P.V. CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BOTH the petitions i.e. W.P. No. 22/2005 and W.P. No. 1097/2005 arise from the same cause of action and the order impugned herein in both the petitions is also the same. Thus, both the petitions are being disposed of by this common order. By this petition, the petitioner in W.P. No. 22/2005 (hereinafter referred to as "first petitioner") challenges the legality and validity of the termination/ cancellation order dated 01.01.2005 (Annexure P/14) passed by the Registrar of the respondent University, pursuant to the order dated 24.12.2004 of the Chancellor of the University (Annexure I/34).

(2.) THE indisputable facts, in nutshell, are that the first petitioner alongwith Dr. Bhagwant Singh and others, applied for appointment on the post of professor in Comparative Religion and Philosophy pursuant to the advertisement dated 24.09.2002 (Annexure P/1). The applicants were required to give their academic qualifications from matriculation onwards in the application form (Annexure P/2).

(3.) DR. Bhagwant Singh, (petitioner in W.P. No. 1097/2005) (hereinafter referred to as "the second petitioner") being aggrieved, made a complaint to the Chancellor/ respondent No. 4 pointing out irregularities committed in the Selection Committee by recommending the name of the first petitioner for appointment on the post of Professor of Comparative Religion and Philosophy ignoring the fact that the first petitioner has not given details of B.Sc. (Preliminary) examination which was required to be furnished in the column of academic qualification (from matriculation onwards). A notice was issued to the University on 9.12.2003 (Annexure R/4-1). The respondent No. 3 / University sent its response/comments on 7.1.2004.