RUPAVATH RAMDAS Vs. OSMANIA UNIVERSITY REGISTRAT HYD

JUDGEMENT

(1.) The Petitioner is working as a Lecturer in V.S.R & N.V.R. College, Tenali, Guntur District. In pursuance of a notification of the first respondent vide Advertisement No.2/2003, dated 7-8-2003 regarding the filling up of 65 backlog vacancies reserved for Scheduled Castes and Scheduled Tribes category including a post of an Associate Professor in Political Science, he applied for the same. The applicants were not called for interview on the ground that they do not possess the requisite qualifications for the Post of Associate Professor in Political Science including the petitioner. The post of Associate Professor in Political Science, which is reserved for Scheduled Tribes was notified thrice, but the first respondent could not get the qualified candidate for the said post. As per the notification, the candidates must possess Phd, NET and five years teaching experience at the degree level. AS the first respondent is reluctant to relax the qualifications, the post remained unfilled for seven years. The petitioner contends that if a reserved post is not filled in three successive attempts, it is liable to be de- reserved and notified afresh. If that happens the Scheduled Tribe community will lose a valuable opportunity. To obviate this, the first respondent should take steps to relax the qualifications suitably, keeping in view the qualifications of the candidates available. But, despite repeated requests, the first respondent is refusing to consider the request for relaxation of the qualifications. The learned Counsel for the petitioner draw the attention of this Court, a judgment of the Supreme Court in Indira Sawhney v. Union of india wherein the Court held as follows:

(2.) The learned Counsel for the petitioner further submits that Section 53 of the A.P. Universities Act empowers the University acting through the Executive Council to make ordinances prescribing qualifications for teachers. Reading that provisions with the view taken by the Supreme Court in the matter of relaxation of qualifications would serve the purpose of 'full availment of reservation' The petitioner further contends that the first respondent has ample power to effect the relaxation with the prior approval or permission of the respondents 2 and 3 if necessary. The petitioner therefore approached this Court seeking a direction to the first respondent to take necessary steps for relaxation of the qualifications of the candidates for filling up of the backlog post of Associate Professor in Political Science reserved for Scheduled Tribe candidates. The material placed by both parties indicate that the candidates who made the applications in response to the notification for filling up of the vacancy of the Associate Professor in Political Science do not possess the requisite qualifications. The assertion made by the petitioner that the said post is notified on three occasions i.e., in 1997, 2000 and 2003 is not denied by the first respondent and the post remained unfilled for the last seven years.

(3.) In the light of the above circumstances, the judgment rendered by the Supreme Court in Indira Sawhney v. Union of India (supra), the first respondent is directed to examine and take a decision regarding the request of the petitioner for the relaxation of the qualifications of the candidates belonging to Scheduled Tribe for the Post of the Associate Professor in Political Science, in the interest of the institution and to fill up the vacancy of the Associate Professor in Political Science reserved for Scheduled Tribes lying vacant since seven years in its endeavour to render justice to the candidates belonging to the Scheduled Tribes.