VIMAL KUMAR SHARMA Vs. GOVIND BALLABH PANT UNIVERSITY

JUDGEMENT

(1.) Heard Mr. Arvind Vashisth, learned Senior Counsel appearing on behalf of the petitioner and Mr. Paresh Tripathi, learned Standing Counsel appearing for the respondent-University and, with their consent, the Writ Petition is disposed of.

(2.) The jurisdiction of this Court, under Article 226 of the Constitution of India, has been invoked by the petitioner seeking a writ of certiorari to quash the orders dated 07.01.2016 and 29.06.2017 passed by the fourth respondent herein, and the order dated 29.06.2017 passed by the third respondent herein; and for a writ of mandamus commanding the respondents to consider the petitioner for appointment to the post of Accounts Officer.

(3.) Facts, to the limited extent necessary, are that the respondent- University issued an advertisement on 31.07.2015 inviting applications for recruitment to three posts of Accounts Officer under the direct recruitment quota. The advertisement prescribed the eligibility criteria as a Bachelors degree from a recognized university with three years Accounts/Audit experience in Universities/Educational Institution/Institutions of the State Government or Central Government. Preference was to be given to SAS (Sub-ordinate Account/Audit Service) or ACA (Associate Chartered Accountants). The petitioner applied for the post of Accounts Officer pursuant to the said advertisement. Thereafter, a written examination was held, and the petitioner is said to have been selected for appointment as an Accounts Officer.