GURPAL SINGH Vs. PUNJABI UNIVERSITY AND ANR.

JUDGEMENT

(1.) The petitioner, who is a Lecturer, through this writ petition under Articles 226/227 of the Constitution of India, has prayed for quashing the selection of respondent No. 3 made on the basis of interview held by respondent No. 2 on 6.11.1989.

(2.) In brief, the petitioner's case is that respondent No. 2 issued an advertisement in May, 1989 for various posts to be filled in by the University including the post of Lecturer. In response to the said advertisement, the petitioner submitted an application for the post of Lecturer and he was called for interview which was held on 6.11.1989. However, the petitioner was not selected.

(3.) The petitioner contends that the respondent No. 3 was not eligible to hold the post of Lecturer as he was not fulfilling the requisite qualifications. It has been urged by the petitioner that respondent Nos. 1 and 2 have prescribed the qualification which were contrary to the qualifications laid down by the Statute and Act of the Punjabi University Calender, Vol. I. The petitioner has also challenged the validity of the Selection Committee constituted for the purpose of making selection.