BODA SURESH BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) W .P.No.23567 of 2001 has been filed by the petitioner seeking a Writ of Mandamus declaring the notification dated 22.02.2002 issued by the third respondent without any consideration of the in -service candidates and the selection of the fourth respondent as illegal, arbitrary and violative of the principles of natural justice and for a direction to the consider the case of the petitioner herein for appointment in the aided vacancy in the third respondent college.

(2.) THE petitioners specific case is that he belongs to Scheduled Caste community (SC -C). HE passed B.Com., in the year 1989 -90 and M.Com in the year 1992 -93 an also a computer course Data Pro Sleep 2 in the year 2001. It appears that he has also acquired Ph.D. qualification. Previously he was appointed as a lecturer in Priyardarshini College from July 1997 to July 2000. Subsequently, he was appointed as Part -Time Lecturer in Commerce in the third respondent college at Visakhapatnam. This institution is said to be a reputed institution in which several statesmen seems to have studied. It appears that the principal and management of the third respondent college have certified that the petitioner has been working as lecturer in commerce against the aided vacancy since August, 2000 and his teaching has been appreciated by the students and the management. The petitioner has also obtained M.Phil degree in commerce from Madhurai Kamaraj University and he had also obtained Ph.D. in HRM in the faculty of Commerce and Management from Acharya Nagarjuna University.

(3.) THEN , the petitioner filed this writ petition challenging the said notification and selection of the fourth respondent. This Court, by order dated 16.11.2001, granted interim directions to continue the petitioner till regularly selected candidates are posted. However, it was also observed that the said selection, in pursuance of the interviews, shall be subject to the final result of the writ petition. However, by order dated 22.07.2002, it was clarified that the petitioner shall be continued in service.