CH. RAMA PRASADA RAO Vs. KRISHNADEVERAYA UNIVERSITY ANANTAPUR

JUDGEMENT

(1.) Present writ petition is filed seeking following relief:

(2.) (a) Petitioner initially was appointed as Associate Professor through direct recruitment in pursuance to the notification issued by respondent University. Such appointment was made on 11/12/1989. While in service, in pursuance to yet another notification, which notified the posts for selection of Professors in Management, as advertised on 11/3/1992, petitioner was successful and accordingly, came to be appointed as Professor of Management by proceedings, dtd. 13/8/1992. Such appointment was subject to completion of probation period of two years. On completion of two years, the respondents have declared probation by proceedings, dtd. 7/1/1995, to be effective from 14/8/1994.

(3.) This Court by interim order, dtd. 20/6/2005, suspended the operation of the impugned punishment order. Now, it is stated that petitioner has attained the age of superannuation in the month of June, 2013.