V VENKAT KANNA Vs. KAKATIYA UNIVERSITY

JUDGEMENT

(1.) THE petitioner who is working as an Assistant Professor, Department of Public Administration and Human Resource Management, Kakatiya University, Warangal, seeks a Writ of Mandamus directing the first respondent University to constitute a Selection Committee in compliance with the guidelines issued by the University Grants Commission and the orders of the State Government contained in their G.O.Ms.No.208 Higher Education (UE.II.I) Department dated 29.06.1999 and to conduct interview for the post of Assistant Professor in the Department of Public Administration (Human Resource Management) in the OC Category pursuant to Notification No.2/2003 dated 10.10.2003.

(2.) IN paragraph 2 of the affidavit filed in support of this writ petition, the petitioner has averred that the present writ petition is filed challenging the correctness of the orders passed by the first respondent vide letter dated 24.03.2015 setting -out that the interviews held on 19.06.2005 pursuant to Notification No.2/2003 dated 10.10.2003 have been carried out properly and that the petitioner has not been selected for the post of Assistant Professor, Department of Public Administration and Human Resource Management.

(3.) FOR the present, I will leave aside this apparent contradiction between the prayer made and the averment contained, as referred to supra.