GURSIMRAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has questioned the selection and appointment of respondent No. 5 as Lecturer, Religion, in the service of Shri Guru Teg Bahadur Khalsa College, Anandpur Sahib on the ground that the respondent No. 5 does not fulfil the conditions of eligibility. In order to decide the issue, a brief reference to the facts will be useful.

(2.) The petitioner, the respondent No. 5 and some others applied for recruitment as Lecturer, Religion in the service of respondent No. 6 in response to the advertisement which was published in the Tribune dated 29.6.1995. All those who were considered eligible by the respondents No. 4 and 6 were called for interview. The Selection Committee recommended the name of respondent No. 5 for appointment as Lecturer, Religion. The petitioner has questioned the entitlement of respondent No. 5 to be appointed as Lecturer, Religion, by stating that he does not fulfil the qualifications laid down by University Grants Commission/Director Public Instruction.

(3.) There is no dispute between the parties that the petitioner has passed M.A. (Political Science), M.A. (Religion), M.Phil. (Religion) and she is doing Ph.D. since 1992 in Religion. There is also no dispute that respondent No. 5 has passed M.A. in History, M.Phil. (Religions Studies) and he is doing Ph.D. in Theological Perspective of the Sikh Takhts in Religious Studies. Respondent No. 5 has also got teaching experience of about four years.