RAMYA H.N. Vs. UNIVERSITY OF AGRICULTURAL SCIENCES

JUDGEMENT

(1.) This writ appeal is filed against the order dtd. 18/4/2013 passed in W.P.No.9340/2013 (S-RES) by which learned Single Judge while allowing the said writ petition quashed the order dtd. 28/9/2012 appointing the appellant herein to the post of Assistant Professor reserved for women (GM) in the Department of Agricultural Engineering and further directed the respondent No.1- University to recalculate the marks produced at Annexure-D in terms of notification dtd. 6/3/2012 which is produced at Annexure-B and the guidelines produced at Annexure-C within an outer limit of three months from the date of receipt of certified copy of the order.

(2.) The above writ petition is filed by Mrs. Prakruthi N. Rajgangadkar- the respondent No.4 in this appeal contending inter alia that the respondent-University had issued a Notification dtd. 6/3/2012 seeking to fill up various posts in different departments including four posts of Assistant Professor in the Department of Agricultural Engineering as per notification at Annexure-B to the writ petition. That the respondent-University had issued guidelines and procedure dtd. 3/12/2007 for selection to the post of Professor/Teacher as per Annexure-C to the writ petition. That the respondent No.4/writ petitioner and the appellant/respondent No.4 had appeared for the interview and as per the score card produced at Annexure-D to the writ petition, respondent No.4/writ petitioner had scored 41.90 marks while appellant/respondent No.4 herein had scored 43.22 marks.

(3.) The contention of the respondent No.4/writ petitioner is that the assessment and recording of the score by the Selection Committee was improper and erroneous. The respondent No.4/writ petitioner had also made a representation to the respondent - University which was not considered, constraining her to file the above writ petition.