C SADHAINANDAM Vs. RAMA MURTHY

JUDGEMENT

(1.) Petitioner moved this Court when the third respondent was allegedly selected although he did not fulfil the requisite qualifications for the post of a lecturer in Sri Venkateswara University. A learned single Judge of this Court took notice of the comparative merit and qualifications of the petitioner and the third respondent herein and held against the appointment of the third respondent. The University preferred appeal. This Court while disposing of the Writ Appeal No. 554 of 1996 has recorded as follows :

(2.) According to the petitioner, he remained waiting and anticipating that the vacancy would be advertised afresh and applications from eligible candidates would be invited for the post. He has, however, alleged.

(3.) Second respondent in his affidavit, inter alia, has stated as follows :