T D MURALI DHARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition impugns the order dated 27th/28th September, 2007 of the respondent No.3, Chancellor Shri Lal Bahadur Shastri Rashtriya Sanskrit Vidyapeeth (hereinafter called "Vidyapeeth" and which Vidyapeeth has been impleaded as the respondent No.2) rejecting the claim of the petitioner in W.P.(C) No.15197/2004 earlier preferred by the petitioner and which writ petition was vide order dated 24th March, 2007 therein was directed to be treated as the representation of the petitioner to the respondent No.3. The petitioner also seeks mandamus to the respondent No.2 Vidyapeeth to appoint the petitioner to the post of Reader (Research & Publication) in the respondent No.2 Vidyapeeth.

(2.) NOTICE of the petition was issued. The writ petition was accompanied with an application for interim relief seeking to restrain the respondents from initiating any process for filling up of the said post. Vide order dated 19 th March, 2008, it was directed that any appointment made by the respondents to the said post shall be subject to the outcome of this writ petition. Pleadings have been completed and counsels have been heard.

(3.) THE petitioner vide his reply dated 23rd April, 2004 stated that he had already submitted all the aforesaid documents at the time of his interview; he nevertheless again furnished the particulars of the salary being then drawn by him along with No Objection Certificate issued by Somaiya Vidyavihar, Mumbai where the petitioner was then employed and also stated particulars of his teaching and / or research experience, publications, contribution to educational innovation, new design and curricula, updation of Sanskrit knowledge etc.