JANARDHAN RAO CHEELI Vs. THE UNIVERSITY OF HYDERABAD

JUDGEMENT

(1.) THE unsuccessful petitioner in W.P. No. 5557 of 2011 filed this writ appeal. The facts, that gave raise to the filing of the writ appeal, are as under:

(2.) IN the note added to the advertisement, it was mentioned inter alia that the expression "good academic record" would connote that the candidate must have obtained on an average, 50% of marks in two public examinations/degrees immediately preceding the Master's Degree.

(3.) THE appellant and several others submitted applications for the post. The 1st respondent appointed a scrutiny committee comprising of 7 senior professors. The committee scrutinized the applications and found the application of the appellant to be in order. However, at a later stage, the Assistant Registrar (HR) of the University raised objections to the effect that the appellant does not have "good academic record", since he scored only 44%, in the Degree examination. On a representation made by the appellant, the Vice -Chancellor and Dean of the Faculty examined the matter and ultimately, he was permitted to appear in the interview.