MANOJ KUMAR SHRIVASTAV Vs. VIKRAM UNIVERSITY UJJAIN

JUDGEMENT

(1.) FEELING aggrieved by his non-selection for the post of Lecturer in Language Lab and by the selection of the 2nd respondent on the said post, the petitioner has filed this petition under Article 226 of the Constitution of India seeking a direction to the 1st respondent Vikram University, Ujjain to appoint him on the said post by ordering cancellation of the appointment of the 2nd respondent.

(2.) BRIEFLY stated in pursuance of the advertisement issued by the 1st respondent inviting applications for the post of Lecturer-Language Lab, the petitioner as well as the 2nd respondent amongst various other candidates applied for appointment on the said post. After scrutinizing the applications, the Selection Committee interviewed the candidates and selected the 2nd respondent on the said post.

(3.) THE respondent No. 2 in her separate reply denied the averment made by the petitioner in his petition and justified her selection on the said post.