SUNIL KUMAR BATRA Vs. CHAUDHRI CHARAN SINGH UNIVERSITY

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has challenged the order dated 02.03.1996 passed by Vice Chancellor, Chaudhary Charan Singh University, Meerut, whereby respondent no. 4 had been declared senior to the petitioner. The petitioner has also prayed for a writ in the nature of mandamus declaring the statute 18.10(c) of the Statutes of Meerut University, as null, void, unconstitutional, and inoperative.

(2.) BRIEF facts giving rise to the present petition are that the Commerce Department in the S.M.J.N. Post Graduate College, Haridwar was established in the year 1985. The Committee of Management appointed the petitioner as Temporary Lecturer for the welfare of the students vide Appointment Letter dated 13.7.1985 on ad hoc basis in the Faculty of Commerce till the approval by the Meerut University. In the year 1992, the petitioner also passed M.A. (Economics). The petitioner was also awarded Doctor of Philosophy (Ph.D.) in the year 1992, and as such, according to the petitioner, he was fully qualified to be appointed as Lecturer in any Degree College. The petitioner has publiscation work in his credit including the texts namely, (i) Book -Business Economics and (ii) Managerial Economics.

(3.) SUBSEQUENTLY , the College and Department in question were got approved by the Meerut University on 18.2.1996. Therefore, the post was advertised in the newspapers, namely, The Navbharat Times, The Pioneer and Punjab Kesari and on the basis of the same, various persons applied for the post in question. These persons appeared before the Selection Committee and the Selection Committee found the petitioner as the most suitable person for the post of Lecturer in Commerce. The said recommendation of the Selection Committee was duly accepted by the Managing Committee of the Institution in question. Therefore, Manager of the Institution issued Appointment order/letter to the petitioner, appointing him on temporary basis upto 30.6.1986, or till the time a regular selection is made by the Commission, vide appointment letter dated 22.2.1986. The Vice Chancellor of the University also accorded his approval communicated by the Registrar vide his letter dated 18/19 February, 1996.