NARAYAN PRASAD BHATTARAI Vs. GURUKUL KANGDI VISHWAVIDYALAYA

JUDGEMENT

(1.) This application is filed seeking review of the order passed by us in WPSB No. 586 of 2018 dtd. 8/3/2019 whereby we had, on the basis of the submission of the respondent-University, set-aside the appointment of the 4th respondent, as an Assistant Professor (Ved), on the ground that he did not pass the NEET, and he did not have a Ph.D. in terms of the 2009 Regulations. We had also noted that a Division Bench of this Court had earlier, in its order in WPSB No. 507 of 2017 dtd. 1/11/2017, noted that the 4th respondent did not pass his NEET examination and he did not possess Ph.D. in terms of the 2009 Regulations.

(2.) Though notice in the writ petition was served on the 4th respondent, he neither chose to appear before this Court either in person or through counsel. He also did not file his counter affidavit in the writ petition. The writ petition was, therefore, disposed of on the submissions put forth on behalf of the respondent-University, and the earlier order of the Division Bench of this Court in WPSB No. 507 of 2017, dtd. 1/11/2017 that the 4th respondent did not possess the prescribed qualifications.

(3.) An application seeking review is now filed by Sri Ajay Veer Pundir, learned counsel for the 4th respondent, contending that the 4th respondent possessed the qualifications required to hold the post of Assistant Professor (Ved); and the respondent-University had erroneously put forth submission to the contrary.