VISION INDIA WELFARE TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Kamlesh Kumar Mishra, learned Counsel for the petitioner, learned Counsel appearing for the respondents and perused the material placed on record.

(2.) The petitioner, Vision India Welfare Trust, a registered charitable trust as it claims, has filed this petition through its Treasurer, Mohd. Ali Ansari, seeking to question the selection of respondent no.6 as an Associate Professor in the Department of Psychology, Algarh Muslim University, Aligarh (for short, 'the University').

(3.) The petitioner seeks to move this petition in public interest and asks this Court to quash the recommendations of the General Selection Committee held on 25/7/2015 to the post of Associate Professor in the Department of Psychology of the University. A mandamus has also been sought to declare the appointment of respondent no.6 void ab initio and direct recovery of salary paid to him on account of his appointment on the post of Associate Professor. There is no writ of quo warranto that the petitioner seeks.