SADIK HUSSAIN Vs. UNIVERSITY OF HYDERABAD

JUDGEMENT

(1.) THE issue in this writ petition concerns itself with the appointment to the post of Deputy Registrar in the University of Hyderabad ( 'the University ' for brevity). The grievance of the petitioner is that despite his eligibility and experience in the feeder category in the same University, he has not been selected; but on the other hand, the unofficial respondents have been selected, notwithstanding their lack of qualification and their failure to meet the other selection criteria.

(2.) THE facts in brief are that the petitioner initially secured his entry into the respondent University as an Assistant Registrar in February, 2007 after having been subjected by the University to a rigorous selection process. Apart from handling various departments during the course of his employment, the petitioner is also said to have acted as Deputy Registrar In -charge, General Administration and Transport, of the respondent University. Presently, as per his averments, the petitioner is working as Assistant Registrar of Advanced Centre for High Energy Materials (ACRHEM), a DRDO Project, apart from holding certain other additional charge.

(3.) COMING to the core issue, it can be seen that the respondent University issued an employment notification on 13.02.2013 to fill up four posts of Deputy Registrar - two of the posts having been earmarked for General Category, and the remaining, for OBC category and deputational category, one each. Claiming that he has all the requisite qualifications and the necessary experience, the petitioner applied under all three categories - regular, OBC and deputational. Despite the putative excellent performance of the petitioner in the interview, he has not been selected. On the other hand, respondents 4 and 6 were selected under General category and respondent 3 was selected under OBC category. Aggrieved thereby the petitioner filed the present writ petition.