JAGBIR SINGH Vs. HARYANA AGRICULTURAL UNIVERSITY, HISSAR

JUDGEMENT

(1.) THE petitioner was an applicant for the two posts of District Extension Specialists (Animal Science). He has not been appointed. He complains that the Respondent -University has arbitrarily appointed respondent No. 2 who was below him in order of merit.

(2.) THE appointment of Bharat Singh has already been set aside in CWP No. 17907 of 1990, decided on September 7, 1985. In view of the decision in the aforesaid writ petition, the appointment of respondent No. 2 cannot be sustained.

(3.) MR . Hemant Gupta submits that since the petitioner was higher than respondent No. 2, a writ of mandamus directing the rspondent -University to appoint him, should be issued. Mr. A. Mohunta, opposes this prayer.