B RAVINDRA REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) All the three Writ Petitions are being disposed of through this Common Order, since the petitioners in all the writ petitions have assailed the same recruitment notifications issued by the same respondent-University. Thus, in all the three writ petitions, the same questions of law and facts have been raised by the similarly placed petitioners against the same set of respondents.

(2.) On 25.03.2013, the respondent-University issued a notification inviting applications for the posts of Professors, Associate Professors and Assistant Professors at Hyderabad and also in the constituent colleges and its units at other places. In the notifications, all of which were issued on the same day, five posts of Professors in Mathematics (Sciences and Humanities) were notified. When it comes to the requisite qualifications for the post of Professor, the University has, inter alia, prescribed that one should have a minimum of ten years teaching experience of which at least five years should be at the level of Associate Professor in University/College and/or experience in research at the University/National Level Institutions/Industries, excluding experience of guidance candidates for research at doctoral level.

(3.) The grievance of the petitioner is that although he has put up a minimum of ten years of teaching experience, in the light of the rider added to the qualification of ten years teaching experience that one should have put in five years at the level of Associate Professor within those ten years, he is being deprived of the opportunity to apply for that post. In fact, aggrieved by what is said to be the change in the qualifications, the petitioner is said to have made a representation to the respondent-authorities at Hyderabad on 01.08.2013, but to no avail. Accordingly, he approached this Court by filing the present writ petition.