REGENT COMPUTRONICS PVT. LTD.

Ashutosh Mishra Appellant

V/S

Indian Institute Of Mass Communication Respondents

Referred Judgements :-

B. SRINIVASA REDDY V. KARNATAKA URBAN WATER SUPLY BOARD EMPLOYEE'S ASSOCIATION AND ORS. [REFERRED TO]
ARUN SINGH @ ARUN KUMAR SINGH V. STATE OF BIHAR AND ORS. [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
SITARAM SUGAR COMPANY LIMITED U P STATE SUGAR CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
SHESHRAO JANGLUJI BAGDE SHESHRAO JANGLUJI BAGDE VS. BHAJYYA S O GOVINDRAO KARALE:STATE OF MAHARASHTRA [REFERRED TO]
M B JOSHI VS. SATISH KUMAR PANDEY [REFERRED TO]
R K JAIN R K JAIN VS. UNION OF INDIA [REFERRED TO]
D STEPHEN JOSEPH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
DURYODHAN SAHU VS. JITENDRA KUMAR MISHRA [REFERRED TO]
KUMAR BAR DAS VS. UTKAL UNIVERSITY [REFERRED TO]
INDIAN AIRLINES LIMITED VS. S GOPALKRISHNAN [REFERRED TO]
B R KAPUR VS. STATE OF TAMIL NADU [REFERRED TO]
G N NAYAK VS. GOA UNIVERSITY [REFERRED TO]
RAMESHWAR DASS MEHLA VS. OM PRAKASH SAINI [REFERRED TO]
MOR MODERN COOPERATIVE TRANSPORT SOCIETY LIMITED VS. FINANCIAL COMMISSIONER AND SECRETARY TO GOVERNMENT OF HARYANA [REFERRED TO]
ASHOK KUMAR PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
DATTARAJ NATHUJI THAWARE VS. STATE OF MAHARASHTRA [REFERRED TO]
BASAVAIAH VS. H L RAMESH [REFERRED TO]
HARI BANSH LAL VS. SAHODAR PRASAD MAHTO [REFERRED TO]
CENTRE FOR PIL VS. UNION OF INDIA [REFERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [REFERRED TO]
RAJESH AWASTHI VS. NAND LAL JAISWAL [REFERRED TO]
CENTRAL ELECTRICITY SUPPLY VS. DHOBEI SAHOO [REFERRED TO]

JUDGEMENT

(1.) This is a writ petition filed by the Petitioner for quashing and setting aside the appointment of Respondent No. 3 as Director General of Indian Institute of Mass Communication, Delhi as well as to direct Respondent Nos. 1 and 2 to set up an inquiry to probe into the alleged illegal appointment of Respondent No. 3.

(2.) Petitioner is a Professor and Dean of School of Mass Communication at Chitkara University, Punjab. Respondent No.1 is the Indian Institute of Mass Communication (IIMC), an Autonomous Institute under the Ministry of Information and Broadcasting set up in the year 1965 with a repute in the field of Mass Communication teaching, training, research and consultancy.

(3.) The factual narrative as set out by the Petitioner is that Respondent No.1 had issued an advertisement dtd. 13/6/2019 inviting applications for the Post of Director General (DG) IIMC. Essential educational and other qualifications required for the post were as under:-

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ASHUTOSH MISHRA Vs. INDIAN INSTITUTE OF MASS COMMUNICATION

Referred Judgements :-

JUDGEMENT

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