N SAMPATH AND ANOTHER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned Counsel for the respondents. These cases are being disposed of by this common order as they are interconnected and the fight is for the post of Principal in SKE Degree College, Sirpur Kagaznagar (hereinafter referred to as College).

(2.) The petitioner in W.P.No.42349 of 2015 is hereinafter referred to as the petitioner and the petitioner in W.P.No.3117 of 2016 is hereinafter referred to as the respondent in this order for convenience. The petitioner was appointed as Lecturer in Commerce in the College by proceedings dated 30.08.1984. He was appointed after undergoing the selection process. His appointment was approved by the Osmania University. The college was admitted to Grant-in-aid vide G.O.Ms.No.170, dated 12.07.1990. The post of the petitioner was admitted to Grant-in-aid with effect from 01.04.1991.

(3.) The respondent was appointed in the same college on 21.06.1991. He filed W.P.No.5593 of 2015 seeking a direction to consider his case and promote him as Principal on regular basis in terms of proceedings issued by the Commissioner of Collegiate Education dated 23.08.2014 and G.O.Ms.No.47, dated 14.05.2007 issued by the Government.