SYED VIQUAR MOHD Vs. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY HYDERABAD

JUDGEMENT

(1.) This is an application for the issue of a writ of mandamus directing the respondent to continue the petitioner in service as Superintendent of the Jawaharlal Nehru Technological University after declaring the proceedings No. 592/C3/1976, dated 28/06/1979, issued by the respondent University as illegal and void and to grant all consequential benefits such as salary allowances etc., to the petitioner.

(2.) It is alleged by the petitioner in this writ petition that he joined service as a Lower Division Clerk in the Technical Education Department, Government of Andhra Pradesh on 18th April, 1961, and was promoted to the post of Upper Division Clerk on 10/04/1968. His services were regularised in the category of Upper Division Clerks with effect from 31/05/1969 and the completed his probation on 31/08/1969.

(3.) While he was working as Upper Division Clerk, the Jawaharlal Nehru Technological University, hereinafter referred to as the University was formed in the year 1972 and the College of Fine Arts and Architecture, Hyderabad, came under the management of the Jawaharlal Nehru Technological University. The Government issued G.O.Ms. No. 200, Education, dated 26/02/1975, calling upon the Government servants to exercise options before 31/05/1975 to opt to remain either in the service of the University or the Government. The petitioner, however, did not exercise the option. But according to the Rules, proceedings No. 116-C/1975 dated 25/06/1975, were issued stating that the petitioner is deemed to have been absorbed in the service of the University with effect from 2/10/1972 as an approved probationer.