YUDHVIR Vs. REENA

JUDGEMENT

(1.) The instant appeal, under clause X of Letters Patent of this Court, is directed against order dtd. 11/5/2017 passed by learned Single Judge of this Court in CWP No. 4727 of 2013 whereby learned Single Judge has allowed the writ petition and set aside the appointment of appellant/respondent No. 5 therein, who was appointed as Lecturer in Political Science. As appointment of Yudhvir has been set aside by learned Single Judge, he has filed present Letters Patent appeal. Yudhvir (appellant herein) was arrayed as respondent No. 5, University Grants Commission (for short 'UCG') was arrayed as respondent No. 2 and Kurukshetra University, Kurukshetra (for short 'KUK') was arrayed as respondent No. 3 before the writ Court. The writ petition was filed by Reena daughter of Sh. Azad Singh, Ramesh Kumar son of Sh. Hawa Singh and Vinod Kumar son of Sh. Jaipal. All the petitioners have been arrayed as respondents in the present appeal. Reena is the main contesting respondent and she has been arrayed as respondent No. 1 (for short 'Respondent'). The UGC has been arrayed as respondent No. 5 and KUK as respondent No. 6. Brief facts:

(2.) The brief facts, which are necessary to have a hang over the issue involved, are that KUK vide advertisement dtd. 11/7/2012 (Annexure P-1) invited applications for different posts of teaching and non-teaching staff on regular basis. Assistant Professor in Political Science was one of posts of teaching staff. The qualification prescribed for the said post was as follows:-

(3.) The respondent and other candidates feeling aggrieved from appointment of appellant as Lecture in Political Science inspite of the fact that he was not holding Master's Degree in Political Science, preferred CWP No. 4727 of 2013 before this Court which came up for consideration before learned Single Judge who vide the impugned order dtd. 11/5/2017 set aside appointment letter dtd. 22/10/2012 issued to appellant Yudhvir.