RAJENDRA KUMAR SHARMA Vs. JIWAJI UNIVERSITY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as the learned counsel representing the respondent- University.

(2.) PERUSED the record.

(3.) THE petitioner, who was an aspirant for the appointment on the post of Lecturer in the Jiwaji University, Gwalior, in the subject of Bio-Chemistry, has approached this Court by means of the present writ petition feeling aggrieved by his rejection and the appointment of the respondent No. 2 on the said post on the basis of the recommendations of the Statutory Selection Committee and has prayed for a direction for the quashing of the order of appointment dated 21/23-12-1988, Annexure P-2, whereunder the respondent No. 2, Yogesh Kumar Jaiswal, had been appointed by the Executive Council of the University as Lecturer in the subject of Bio-Chemistry in the time-scale of pay of Rs. 2200-75-2300-100-4000 on a two years period of probation.