GHANSHYAM MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of parties, writ petition is taken up for disposal.

(2.) Petitioner, by this writ petition seeks quashing of the order dated 10.3.1998, passed by the Director of Rashtriya Sanskrit Sansthan, whereby it did not approve the placement of the petitioner at S.No.3 in the Panel by the Selection Committee. Petitioner seeks a writ of mandamus, directing respondent No.2 to consider his candidature for the post of Lecturer ship for which he had been interviewed along with other candidates, where for he was placed in the panel by the Selection Committee. Petitioner assails his non-appointment as illegal.

(3.) Respondent No.2 had advertised the post of Lecturership in the Hindustan Times on 6.11.1997, inviting applications for the Post of Lecturer (Training). Two posts belong to General Category and one to the Scheduled Caste candidate. The minimum essential qualification prescribed was (i) a good academic record with Post Graduate Degree in First or Higher Second Class; and (ii) Experience of teaching through the Medium of Sanskrit. A Doctorate degree or evidence of research work of equivalent standards was considered a desirable qualification. Pursuant to the advertisement and screening of applications, 20 candidates had been called for interview. The members of the Selection Committee were :- <FRM> 1.Dr.K.P.A.Menon Chairman Chancellor, L.B.S.R.S.V., New Delhi. 2. Prof.R.P.Srivastava Expert Head of the Deptt., of Education, Jamia Millia Islamia, New Delhi. 3.Prof.Vachaspati Dwivedi Expert. Head of the Deptt.of Education. Sampoornanad Sanskrit University Varanasi. 4.Prof.Matadin Member Faculty of Law, Delhi University (representative of SC/ST) 5. Dr.K.K.Mishra Member Secretary. Director, R.Sk.S.</FRM>