LAWS(APH)-2014-2-82

P KARUNAKAR RAO Vs. KAKATIYA UNIVERSITY, WARANGAL

Decided On February 14, 2014
P Karunakar Rao Appellant
V/S
KAKATIYA UNIVERSITY, WARANGAL Respondents

JUDGEMENT

(1.) The petitioner is a postgraduate in Botany with a Ph.D. Degree in the same subject. Presently he is working as Assistant Professor in Botany on contract basis at the University Arts and Science College, Kakatiya University, Warangal. He is aggrieved by the action of the University in seeking to appoint Assistant Professors only from among the candidates qualified in Chemistry subject in pursuance of the Notification No. 1/2012, dated 15.2.2012. He seeks a direction to the University to select him as Assistant Professor in the Botany subject. The University issued Notification No. 1/2012, dated 15.2.2012 inviting applications for Teacher Posts in the "Five Year Integrated M.Sc. (Chemistry) Course". The posts notified are - Professor (1), Associate Professors (2) and Assistant Professors (6). The petitioner is one among the 167 applicants, out of which 143 applications related to Chemistry subject. He was an applicant for the posts of Assistant Professor and Associate Professor in Botany subject.

(2.) Interviews for Professors and Associate Professors were scheduled on 4.7.2013 and for Assistant Professors on 5.7.2013. Call Letters were issued only to the applicants who possessed the qualification of M.Sc. (Chemistry) since the notification was intended only for chemistry subject. Hence, other applicants, including the petitioner who had applied for other subjects, were not called for the interview. The petitioner has, therefore, filed this writ petition against the action of the University, restricting the recruitment to the Chemistry subject only.

(3.) Challenge to the notification is made substantially on the ground that it is vague and has deprived the applicants like the petitioner who are qualified for appointment for subjects other than Chemistry.