LAWS(TLNG)-2020-10-97

I. STELLA Vs. STATE OF TELANGANA

Decided On October 06, 2020
I. Stella Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned standing counsel for respondent- University.

(2.) Acharya N.G.Ranga Agricultural University issued Advertisement No.7/RC/2013 dated 01.08.2013 calling for applications to make recruitment to vacancies in the cadres of Associate Professor and Assistant Professor in three different faculties. These are all backlog vacancies earmarked for SC/ST category. One of the vacancies notified was to the post of Associate Professor in the Department of Statistics and Mathematics, faculty of Agriculture earmarked for SC (Woman) category. Notification listed out the qualifications and experience required to be possessed by the candidates. The essential qualifications prescribed, to the extent relevant herein, are Ph.D Degree or any other equivalent Doctorate degree in the subject concerned and experience of not less than 8 years in the cadre of Assistant Professor or equivalent cadre, as on the date of advertisement. Petitioner applied to the said post. She was the only applicant for this post. Her application was not considered on the ground that she did not have the requisite experience as on the date of recruitment notification. Hence, this Writ Petition.

(3.) Petitioner claims that she possesses the qualifications of M.Sc., M.Phil and Ph.D. In pursuit of building a career, she joined as Teaching Assistant in Sri Venkateshwara University at Tirupati, State of Andhra Pradesh on 12.4.1996 and worked till 30.6.1998. She was selected and appointed as Assistant Statistical Officer in the Directorate of Economics and Statistics in the combined State of Andhra Pradesh on 03.08.1998 and worked as such till her selection and appointment as Assistant Professor in Acharya N.G.Ranga Agricultural University. She is working in the said post from 08.05.2013. She is aspiring to be selected and appointed as Associate Professor.