C LAWMZUALA Vs. MIZORAM UNIVERSITY

JUDGEMENT

(1.) THIS review petition is directed against the order dated 30 -4 -2013 passed by this Court in WP(C) No. 117 of 2011 dismissing the writ petition of the review -petitioner.

(2.) THE petitioner had filed WP(C) No. 117/2011 before this Court challenging the validity of the Resolution No. EC -27 -5(2), dated 29 -3 - 2011 passed by the respondent No. 2 resolving to treat the Mizoram University Recruitment Rules, 2010 in respect of non -teaching posts including the post of Assistant Registrar, Assistant Librarian, Deputy Director of Sports, etc. as null and void, and to amend the 2010 Rules, and of the resolution EC -29 -5(17), dt. 15 -7 -2011 resolving that the petitioner could not be promoted to the said post of Assistant Librarian on the ground that the said Rules, 2010 was not notified nor was it approved by the UGC, and for seeking a direction to allow his promotion to the post of Assistant Librarian as per the recommendation of the DPC in its meeting held on 12 -2 -2011.

(3.) THIS Court dismissed the writ petition by the impugned order and held therein that the review petitioner was not able to make out any case of hostile discrimination; that he was recommended by the DPC which was constituted contrary to law; that the refusal on the part of the respondent -University not to act upon the recommendation of the DPC could not be said to be illegal or arbitrary or discriminatory and that it is a settled proposition of law that a selectee has no indefeasible right of appointment and his selection is liable to be annulled if the same is done contrary to law.