SUDHANSH SHARMA Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY

JUDGEMENT

(1.) THE petitioner has filed the present writ petition for directions for his appointment to the post of permanent Lecturer in the school of Computer and Information Sciences with the respondent University retrospectively w.e.f. 17.03.2007.

(2.) BRIEFLY stated the facts of the case giving rise to this petition are that in response to the respondent's public advertisement, the petitioner had submitted an application for his appointment to the post of Lecturer in Computer Sciences and the respondent by way of its letter dated 14.03.2005 (Annexure P-1 at page 10 of the paper book) called him for interview on 27.03.2006. After the interviews were held, a select panel of two persons was recommended by the Selection Committee against one notified vacancy advertised by the respondent. Mr. Naveen Phougat was the first selected candidate in the select panel approved by the Board of Management in its 86th meeting held on 01.04.2006.

(3.) THERE was one more leave vacancy in addition to a regular vacancy of Lecturer advertised by the respondent and that leave vacancy had arisen w.e.f. 08.02.2006 on account of Mr. P.V. Suresh, Lecturer having gone on study leave w.e.f. 08.02.2006. The petitioner was appointed against the said leave vacancy w.e.f. 26.05.2006 purely on stop gap arrangement basis and his appointment against the leave vacancy came to an end on 03.03.2008 as Mr. P.V. Suresh, against whose leave vacancy the petitioner was appointed, had rejoined the University on 03.03.2008.