BOARD OF INTERMEDIATE EDUCATION Vs. K. PRAKASH

JUDGEMENT

(1.) RESPONDENT No. 4 is a Junior College, which is admitted to grant -in -aid. The Post of Junior Lecturer in Zoology reserved for S.C. candidates remained unfilled and was carried forward. After obtaining permission from the appellant, as required under the relevant provisions of law, an Advertisement was issued on 02.06.2004 inviting applications for the post. The 1st respondent and several others submitted applications. Interview, by the Selection Committee, constituted in accordance with law, was conducted on 24.06.2004. The 1st respondent was selected and his name was recommended to the appointing authority.

(2.) THE 4th respondent issued orders of appointment to the 1st respondent and forwarded the same to the appellant and respondents 2 and 3 for approval. However, the appellant refused to accord approval through proceedings, dated 18.02.2008. Challenging the same, the 1st respondent filed W.P.No.2042 of 2007. He pleaded that he was selected by the selection committee and there was absolutely no basis for the appellant to refuse to accord approval.

(3.) SMT . Akella Padma, learned counsel for the appellant submits that giving of intimation to the employment exchange is necessary under the prescribed procedure and that not having been done, the selection of the 1st respondent cannot be said to be valid. She contends that the learned Single Judge has ignored such a vital aspect and allowed the writ petition.