MANJU MEHTA Vs. HARYANA AGRICULTURAL UNIVERSITY, HISSAR

JUDGEMENT

(1.) The petitioner, a Research Associate in the Department of Family Resource Management at the Haryana Agricultural University, Hissar, is aggrieved by the action of the University in considering her as ineligible for the post of Assistant Professor (Family Resource Management). She filed Civil Writ Petition No. 4201 of 1991 when she was not being called for interview, for the post. In pursuance to the orders of the motion Bench, she was interviewed but was not selected. She then filed Civil Writ Petition No. 4827 of 1991 challenging the selection of Miss Kiran Kairon and Miss Sunita Narang who have been impleaded as respondent Nos. 3 and 4.

(2.) Since the facts and the points of controversy are inter-related, both the petitions viz. CWP Nos. 4827 and 4201 of 1991 are being disposed of by this common order. A few facts may be noticed.

(3.) The petitioner passed B.Sc. (Home Science) Examination from the Haryana Agricultural University, in 1984. She secured an overall grade point average of 3.73 out of 4.00. In 1986, the petitioner qualified her M.Sc. (Home Management) Examination from the M.S. University, Baroda. A copy of the Certificate awarded by the University has been produced as Annexure P-1. A perusal of the certificate shows that the petitioner is shown to have secured a grade point average of 4.78 out of 7.00. Her final Class Grade has been described as 'A'. A perusal of this certificate further shows that the academic performance of a candidate is assessed in three forms viz. Grade, points and percentage. It is apt to reproduce the exact provision :- <FRM>JUDGEMENT_127_LAWS(P&H)12_19921.html</FRM>