K SEETHA LAKSHMI Vs. ANDHRA UNIVERSITY VISAKHAPATNAM

JUDGEMENT

(1.) This Writ Petition is filed to declare the selection process initiated for the appointment to the post of Reader in Hindi in Andhra University as illegal and arbitrary and for a consequential direction to re-advertise the post by ignoring the interviews held on 5-7-1989.

(2.) The facts leading to the case are that the petitioner was working as Lecturer in Hindi in Andhra University. While so, a notification was issued on 25-10-1988 inviting applications in the prescribed form for various posts. We are concerned in the writ petition with the posts earmarked in the Department of Hindi wherein applications were called for filling up of post of one Professor, one Reader and three Lecturers. In response to the said advertisement for Reader's post, the petitioner and other eligible lecturers including Respondent No.4 made applications. The petitioner having come to know that Respondent No.4 was shown at Sl.No.1 in the Select Panel and the petitioner at Sl.No.2, this Writ Petition is fifed assailing the selection process itself on various grounds.

(3.) It is submitted that the petitioner possessed higher qualifications than Respondent No.4. The Selection Committee was not constituted as per the statutory rule. It is also submitted that the selection process was aimed at benefiting a 'B.C.' category candidate as respondent No.3 belonged to 'B.C' category.