(1.) The above writ petitions relate to appointments which have been hanging fire for the last more than ten years for reason of the various litigations with respect to the selection proceedings and eventually W.P(C) No.26018/2015 which challenges the interview conducted and draw support from the comments of the erstwhile Vice Chancellor to assail the process of interview. The other two writ petitions are by candidates who have been interviewed who seeks expeditious finalisation of the selection proceedings.
(2.) The selections which are challenged are those to the posts of Peon/Watchman initiated by a notification on 20.06.2005 and to the posts of Assistants initiated by a notification of 04.06.2010. The written test for the Peon/Watchman was conducted on 08.09.2013; after eight years since, the earlier written test was under challenge. Interview of about 400 candidates were conducted spanning over 12 days with the Vice Chancellor, who had raised the allegations, chairing the interview for one day and the Pro Vice Chancellor for the rest of the days. The selection to the post of Assistants also had been hampered by various challenges made before this Court. The written test was conducted on 06.10.2013 and there was a challenge with respect to the key having disclosed more than one correct answers. The University on the directions of this Court gave marks to all the candidates for such questions and revised list was published on 30.06.2015.
(3.) W.P(C) No.11026/2015 was the case in which such directions were issued which is still pending but no more relevant, is the submission of the learned Standing Counsel. The interview for Assistants were held over 39 days with the Vice -Chancellor chairing the committee for 7 days and the Pro Vice -Chancellor for the rest of the days. The Vice Chancellor is said to have not chaired on all days since his term was about to expire. The Pro Vice -Chancellor was authorised to Chair the interview and only on days of his absence the Vice -Chancellor chaired the interview.