K.SUNEETHA RANI Vs. UNIVERSITY OF HYDERABAD

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Mandamus declaring the appointment of the 4th respondent, an Associate Professor, on probation, to the post of Head of the Department, Centre for Women's Studies, University of Hyderabad, Gachibowli, by the 2nd respondent vide proceedings dt.30-06-2020 with effect from 01-07-2020 and the same is being approved on 27-07-2020 by the 3rd respondent in the appeal made by the petitioner, as illegal and arbitrary and contrary to the Statue 7 (1) of the University of Hyderabad Act, 1974 (for brevity 'the Act, 1974') and Clause 4 (1) of the Chapter 4 of the Academic Ordinance under the University of Hyderabad Act and consequential direction to the 2nd respondent to appoint the petitioner as the Head of the Centre for Women's Studies, University of Hyderabad, Gachibowli, Huyderabad, as the petitioner alone fulfils all the criteria for the appointment as per the above mentioned Act and Ordinance.

(2.) Heard Smt. B.Mohana Reddy, learned counsel for the petitioner, Sri V.Krishna Mohan, learned Standing Counsel for the respondent Nos.1 to 3 and Sri B.Nalin Kumar, learned counsel for 4th respondent.

(3.) It has been contended by the petitioner that she is senior most professor working in Centre for Women's Studies, University of Hyderabad and she is fully eligible and qualified to be posted as Head of the Department.