KULWINDER PAL Vs. GURU NANAK DEV UNIVERSITY, AMRITSAR

JUDGEMENT

(1.) This petition seeks quashing of orders dated 14.5 2007 and 30.10 2007, Annexures P.10 and P.15 respectively, whereby the University declined to approve the appointment of the petitioner to respondent No. 4 College.

(2.) Case of the petitioner is that he passed B.Sc., B.Ed. and M.Sc. from the Guru Nanak Dev University. He was eligible for admission to the Master of Education M.Ed. He pursued that course through Distant Education Programme of the Jammu University and passed the same in May 2004. He also passed National Eligibility Test (NET) conducted by the UGC for Lecturership and thus, became eligible for the post of Lecturer in the Universities/Institutions throughout India. A post of Lecturer in Physical Science was advertised by respondent No. 4 College on 3.10.2006 for which qualification mentioned was as per DPI (C) Punjab/GNDU Amritsar/UGC/NCTE norms. The petitioner was eligible and applied for the same. He was called for interview by the Selection Committee and was selected on 18.11.2006. He was given appointment on 29.11.2006 but the University rejected the appointment vide letter dated 11.5.2007 on the ground that M.Ed. degree was a necessary qualification but the said degree by Distant Education Programme could not be recognised. Services of the petitioner were, thus terminated on 14.6.2007.

(3.) It has been further submitted that the University has ranted approval to similarly situated persons. The petitioner Filed CWP No. 10786 of 2007, which was disposed of by this Court on 23.8.2007 with a direction to pass a speaking order. Vide order dated 30.10.2007, Annexure P.15, speaking order has been passed against the petitioner.