PRIT SINGH Vs. S K MANGAL

JUDGEMENT

(1.) Pecial leave granted.

(2.) The appeal has been filed for setting aside the judgment of the high court, quashing the appointment of the appellant as Principal of chhotu Ram College of Education, Rohtak (hereinafter referred to as 'the said College').

(3.) An advertisement was issued on 30/06/1986 inviting applications for the post of Principal of the said College. After interview of the applicants the appellant was selected for the said post and he was appointed as the Principal by the Managing Committee of the College in question on 22/07/1986. As per the University regulations any such appointment was required to be approved by the Vice-Chancellor. The vice-Chancellor declined to approve the said appointment of the appellant on the ground that he did not fulfil the requisite qualifications for the post, and the decision of the Vice-Chancellor was duly communicated to the Managing Committee of the College by a letter dated 24/08/1987 However, later the Vice-Chancellor approved the appointment of 'the appellant by his order dated 13/11/1987 with effect from 16/10/1987.