JAIKISAN Vs. NAGPUR UNIVERSITY, NAGPUR AND OTHER

JUDGEMENT

(1.) The petitioner challenges in this writ petition the approval given by the Vice Chancellor of the Nagpur University to the appointment of the respondent 6 to the post of Lecturer in Commerce in a clear vacancy in the respondent 4 Mahavidyalaya of the respondent 3 Society.

(2.) The petitioner, who is M. Com., in Second Division of the Nagpur University, had joined as a Lecturer on 1-8-1974 in the faculty of Commerce in the Senior College named Smt. Radhabai Sarda College of Arts and Commerce at Anjangaon Surji, district Amravati. He served as a Lecturer in the Senior College in the above institution up to 1-10-1976, when he was determined fully surplus in view of the new pattern of education of 10 + 2 + 3. He, thereafter worked in the Junior College of the aforesaid institution up to 1-8-1977 where after he left the said college.

(3.) The petitioner was then appointed with effect from 14-8-1977 as a Lecturer in the faculty of Commerce in the Junior College attached to the respondent 4 Mahavidyalaya run by the respondent 3 society. It is the contention of the petitioner that during the period of service in the Junior College, he also took classes in Senior College of the respondent 3 Mahavidyalaya. The media of instructions in the Senior College of the respondent 4 Mahavidyalaya are English, Marathi and Hindi.