SHYAM BEHARI AGARWAL Vs. CHANCELLOR OF ALLAHABAD UNIVERSITY

JUDGEMENT

(1.) Dr. Shyam Behari Agrawal has filed the present writ petition assailing the decision of the Chancellor, by means of which the Chancellor found that the decision arrived at by the Members of the Selection Committee in favour of Dr. R.K. Vishwakarma, respondent No. 3 recommending him to the post of Lecturer in Painting in Allahabad University, was justified and secondly, the Allahabad University must give the appointment to Dr. R.K. Vishwakarma to the post of Lecturer in question. Thus, the representations, which were filed before the Chancellor under Section 68 were accordingly disposed of.

(2.) The present dispute pertains to the appointment of Lecturer in Painting in the University of Allahabad in the year 1985. Advertisements were issued inviting applications for the post of Lecturer in Painting in the University of Allahabad. The petitioner as well as respondent No. 3 applied for the said post.

(3.) On 20-10-1985 the Selection Committee met for the purpose of recommending the name for the appointment. The Selection Committee made its recommendation in favour of respondent No. 3. No other name was recommended by the Selection Committee. On 27- 10-1985 the Executive Council of the University of Allahabad in its meeting resolved not to accept the recommendation of the Selection Committee and reference was made to the Chancellor under Section 31(A) of the State Universities Act.