Telangana High Court
Ivaturi V. Revathi vs The Government Of Andhra Pradesh on 30 October, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
W.P.Nos.22624, 23252, 23866, 26644, 30704,
30809, 30839 & 30897 of 2011
COMMON ORDER
Heard Sri N.Bharat Babu, learned counsel appearing for the petitioners and learned Government Pleader for Education appearing for the official respondents.
Since the issue involved in all these writ petitions is one and the same, they heard together and being disposed of by this common order.
For the sake of convenience, the facts in WP No.22624 of 2011 are discussed hereunder:
It is the case of the petitioner that pursuant to the notification dated 22.9.1992 issued by the 3rd respondent- college, he applied for the post of Lecturer in English. After undergoing selection process, he was selected and appointed. Initially, he was appointed as Lecturer in English in the 3rd respondent-college on 5.11.1992 and, his appointment was approved by the University. Since then, he is discharging his duties in an aided vacancy. Thereafter, the 3rd respondent- college was admitted into grant-in-aid and a vacancy in aided post had arisen during 2001. Hence, he submitted a representation to the 3rd respondent on 24.3.2001 to consider 2 his case for absorption, but the respondents have not passed any orders thereon. Subsequently, the petitioner has submitted another representation on 3.8.2011. The competent authority has neither passed order nor absorbed the petitioner into aided vacancy.
Learned Government Pleader appearing for the official respondents submits that the petitioner was not selected through duly constituted committee; that he was appointed contrary to the rules; that the competent authority has not approved the appointment of the petitioner and that there are no merits in the writ petition and the same is liable to be dismissed.
Having regard to the said submission, this Court is of the considered view that ends of justice would be met if a direction is issued to the respondent-colleges to submit fresh proposals to the official respondents.
Accordingly, all the writ petitions are disposed of directing the respondent-Colleges to submit fresh proposals to the official respondents, if the petitioners are continuously working as Lecturers in aided vacancies within a period of one week from the date of receipt of a copy of this order. On receipt of such proposals from the respondent-Colleges, the official respondents shall consider the same and pass 3 appropriate orders by duly taking into consideration the orders passed by this Court in W.P.No.14482 of 2006, dated 14.2.2011 and also in W.P.No.20036 of 2003, dated 13.10.2013, and in accordance with Rules, within a period of eight weeks thereafter. No costs.
Miscellaneous petitions, if any, pending shall stand closed.
________________________________ JUSTICE ABHINAND KUMAR SHAVILI 30th October, 2018 rkk