NARENDER KUMAR Vs. KULDEEP SINGH

JUDGEMENT

(1.) This LPA is preferred against the judgment dt.23/5/2017 passed by the learned Single Judge in Writ Petition bearing no.CWP-19103-2012.

(2.) The said Writ Petition was filed by respondent No.1 (herein) against the appellant and other respondents to quash the selection and appointment of the appellant vide Annexure P-7 dt.30/3/2012 as Assistant Professor (History) in the Directorate of Distance Education, and to appoint respondent No.1 in the said position. Background facts

(3.) Respondent No.2-University had issued an advertisement (P-1) on 15/9/2011 to fill up the post of Assistant Professor (History). The last date of submission of applications which was 3/10/2011.