SYED ABBAS Vs. UNIVERSITY OF HYDERABAD

JUDGEMENT

(1.) The petitioner is one of the applicants for the post of Lecturer in Urdu, notified by the respondent-University. The interviews scheduled to be held on 21.9.2004 in pursuance of the notification dated 26.3.2002. In response to the notification, about 78 candidates made their applications for one post of Urdu Lecturer. The respondent-University appointed a Screening Committee to short-list the applicants, by fixing certain higher standards, to have more viability in conducting the interviews, instead of interviewing all the candidates for one post. Accordingly, the Screening Committee short-listed nine candidates, and they are being called for interview on 21.9.2004.

(2.) The petitioner contends that he is the most qualified candidate with Ph.D. as his academic qualification. Though he was allowed to make an application for the post, he is not being permitted to attend the interview, on the pretext of short-listing of candidates. Therefore, he was denied the right for consideration as a candidate, for the post of the lecturer in Urdu, and it amounts to denial of the fundamental right guaranteed under the Constitution.

(3.) The learned Counsel for the petitioner submitted that there is no transparency in the procedure adopted by the respondent-University and there is any amount of doubt regarding the norms adopted in short-listing the candidates. Therefore, it would be appropriate to direct the respondent-University to permit the petitioner to attend the interview.