ABHIMANYU SINGH Vs. BANARAS HINDU UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed for issuing a direction to respondents to allow the petitioners to face the interview scheduled to be held on 12.9.2003.

(2.) Facts and circumstances giving rise to this case are that the respondent Banaras Hindu University has issued an Advertisement No. 1/2002-03 for large number of posts in different subjects including one post of Lecturer in Physical Education. It appears that large number of persons had applied for the said post in pursuance of the said advertisement. The respondents have issued interview letters only to six persons ignoring the claims of the petitioners. Hence, this petition.

(3.) Shri Ajit Kumar Singh, learned counsel appearing for the petitioners has submitted that in order to maintain uniformity, the respondent-University should adopt the criteria, which is prevailing in all its departments. They cannot choose the criteria for selection unreasonably and arbitrarily depriving some applicants from their rights of being considered for the post and in other departments, all the applicants who had applied for the posts, have been issued interview letters but in department of Physical Education, only six candidates have been invited to face the interview. The action taken by the respondents is per se illegal and is liable to be quashed as it amounts to altering the criterion for selection prescribed in the Statute. Thus, this Court should issue directions to the respondents to allow the petitioners to face interview scheduled to be held tomorrow.