K. BALA PRASAD Vs. MAHATMA GANDHI INSTITUTE OF TECHNOLOGY, KOKAPET REP. BY SECRETARY AND CORESPONDENT AND OTHERS

JUDGEMENT

(1.) Aggrieved by the dismissal of his writ petition challenging the termination of his services, the appellant is before us.

(2.) Heard Dr. K. Lakshmi Narasimha, learned counsel for the appellant, Mr. V. Ramchander Goud, learned counsel appearing for the second respondent University and Mr. K. Ramakanth Reddy, learned counsel appearing for the fourth respondent.

(3.) The appellant, who holds a first class Degree in Engineering, was appointed as Assistant Professor in the first respondent college on 15.02.2008, when All India Council for Technical Education Regulations of 2005 were in vogue, permitting the appointment of Graduates in Engineering as Assistant Professors.