BIKKU BHUKYA Vs. KAKATIYA UNIVERSITY

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner, who is working as an Academic Consultant in the first respondent-University, seeking a writ of Mandamus and the prayer reads as follows:

(2.) THE first respondent-University issued notification No. 1 of 2007, dated 07-07-2007, to fill up S. C. /s. T backlog vacancies in the vacant posts of Assistant Professors and associate Professors. The petitioner, in response to the said notification, applied to the post of Associate Professor (informatics), which is reserved for Scheduled Tribe category. The grievance of the petitioner is that though he is qualified for the said post as per the notification and fulfilled the eligibility criteria, he was not called for interview, but, however, with regard to other posts interview call letters were issued.

(3.) IN the information brochure issued by the University, along with the notification, the requisite qualifications for the posts are notified and for the post of Associate professor (Informatics), they read as under-