R C THAKUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PRESENT writ petition is being disposed of finally with the consent of learned counsel for the parties.

(2.) IT is not disputed that initially appointment of the petitioner on the post of Director, International Collaborations in the Uttarakhand University of Horticulture and Forestry, Camp Office, Ranichauri Campus, was made without advertising the post and without reference to the Selection Committee. The said appointment was made by the Vice Chancellor of the University under Section 12(6) of the U.P. (Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam) 1958. The powers under Section 12 of the Act are emergency powers and are given to the Vice Chancellor for dealing with the emergency situations.

(3.) THEREAFTER , petitioner joined the post of Director, International Collaborations at Ranichauri Campus on 15.11.2013. On 09.01.2014, petitioner moved an application before the Vice Chancellor for appointment on the post of Dean, College of Forestry and Hill Agriculture. The Vice Chancellor, vide endorsement dated 15.01.2014, on said application of the petitioner, requested the Associate Director (P) to examine the matter and give opinion / recommendation on the same. In said endorsement, it was observed by the Vice Chancellor that one Dr. Arvind Shukla, Director (Research), though is given additional charge of College Dean but he needs to concentrate more on Research Directorate. It was further observed that the University needs to make some interim arrangement on purely temporary basis, till a regular appointment is made on the said post.