M YOUSUF HUSSAINDR Vs. ALIGARH MUSLIM UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed for a writ of certiorari to quash the impugned order dated 18.7.2003, Annexure-8 to the writ petition and for a mandamus directing that the petitioner should be allowed to continue as Lecturer in Industrial Chemistry in Aligarh Muslim University till a General Selection Committee is held.

(2.) A post of Lecturer was advertised in the Department of Chemistry of Aligarh Muslim University which was a leave vacancy of one Dr. (Mrs.) Zeba Siddiqui, Lecturer in Organic Chemistry in the Department of Chemistry in Aligarh Muslim University. The petitioner faced a Local Selection Committee on 18.8.2000 and was appointed as temporary Lecturer in the Department of Chemistry against the leave vacancy of Dr. (Mrs.) Zeba Siddiqui vide office memo dated 12.9.2000, Annexure-2 to the writ petition. The petitioner was given the pay scale of Rs. 8000-13500 plus allowances as admissible under the Rules. Thereafter if continuation of his earlier appointment, the petitioner faced another Local Selection Committee on 2.8.2001 and was appointed as temporary Lecturer in the Department of Chemistry against the leave vacancy of Dr. Anees Ahmad, Reader in Chemistry. A true-copy of the office memo dated 8.8.2001 in this connection is Annexure-3 to the petition.

(3.) Thereafter a post of Lecturer in Industrial Chemistry was sanctioned under the IXth Plan which was advertised locally and third Local Selection Committee was held on 26.3.2002 for the post which was on a clear and permanent vacancy sanctioned under the IXth Plan. The petitioner was again selected vide office memo dated 30.3.2002, Annexure-1 to the petition.