TULASE MAHANKALI Vs. ANDHRA UNIVERSITY

JUDGEMENT

(1.) Appointment of the 3rd respondent as a lecturer, in the department of Human Genetics of the Andhra University, is questioned in this writ petition, as arbitrary and illegal and a consequential direction is sought to respondents 1 and 2 herein to appoint the petitioner in the said post.

(2.) Facts, to the extent necessary, are that, vide advertisement No. 18.1/92 dated 17.10.1992, applications were invited for several posts including that of a lecturer in human genetics and physical anthropology. The qualifications prescribed therein, for appointment to the post of lecturer, is as under:

(3.) Those who have already been awarded Ph.D. Degrees or would be awarded the Ph.D. Degree by the 31.12.92."