R NARENDER Vs. STATE OF A P

JUDGEMENT

(1.) The petitioners challenge the selection process adopted by the 5th respondent, a private engineering college, hereinafter referred to as "the college", in the matter of selection to the posts of Assistant Professor, in the Departments of Science & Humanities and Mechanical Engineering, in pursuance of two advertisements issued by it, on 16.4.2005 and 21.4.2005.

(2.) The first petitioner was appointed on consolidated basis, as Assistant Professor in Science, on 9.9.2002, and the second petitioner was appointed as Assistant Professor in Mechanical Engineering on 11.10.2004, on ad hoc basis. The college is affiliated to the Osmania University, the third respondent. It proposed to fill the vacancies, against which the petitioners are working, and several other posts on regular basis, in accordance with the procedure prescribed by the third respondent. Advertisements were issued on the dates referred to above. The petitioners and several others applied for it.

(3.) The petitioners state that the interviews for the posts were held on 6.8.2005 and 9.8.2005, and that they have performed well. It is alleged that the college brushed aside the recommendations of the Selection Committee, and is contemplating to appoint unqualified candidates with no experience. The college is said to have issued orders of termination to the petitioners on 12.9.2005, with a stipulation that they would come into effect, with effect from 31.10.2005.