ANURADHA SHOMESHWAR GUPTA Vs. RAVISHANKAR UNIVERSITY RAIPUR

JUDGEMENT

(1.) THIS petition has been filed by the petitioner against an order passed by Kuladhipati -respondent No. 3 dated 19-3-1980 and the order passed by Kulapati - respondent No. 2 dated 28-3-1980 terminating the services of the petitioner as Lecturer in Psychology.

(2.) ACCORDING to the petitioner, respondent No. 1 University issued an advertisement which was Notification No. 2 of 1979 dated 19-6-1979. In this advertisement, applications were invited for several posts' in various departments of the University. Applications were also invited for the post of one Lecturer in Psychology which is only relevant for the purposes of this petition. It is further alleged that in pursuance of this advertisement, the petitioner along with some others including the two interveners submitted their applications.

(3.) ON 21-8-1979, the petitioner, 2 interveners and some others were interviewed by a duly constituted Selection Committee and the Selection committee submitted its report wherein the petitioner alone was selected for appointment. This, according to the petitioner, was done in accordance with section 49 (4) of the Madhya Pradesh Vishwa Vidyalaya Adhiniyam, 1973.