SRIDHAR SHRIVASTAVA Vs. V P SINGH

JUDGEMENT

(1.) DR. V. P. Singh had filed OA under Section 19 of the Administrative tribunals Act, 1985 challenging the appointment of Dr. Sridhar Srivastava to the post of Professor in the department of Educational Surveys and Data processing in National Council of Educational Research and Training ('ncert' for short ). The applicant Dr. Singh had arrayed NCERT as respondent No. 2 and Dr. Sridhar Srivastava, the selected candidate, as respondent No. 3. Union of India (UOI) and University Grants Commission (UGC) were impleaded as respondent Nos. 1 and 4 respectively. Appointment of Dr. Sridhar Srivastava was challenged on various grounds, which included the ground that the applicant was wrongly excluded from consideration and that the Selection Committee was not properly constituted.

(2.) THE Tribunal has accepted the plea of Dr. Singh and, thus, allowed his OA partly vide judgment dated 27. 8. 2007 setting aside the selection process and appointment of Dr. Srivastava and holding fresh selection in which both Dr. Singh and Dr. Srivastava should also be considered. Both dr. Srivastava as well as NCERT have come up to this Court by means of these two writ petitions challenging the same judgment.

(3.) FOR the sake of clarity, we shall refer the parties by their names, i. e. , dr. Singh, Dr. Srivastava, NCERT and so on.