PRAKASH CHANDRA Vs. GURU GOBIND SINGH INDRAPRASTHA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 14th December, 2004 passed by the learned Single Judge dismissing the writ petition filed by the appellant herein holding that the issue raised by the appellant regarding non-inclusion of the member of SC/st or Physically Handicapped category in the Selection Committee has vitiated the selection process is without any merit. It was held that no case is made out by the appellant for interference in the exercise of writ jurisdiction.

(2.) THE appellant herein is a physically handicapped person with 58% locomotary disability. He first appeared in the selection process held by the respondent University for being appointed as a lecturer in management in 1999. He did not qualify in the said selection.

(3.) IN 2002 some posts were again advertised by the University and one of the said posts was reserved for physically handicapped person. The appellant submitted his application to be considered as against the aforesaid post. Selection was held but the appellant who again appeared could not qualify. Consequently, the appellant filed the aforesaid writ petition in this court relating to the constitution of the "selection Committee as the same was contrary to the circular of the University Grants Commission as to how the Selection Committee has to be constituted and who should be members of the Selection Committee. It is claimed that the entire process is vitiated.