LAWS(APH)-1988-6-41

LUSY SAROJINI Vs. SPECIAL OFFICER

Decided On June 21, 1988
LUSY SAROJINI Appellant
V/S
SPECIAL OFFICER AND PRINCIPAL, COLLEGE OF ARTS AND SCIENCE, KAMAREDDY NIZAMABAD DIST. Respondents

JUDGEMENT

(1.) The 13 petitioners in this writ petition are the Lecturers working in the college of Arts & Science, Kamareddy, Nizamabad District. They pray for the issue of a writ of Mandamus calling for the records relating to the proceedings in RC No. 92/E/87, dated 2-2-87 and to declare the petitioners as regular Government servants entitled to arrears of salary and allowances with effect from their respective dates of joining the college.

(2.) The petitioners have been working as Lecturers in the various Departments of the respondent-college from their respective dates of joining service, as given in the annexure attached to the writ petition. A glance at annexure shows that the petitioners have been working sometime from 1982 onwards and most of them have been appointed during the years 1982 to 1984. However, by virtue of an employment notification published in Andhra Bhoomi newspaper, dated 4-10-1986 applications were invited from candidates for the posts of Lecturers in various Departments'of the college and a selection committee was also constituted for the purposes of selecting suitable candidates as lecturers. It may be mentioned that earlier, by virtue of G. O. Ms. No. 527, dated 10-12-84, the Government granted grant-in-aid for 28 teaching posts 3 non-teaching posts for the respondent college. It is urged that the grant-in-aid was released keeping in view the services of the petitioners who have been working in the college from 1982 or 1983 onwards as given in the annexure attached to the writ petition.

(3.) In response to the notification dated 4-10-1986, the petitioners applied for the advertised posts and they were interviewed and screened by the selection committee at its meeting held on 14-10-1986 at 11 a.m. The Selection Committee consisted of 12 members including eminent professors of the Osmania University District educational Officer, principal- of the respondent-college and various other qualified persons. The committee met on 14-10-1986 at the Academic Audit Cell of the Osmania University and interviewed the candidates. A list of approved candidates as selected for various posts pursuant to the recommendations of the selection committee was prepared. The respondent-college accordingly issued appointment orders dated 14-10-1986 to the petitioners in respect of the posts they were holding. These selections were made for implementing and enforcing the grant-in-aid already sanctioned to the college vide G. O. Ms. No. 527, dated 10-12-1984 referred tp earlier. The petitioners are qualified persons and are discharging their duties to the satisfaction of one and all in the pay scale of Rs. 700-1600.