RAGHUNATH PRASAD SAKET Vs. SATYAWATI COLLEGE AND ORS.

JUDGEMENT

(1.) IN pursuance to advertisement of June, 2008 (Annexure P -3) floated by the Respondent - College, Petitioner had applied for the post of Lecturer in Economics and vide letter (Annexure P -4) he was called for interview but was not selected. Instead, Respondent No. 5 was selected as Lecturer in Economics. Petitioner claims that despite being eligible, he has not been selected for the post of Lecturer in Economics, whereas Respondent No. 5 had not cleared the Net Examination, which was an essential requirement and thus, was ineligible but she has been selected.

(2.) THE challenge in this petition is to the selection of Respondent No. 5 as Lecturer in Economics being illegal and contrary to University Grants Commission Regulations (Annexure P -2). Petitioner claims to be at Serial No. 2 and seeks a direction to Respondent to appoint him on the post of Lecturer in Economics in the Respondent - College.

(3.) RESPONDENT - University, in its counter affidavit, has acknowledged that the name of the Petitioner was placed at second place in the panel for appointment to the post of Lecturer in Economics (SC category) and the advertisement for the selection to the post in question was made on 17th June, 2008 and the University had informed the Respondent - College vide communication of 22nd May, 2009, (Annexure R -1/1) that Respondent No. 5 did not fulfill the eligibility criteria. The precise stand taken by the Respondent - University is as under: