SYED SAIF MOHIUDDIN Vs. OSMANIA UNIVERSITY, HYDERABAD

JUDGEMENT

(1.) Since the petitioners herein share the common grievance in this batch of cases, this Court deems it appropriate to dispose of these writ petitions by way of this common order.

(2.) Heard Sri K. Ramakanth Reddy, learned counsel for the petitioners and Sri Deepak Bhattacharjee, learned Standing Counsel for the respondent university apart from perusing the material available before the Court.

(3.) According to the petitioners, they were appointed as Junior Assistants by the respondent University after duly following the required procedure. The respondent university by way of the impugned Order No.MR -168/25/85/Estt.I, dated 19.07.2010, decided to withdraw the appointments given to the petitioners herein on the ground that there is no recognition for the certificates produced by and the pre -university courses undergone by the petitioners are not equivalent to the two year intermediate course of Board of Intermediate and the Degree courses undergone by them are not recognised by the UGC and were not considered as equivalent to B.A. Degree of Osmania University.