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Judgment
This writ petition is filed questioning the action of 3rd Respondent in keeping the application of the Petitioner under list of ineligible candidates for not submitting ITR Forms for eight (8) years for the application to the post of Associate Professor, Department of Management pursuant to Notification No.02/Ru/Regular/T.Estt/Recrut/Associate Professors & Professors/2026 dated 15.05.2026 as illegal and arbitrary.
Petitioner was appointed as Lecturer in Commerce in APCES and posted to Government Degree College, Kurnool, pursuant to notification issued by APPSC and thereafter, Petitioner had worked in KVR Government College for Women, Kurnool and Government Degree College, Nandikotkur, Nandyal District as experience of nearly 13 years as on date.
While so, the 3rd Respondent University has issued notification on 15.05.2026 calling for applications to the post of Associate Professors and Professors, Department of Management, Rayalaseema University. The Petitioner, having requisite experience, had submitted an application, but the application of the Petitioner was declared ineligible for want of ITR Forms.
Heard Sri. K.V. Raghuveer, learned counsel for the Petitioner, and learned counsel for the Respondents.
As the issue involved in the present Writ Petition is squarely covered by the order, dated 13.10.2026, passed in W.P.No.24395 of 2026 and batch, the present Writ Petition is disposed of in terms of the said order.
The Registry is directed to append a copy of the order, dated 13.10.2026, passed in W.P.No.24395 of 2026 and batch, to this order. No order as to costs.
As a sequel, miscellaneous petitions, pending if any, shall stand closed.