VELJIBHAI D MOCHI Vs. M S UNIVERSITY

JUDGEMENT

(1.) . These two Letters Patent Appeals both filed by the appellant Shri Veljibhai D. Mochi against Maharaja Sayajirao University, Vadodara are being decided by this common judgment and order, as the subject matter of dispute, in Special Civil Application No. 7656 of 1999 preferred by the appellant and Special Civil Application No. 6831 of 1999 preferred by the University leading to these two Letters Patent Appeals, is common.

(2.) . The issue concerns selection of the appellant by the Selection Committee for direct recruitment to the post advertised of Deputy Registrar in the University service, but the refusal of the Syndicate of the University to make the appointment and consequent action of readvertisement of the post with additional qualifications.

(3.) . The University advertised under Notification No. ADE/1 of 1998-99 invition for applications on or before 8-5-1998 for various posts of the University, including two posts of Deputy Registrar in the pay scale of Rs. 10,000-15,200. Out of the two posts advertised, one was reserved for Scheduled Tribe candidate and one was available for open competition. The qualifications prescribed were: