NARINDER PAUL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner, who claims himself to be an aspirant for the post of Vice-Chancellor, Maharaja Ranjit Singh Punjab Technical University, Bathinda (for short 'University'), has filed the present writ petition under Articles 226/227 of the Constitution of India:-

(2.) Brief facts of the case are that an advertisement dated 08.02.2019 (P-3) was issued for appointment to the post of Vice-Chancellor of the University by the Department of Technical Education and Industrial Training, Punjab (for short 'Department of Technical Education'). Last date for receipt of applications was fixed as 28.02.2019 up to 5:00 PM. Considering himself eligible and suitable, petitioner applied for the post in question. As per the averments made in the petition, total 28 applications were received and name of the petitioner finds mentioned at Sr. No.19 of the compilation (P-4).

(3.) On 09.07.2020, petitioner came to know about the short-listing of 07 candidates as well as their invitation for personal interaction, thus, feeling aggrieved against the above action, he made a representation dated 09.07.2020 (P-7) with the grievance that despite being senior most Professor amongst all the applicants, his case has been ignored and requested an opportunity to appear before the Search Committee once again.