ANURAG PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri G.K. Singh, learned Senior Counsel assisted by Sri Sankalp Narain for the petitioner, Sri Rahul Agarwal, learned counsel for the respondents no.2 and 3 and Sri Gautam Baghel, learned counsel for the respondents no.4 and 5.

(2.) The petitioner in the writ petition is seeking quashing of the decision of the Vice-Chancellor discarding the selection made by the Selection Committee on 3.5.2018 in respect of the post of Assistant Professor in Philosophy, as approved by the Governing Body in its meeting held on 8.5.2018 and communicated by the Joint Registrar vide letter dated 15.6.2018. The prayer further is that the respondents be directed to issue appointment letter to the petitioner on the post of Assistant Professor (Philosophy) in the Jagat Taran Girls' Degree College, Allahabad.

(3.) Briefly stated the facts of the case are that an Advertisement No. JTGDC/01/2017 was issued by the Jagat Taran Girls' Degree College, a constituent College of the University of Allahabad for filling up various post of Teachers including the post in question i.e. one post of Assistant Professor (Philosophy) in the open category. The petitioner submitted his application against the advertisement for the post of Assistant Professor (Philosophy) and he was called for interview and after interview a recommendation was made for his appointment by the Selection Committee on 3.5.2018 which was then placed before the Governing Body in its meeting held on 8.5.2018. It is stated that the advertisement was in respect of large number of posts, Philosophy being one of them and the recommendations were made by the various Selection Committee and they were all placed before the Governing Body for consideration. The Governing Body approved all the recommendations including that of the petitioner for the post of Assistant Professor (Philosophy).