STATE OF ANDHRA PRADESH Vs. BODA SURESH BABU

JUDGEMENT

(1.) THIS writ appeal is filed against the order, dated 09.04.2014 in W.P. No. 23567 of 2001. Incidentally, C.C. No. 48 of 2014, which arose out of the writ petition, was also disposed of through the same order.

(2.) THE 2nd respondent i.e. A.V.N. College, Visakhapatnam is a private educational institution admitted to grant -in -aid. The recruitment to the posts that were admitted to grant -in -aid is taking place from time to time. By the year 1999, there existed some backlog vacancies of the posts of Lecturer in Commerce, which were reserved in favour of S.C. candidates. An advertisement was issued inviting applications for such backlog vacancies. At the relevant point of time, there was sub -classification within the S.Cs. Out of 3 posts, two were reserved in favour of woman candidates and one was left unreserved and made available to S.C. candidates in general. A corrigendum was also issued in that behalf.

(3.) THE 1st respondent, respondents No. 3 and quite large number of candidates applied in response to the notification. The selection committee, constituted in accordance with the Rules placed the 3rd respondent at serial No. 2 and the 1st respondent at serial No. 14, in the list of selected candidates against the one vacancy. It appears that no applications were received for the posts that were reserved in favour of woman.