P.NAGARAJU Vs. RAYALASEEMA UNIVERSITY

JUDGEMENT

(1.) The writ petition is filed under Article 226 of Constitution of India, seeking the following main prayer:-

(2.) Heard Sri S.Karunakar, learned counsel representing the learned counsel for the petitioner, Smt. N. Vijaya Santhi learned Standing Counsel for the 1st respondent University and learned Assistant Government Pleader for Higher Education.

(3.) The petitioner was appointed in Sri Krishnadevaraya University on 7/7/2006 as Teaching Assistant in Botany on contract basis by the select committee after going through the interview process, consequent to the notification issued by the concerned authorities calling for appointments of eligible candidates. Thereafter, the petitioner was transferred to SK University, PG Centre, Kurnool on 25/6/2007 and from then onwards, he has continued to work as Assistant Professor on Contract Basis.