MOHD DANISH KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant appeal has been filed impugning the Judgment dtd. 6/11/2020 wherein this Court dismissed W.P.(C) 4164/2020 preferred by the Appellant herein whereby the Appellant had challenged the selection/appointment of Respondent No.3 to the post of Director General of Respondent No.1, i.e. Indian Institute of Mass Communication (hereinafter referred to as "IIMC").

(2.) The facts leading to the instant petitions are stated as under:

(3.) Mr. N.S. Dalal, learned Counsel appearing for the Appellant, submits that the appointment of Respondent No.3 is illegal as the Respondent No.3 does not fulfil the basic qualifications as stipulated in the advertisement issued by IIMC. He states that Respondent No.3 neither has the proper educational qualifications nor does he have the requisite work experience to have been selected for the position of DG. Mr. Dalal submits that there are criminal cases that survive against Respondent No.3 and that one W.P.(C) 12660/2015 has been filed before the High Court of Madhya Pradesh challenging the appointment of Respondent No.3 as Reader at MCRPV and the same is still pending.