MANOJ DHANWANI Vs. CHAIRMAN, GOVERNING BODY, SHRI GOVIND RAM SAKSARIA INSTITUTE OF TECHNOLLGY & SCIENCE

JUDGEMENT

(1.) The petitioners before this Court have filed this present Petition Pro Bono Publico.

(2.) The contention of the petitioners is that various advertisements were issued from time to time inviting applications for Teaching Posts at Shri Govind Ram Saksaria Institute of Technollgy and Science (S.G.I.T.S.) which is a prime educational Institution situated at Indore. The petitioners have stated in the Writ Petition that they have submitted their applications for various teaching posts. They have enclosed their Bio - Data as B-1 to B-3 and in paragraphs No. 2.1 to 2.3 it has been categorically stated that the petitioners have participated in the process of selection and they were unsuccessful. The petitioners being unsuccessful in the process of selection have challenged the process of selection, meaning thereby, after playing the game, they are challenging the rule of the game.

(3.) Learned senior counsel has vehemently argued before this Court that the present petition relating to service matter is maintainable as Public Interest Litigation. Learned senior counsel has placed reliance upon the judgment delivered by the apex Court in the case of Dr. Duryodhan Sahu and others v. Jitendra Kumar Mishra and others reported in ( 1998 AIR SCW 3 467. Heavy reliance has been placed upon paragraphs 18 and 21 of the aforesaid judgment. His contention is that PIL is certainly maintainable.