RAJIV KUMAR Vs. SHIVAJI COLLEGE & ORS

JUDGEMENT

(1.) This writ petition is filed by the petitioner-Dr. Rajiv Kumar seeking appropriate writ/directions for quashing of the order dated 28.1.2009 passed by the respondent no.2/governing body of the College terminating the services of the petitioner as a Lecturer (Chemistry) from the College. The College is respondent no.1 and the governing body is sued as respondent no.2.

(2.) It is undisputed that petitioner applied for the post of Lecturer with the respondent no.1 pursuant to the advertisement dated 13.5.2008. As per the advertisement, so far as the posts for the Lecturer in Chemistry is concerned, they were said to be three in number, one each in General Category, Scheduled Caste Category and Other Backward Class Category. In the advertisement, however there was a note which reads as under:-

(3.) The respondent no.1-College conducted the necessary interviews with respect to the post of Lecturer in Chemistry and prepared a panel. Petitioner was at No.2 in the panel. The first person in the panel namely Ms. Vandana Katoch was appointed. Since however the respondent no.1-College required appointment of one more lecturer, it exercised the option in terms of the note 4 in the advertisement dated 13.5.2008 and appointed the petitioner.