P.K. SONI Vs. BOARD OF GOVERNORS

JUDGEMENT

(1.) Challenge is to an order dated 10.07.2019 passed in Writ Petition No.4448/2019 whereby, the writ of certiorari sought by the petitioners for quashing entire recruitment for the position of Associate Professor, Professor and Assistant Professor initiated vide Advertisement No.AB/Estt./2017/437 dated June 19, 2017, MANIT Circular No.F.No.11/10(1)/768 dated 07.11.2017 and MANIT Circular No.AB/Estt./2018/1976 dated January 3, 2018 and for quashing of consequential appointment has been negatived.

(2.) The sole reason which weighed with learned Single Judge was that the petitioners having participated in the selection process cannot turn around and question the same having failed to find placement in the select list.

(3.) Petitioners take exception to the impugned order on the ground that the criteria which were adhered to for selection by relaxing the criteria laid down when the advertisement was issued was never made public. And, it was only when the select list was finalized, the petitioners came to know about the changes which were ushered in during process of selection.