SENAPATI SATYANARAYANA Vs. UNIVERSITY OF HYDERABAD

JUDGEMENT

(1.) We have heard the learned counsel for the appellant and the learned counsel for the first respondent University.

(2.) The appellant filed Writ Petitions seeking a declaration that the action of the University in not providing, as a matter of policy, reservation of other backward classes (OBCs) in the posts of Lecturers in its various faculties and departments was unlawful. The appellant also sought that the notification dated 01.02.2007 for 28 posts of Lecturers in various faculties was illegal for the reason that OBC reservation policy has not been followed. It was, therefore, sought that the notification be set aside.

(3.) The learned single Judge found that 2007 policy decision was brought into force and that the University had been implementing it thereafter. The question whether the notification for selection issued on 01.02.2007 ought to have included the reservation for OBCs is not a matter which would depend upon the operation of a policy which came into being in 2007. The appellant did not have the specific case that there was any crystallized policy in the form of rules, guidelines or circulars which were binding on the University and which were in operation as on 01.02.2007, the date of issuance of the impugned notification.