BUNGA PADMAJA Vs. P LALITHA KUMARI

JUDGEMENT

(1.) Aggrieved by the orders passed in W.P. No. 22242 of 2001 and 3300 of 2002 dated 24.06.2005, W.A. Nos. 1274 of 2005 and 1275 of 2005 are filed by the 4th respondent in the writ petition.

(2.) W.P. No. 22242 of 2001 and W.P. No. 3300 of 2002 were filed to declare the proceedings dated 10.01.2002 whereby the 3rd respondent college was directed to issue appointment orders to the 4th respondent as arbitrary and illegal. Both the appellant and the 1st respondent belong to the Scheduled Castes. While the 1st respondent is a Postgraduate in Zoology with 67% marks, B.Ed in Biological Science with 69%, marks and has a post-graduate diploma in costal aqua culture with 65% marks, the appellant passed his MSc. in 1st class from the Andhra University in 1991 with 60% marks. He also obtained his M.Phil degree from Andhra University in 1993 (prior to 31st December 1993).

(3.) The 3rd respondent college issued notification, dated 04.06.2001, published in "Eenadu" on 08.06.2001 and "Indian Express" on 10.06.2001, inviting applications for clearing backlog vacancies reserved in favour of the Scheduled Castes and the Scheduled Tribes. Among the posts notified, to be filled up, was the post of lecturer in Zoology. Since the subject matter of dispute in the writ appeals revolves around the: qualifications and the scale of pay attached to the post of lecturer in Zoology it is necessary that these clauses in the notification are extracted: Qualifications: