A.N.SRI HARISH Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) This Writ Petition is filed seeking to issue a Writ, order or direction more in the nature of Writ of Mandamus declaring the inaction of the respondent University in not appointing the petitioner to the post of Superintendent against roster point 99- BC-B(W) category despite non-availability of women candidates against the said post and eligibility of the petitioner, as arbitrary and contrary to Rule 22(g) of G.O.Ms.No.65, General Administration Department (Ser.D) dt.15/2/1997 and consequently, direct the 1st respondent University to appoint the petitioner to the post of Superintendent against roster point 99- BC-B(W).

(2.) Heard Sri Srikanth Hariharan, learned counsel for the petitioner and Sri CH. Jagannath Rao, learned Standing counsel for the 1st respondent. Perused the record.

(3.) This Court while admitting the Writ Petition, passed an interim order on 22/4/2021 stating that any promotion made will be subject to the result of the Writ Petition.