JASKARAN SINGH Vs. PUNJABI UNIVERSITY AND ORS.

JUDGEMENT

(1.) THE petitioner has prayed for issuance of a writ in the nature of certiorari, quashing the appointment letter of respondent No. 2 dated 20.06.2011 and for issuance of a writ in the nature of mandamus, directing respondent No. 1 to appoint him as Assistant Professor/Lecturer in Physical Education.

(2.) THE brief facts of the case are that applications were invited by respondent No. 1 for one post of the Assistant Professor/Lecturer in Physical Education by way of advertisement dated 15.06.2010. The petitioner applied for the said post on 01.07.2010, against which respondent No. 2 had also applied. It is alleged that respondent No. 2 was earlier appointed by respondent No. 1 through backdoor entry to the said post on ad -hoc basis w.e.f. 31.01.2006, initially for a period of 6 months which was continued upto 30.06.2011. The criteria for screening and shortlisting the applicants, laid down by respondent No. 1, is as under: <IMG>JUDGEMENT_116_LAWS(P&H)5_2015.jpg</IMG> <IMG>JUDGEMENT_116_LAWS(P&H)5_12015.jpg</IMG>

(3.) THE shortlisting was carried out by the Committee as per University Grants Commission (UGC) Regulations. Thereafter, the short listed candidates were interviewed by the Selection Committee comprising of the following: - -