101 of 2020 is filed against the order of the learned Single Judge passed in W.P.No.30908 of 2017, dtd. 21/10/2019. Both these appeals relate to the appointment of an incumbent to the post of Assistant Registrar in the 3rdrespondent-Vikramasimhapuri University.

(3.) This Courthas heard Sri KasaJaganmohan Reddy, learned counsel representing the appellant University in W.A.No.324 of 2020; Sri J. UgraNarasimha, learned counsel for the appellant in W.A.No.101 of 2020, Sri J. Sudheer, learned counsel appearing for the 1strespondent and Sri M.Chinnappa Reddy, learned standing counsel appearing for the University.