CHANDRAPAL SINGH BOHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. S.K. Mandal, learned Advocate for the petitioner, Mr. J.C. Pandey, learned Brief Holder for respondent No.1, Mr. Yogesh Pandey, learned Advocate for respondent Nos.2 and 3 and Mr. K.P. Upadhyay, learned Senior Advocate assisted by Mr. Hemant Pant, learned Advocate for respondent No.4.

(2.) The petitioner has invoked the jurisdiction of this Court, by way of the present writ petition filed on 27.06.2018, seeking a writ of mandamus directing and commanding respondent Nos.1 and 2 to conduct a proper inquiry of the selection process started pursuant to the advertisement dated 13.12.2010; and to pass appropriate orders declaring the selection of the fourth-respondent to be null and void.

(3.) Facts, to the limited extent necessary, are that both the petitioner and the fourth-respondent submitted their respective applications seeking appointment to the post of Assistant Professor (Forestry) in terms of the advertisement dated 13.12.2010, for which a corrigendum was issued on 14.01.2011 stating that candidates, who had obtained their Ph.D Degree on or before 31.12.2009 or had registered themselves for Ph.D. Degree on or before 10.07.2009, shall remain exempt from the requirement of NET. The fourthrespondent obtained his Ph.D. degree in the year 2003, but has admittedly not qualified in the NET examination. The petitioner, on the other hand, has not only secured his Ph.D. in the year 2008, but has also passed his NET examination.