LAWS(P&H)-1995-3-192

ASEEM MIGLANI Vs. REGIONAL ENGINEERING COLLEGE, KURUKSHETRA

Decided On March 02, 1995
ASEEM MIGLANI Appellant
V/S
REGIONAL ENGINEERING COLLEGE, KURUKSHETRA Respondents

JUDGEMENT

(1.) After hearing the learned counsel for the parties, we are of the view that it would be in the interest of justice if a fresh selection is held for the ad hoc appointment of lecturer in Mathematics in respondent No. 1-College i.e. Regional Engineering College, Kurukshetra by interviewing the candidates by an independent Selection Committee of which the Director, Technical Education, Haryana, be the Chairman and the other two members be an Expert in the subject of Mathematics from Kurukshetra University, and the Principal of the respondent No. 1 - College. The two members of the Committee shall constitute quorum. The Committee thus formed would interview the six candidates who were interviewed earlier by the earlier Selection Committee, whose names and addresses would be provided by respondent No. 1 - College to Mr. Setia as also the application forms including the bio- data, if any, for onward transmission to the Chairman, Selection Committee. The information to the candidates for interview be sent on the addresses provided by the college by registered post. Interview be conducted within a fortnight from today. In the letter inviting, the persons for the interview, it may be mentioned that they may bring their certificates showing their academic qualifications and other testimonials along with them at the time of interview. The Committee shall forward the recommendation to the College in order of merit. On the basis of the recommendation, the College will be at liberty to give appointment in order of merit. It is further clarified that this ad hoc appointment shall last till regular appointment is made for the post of Professor (Mathematics) in the College, for which the process has already been undertaken by the College.