JINDER SINGH Vs. GURMEET SINGH SINDHU

JUDGEMENT

(1.) Leave granted.

(2.) In these appeals the appellant has challenged the order dated 5-12-2000 passed by the High Court of Punjab and Haryana at Chandigarh in C.W.P. No. 5428 of 2000 and order dated 22nd Dec. 2000 passed in Review application C.M. No. 31005 of 2000 in C.W.P. No. 5428 of 2000. By the impugned order, the High Court allowed the petition filed by respondent No. 1 Gurmeet Singh Sidhu and held that he was eligible for consideration for the post of Lecturer in Sociology and as he was not interviewed directions were issued to hold his interview for the said post. It was also further held that if respondent no.1 was found to be better on merit than the selected candidate, the appointing authority will take necessary steps in that behalf.

(3.) At the time of hearing, learned counsel for the appellant, who was selected and appointed to the post of lecturer and whose selection is set aside in pursuance of the aforesaid directions, submitted that respondent was not selected as he was not having qualifications prescribed by the UGC for the said post.