DR. JASMER SINGH Vs. PUNJAB AGRICULTURAL UNIVERSITY,

JUDGEMENT

(1.) One post of Professor of Veterinary Parasitologist was to be filled, for which advertisement Annexure P/1 was issued in 1991. The essential qualifications are mentioned in this advertisement Annexure P/1, which are as follows:

(2.) On notice of motion having been issued, reply has been filed on behalf of the University-Respondent No. 1 specifically denying the allegations of the petitioner, as aforesaid. it is asserted that the name of the petitioner was duly considered by the Selection Committee in his absence, as requested by him, but he was not selected. The name of other persons were also considered and ultimately Dr. I.S. Kalra was selected and appointed. It is further asserted that the Selection Committee consisted of duly qualified persons, including Head of Department who is Ph.D. in Parasitology.

(3.) We have heard counsel for the parties and we find no ground to interfere in the matter of selection aforesaid. Dr. I.S. Kalra, who was selected and appointed against the post of Professor of Parasitology, has not been impleaded as party. In his absence, obviously, no order adverse to him can be passed. Apart from above, we have also considered the arguments addressed at the bar. Learned Counsel for the University has produced copy of the proceedings of the Selection Committee, which show that the name of the petitioner Dr. Jasmer Singh was considered in his absence. Thus, this ground on which notice of motion was issued, is no more available to the petitioner that his name was not at all considered by the Selection Committee.