OSMANIA UNIVERSITY Vs. A SREENAIAH

JUDGEMENT

(1.) These appeals are directed against order dated 26/4/2007 passed by the learned Single Judge in W.P.M.P.Nos.10986 and 10886 of 2007 in Writ Petitions No.9458 and 9457 of 2006 and W.V.M.P.No.399 of 2007 in VVPMP.No.1503 of 2007 (Writ Petition No.1176 of 2007), whereby he stayed the selection process initiated by the appellant in respect of Group I and II! posts.

(2.) A perusal of the record shows that in compliance of order dated 27/8/2004 passed by the learned Single Judge in Writ Petition No.8664 of 1998 and batch, the direction given by the Division Bench in Writ Appeal No.244 of 2005, and permission accorded by the Government of Andhra Pradesh, the appellant University issued Advertisement No.1 of 2006, dated 31 -3-2006 for recruitment of 163 Assistant Professors. The opening paragraph of the advertisement reads as under:

(3.) The respondents challenged the advertisement by filing separate writ petitions mainly on the ground that the roster points have not been correctly fixed and, on that account, they are being deprived of the right to be considered for appointment in the faculties of their choice. They also filed miscellaneous petitions to restrain the appellant University from finalising the process of selection. By an order dated 2-5-2006 passed in W.P.M.P.No.11956 of 2006 in Writ Petition No.9458 of 2006 - A. Sreenaiah v. Osmania University, the learned Single Judge stayed the recruitment in Technology Unit of Group III. For the sake of convenient reference, that order is reproduced below: "Prima facie, Advertisement No. 1/2006 dated 31 -3-2006 calling for applications to fill up certain vacancies in the faculty of the respondent-university, in particular, pertaining to the "Technology Discipline" in Group-Ill vide Advertisement No.1 of 2006 dated 31 -3-2006 appears to be irrational as the exact discipline, whether Chemical Engineering or Textile Technology or even Food Technology is not mentioned and even the requisite qualifications appended to the advertisement notification required a first-class Bachelor degree or afirst-class Master's degree in the appropriate branch of Chemical Engineering/Textile Technology. The learned Standing Counsel for the respondent was at a loss to even prima facie satisfy this Court that a Bachelor in Textile Technology was competent to instruct students of B. Tech in Chemical Engineering or vice versa. Forthe aforesaid reasons, there shall be an interim stay of further proceedings pursuantto Advertisement No.1 of 2006 dated 31-3-2006 of the respondent insofar as the recruitment to vacancies in the technology unit of Group-Ill of the respondent-university is concerned."