S. KARUNAKAR REDDY Vs. REGISTRAR, OSMANIA UNIVERSITY

JUDGEMENT

(1.) The learned counsel appearing for the petitioners in this batch of writ petitions agreed that since the common question that falls for consideration is one and the same in all of them, they may be disposed of by a common order. The petitioners have filed these writ petitions to direct the respondents to regularize their services as lecturers in the respective colleges with all consequential benefits.

(2.) It is further submitted that they are fully qualified to hold the posts of Lecturers and they have been working since 1995, but the respective colleges have been illegally appointing them for every academic year only by dispensing with their services at the end of the academic year, is illegal, arbitrary and unconstitutional and to direct the respondents to regularize their services.

(3.) Counters have been filed on behalf of the respondents stating that the petitioners are not entitled for regularization of their services as Lecturers in terms of G.O.Ms.No.221 dated 20.06.1995. Government issued the said G.O for regularization of the services of part-time lecturers in Government Degree/Junior Colleges only on certain conditions. Therefore, the Government order is not applicable to the case of the University Lecturers as the recruitment procedure is different for appointment of lecturers in the University and Government Degree Colleges. There is no category of Junior Lecturers in the University or its constituent colleges. University is an autonomous body and has its own Statutes, Ordinances and Regulations. Therefore, the said G.O. is not applicable to the case of the petitioners.