PRADEEP SINGH DEHAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The challenge in the present appeals is to orders passed by the High Court of Himachal Pradesh, Shimla on June 24, 2015 and July 30, 2015 whereby, the Himachal Pradesh University (for short, 'University') was directed to add five marks on the parameter of "publications" in favour of the respondent No. 3 (hereinafter referred to as 'writ petitioner') in respect of appointment to the post of Assistant Professor in the Department of Education in the International Centre for Distance Education and Open Learning, Shimla.

(2.) Initially, an advertisement No. 3 of 2010 was published inviting applications for seven posts of Assistant Professor viz. four posts under Unreserved category, one post under Other Backward Classes (for short, 'OBC') category, one post under Scheduled Castes category and one post in Scheduled Tribes category. The appellant and the writ petitioner were the applicants for such posts. However, none of the candidates were appointed to such posts. Thereafter, another advertisement No. 3 of 2011 was published. This time, advertisement was published for the post of Assistant Professor inviting applications for six posts under Unreserved category, one post under OBC category, one post under Scheduled Castes category and one post under Scheduled Tribes category. One of the conditions in the advertisement was that the candidates who have applied earlier as per revised UGC guidelines and also with reference to previous advertisements need not to apply again. However, they may send additional information, if any.

(3.) The appellant and the writ petitioner did not apply again nor said to have furnished any additional information. In such selection process, the appellant was recommended by the Expert Committee for appointment against the post meant for OBC category, having obtained 60.83 marks.