YENUGU JANARDHAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These three petitions are being disposed of by this common order, as the issue involved in all these petitions is one and the same.

(2.) The petitioner, who was an Assistant Professor of Botany in Osmania University, has filed the Public Interest Litigation No.180 of 2021 challenging the appointment of Professor Gopal Reddy as Vice Chancellor of Osmania University.

(3.) Undisputedly, the present writ petitions have been filed as Public Interest Litigations. Heavy reliance has been placed upon a Judgment delivered by the Andhra Pradesh High Court in the case of Malireddy Venkata Raya Phaneendra v. State of Andhra Pradesh 2021 SCC OnLine AP 1042. It has been argued that in similar circumstances, Public Interest Litigation was held to be maintainable.