SREE SANKARACHARYA UNIVERSITY OF SANSKRIT Vs. STATE

JUDGEMENT

(1.) This batch of writ appeals arises from a common judgment of the learned single Judge setting aside the selection and appointments to the various posts in the Sree Sankaracharya University of Sanskrit (hereinafter referred to as 'the University'). O.P. No. 16646/94 is filed by five petitioners who applied for the posts of Lecturers in Vyakarana, Sahitya and Vedanta. O.P.No. 165 86/94 is filed by a single petitioner who applied for the post of Lecturer in Vedanta. O.P. No. 15752 of 1994 is filed by a candidate who applied for the post of Lecturer in Sahitya. The petitioner in O.P. No. 3297/95 applied for the post of Lecturer in both Sahitya and Vedanta. W.A. Nos. 826, 827,828 and 829 of 1996 are filed by the University against the common judgment in the above 4 original petitions. The other appeals are filed either by the contesting respondents or by persons who are not p[ies to the original petition with leave and who are adversely affected by the judgment.

(2.) The common grounds of attack in all these original petitions can be summarised as follows:

(3.) The reliefs prayed in the various original petitions are more or less the same. They are to quash the select list (Ext. P12 in O.P. No.16646/94 and Ext. P10 in O.P.No.3297/95). The petitioners also prayed for a declaration that the selection is illegal because it was not done by a duly constituted selection committee. The petitioners have also prayed for a direction to conduct fresh selection in accordance with law.