MACHENDRANATH Vs. SANGEETA BALARAM GAIKWAD

JUDGEMENT

(1.) This intra Court appeal is filed by third respondent in Writ Petition No.101700/2013 (GM-RES) challenging the order dated 29.08.2017, wherein the learned single Judge of this Court quashed the order of appointment dated 07.12.2011 (Annexure-B) and directed the second respondent to hold fresh interview to the post of Deputy Librarian to the second respondent-University.

(2.) Both the first respondent and the third respondent participated in the selection process of the second respondent-University to the post of Deputy Librarian as per the notification dated 04.11.2011. The qualification prescribed was:

(3.) After interview, the appellant-third respondent was appointed as Deputy Librarian. Challenging the said appointment, the petitioner had filed Writ Petition No.101700/2013 (GM-RES) on the ground that the third respondent-appellant herein would not possess the required experience. This Court under the impugned order, held that petitioner as well as third respondent are not eligible for the post of Deputy Librarian as they would not qualify the experience qualification. Hence, quashed the order of appointment dated 25.06.2012 (Annexure-B) of the appellant-third Respondent directing the second respondent to conduct fresh interview for the post of Deputy Librarian. Aggrieved by the same, third respondent is in appeal.