B ISSAN HOWER Vs. D CH KATAIAH

JUDGEMENT

(1.) THIRD respondent in W.P.No.1132 of 2002 filed this writ appeal. First respondent herein filed the writ petition challenging the appointment of the appellant as Junior Lecturer in the second respondent institution. The learned Single Judge allowed the writ petition through order, dated 23.07.2013.

(2.) THE relevant facts that lead to filing of this writ appeal are as under:

(3.) THE second respondent is a private Junior College admitted to grant in aid. The post of Junior Lecturer in History was covered by the aid. The post fell vacant and in the course of filling the same, it emerged that the vacancy was at roaster point No.7, earmarked for scheduled caste candidates. In the selection process no suitable candidate was found. Therefore, the vacancy was carried forward.