JAGDISH KAUR Vs. PUNJAB UNIVERSITY

JUDGEMENT

(1.) Petitioner - Jagdish Kaur has filed this Writ petition under Articles 226/227 of the Constitution of India praying that a Writ in the nature of certiorari or any other appropriate Writ quashing order dated July 30,1993, Annexure P-1, whereby the Punjab University, Chandigarh (Respondent No.1) has written to respondent No. 3 Chairman, Managing Committee, Dev Samaj College of Education for Women, Ferozepur City, to re-advertise the post of Principal afresh after following the procedure prescribed by the University.

(2.) Facts of the case: Respondent No.3 advertised the post of a lady Principal for the Dev Samaj College of Education for Women, Ferozepur City (hereinafter referred to as the 'College') in 'The Tribune' dated November 7,1992 (Annexure P-2). In pursuance of this advertisement, the petitioner applied to the authorities for the post of Principal with a detailed application incorporating therein her experience and qualifications. Interview for the said post was held on February 28,1993, at 3.00 P.M. at Dev Samaj College of Education, Sector 36-B, Chandigarh. Following were the members of the Selection Committee:-

(3.) Petitioner's contention is that the impugned letter dated July 30,1993 (Annexure P-1) issued by respondent No.1 is illegal as it is non-speaking and is not in accordance with law. Petitioner was duly selected by the Selection Committee, which was attended by the two nominees of the Punjab University. She has excellant acadeaic record and possesses degrees in the subjects of Master of Education and is also Registered for Ph.D at Punjabi University, Patiala. Apart from that, in a tabular form she has listed of her participation in various activities in the fields of National Service Scheme (NSS). The petitiouerz apprehends that by re-advertising the post of Principal, the respondents would (remove her from the post of Principal and tither respondent No. lor respondent No.3 or with the connivance of both of them, they want to adjust somebody else in her place, that too without assigning any reason. Even in the impugned letter, Annexure P- 1, it is not mentioned whether there was something wrong with the Selection Committee Constituted by the Vice-Chancletlor, Punjabi as University, Chandigarh or with the petitioner. The Selection Committee as observed earlier, consisted of two nominees of respondent No. 1, two nominees of respondent No. 2 and Chairman of respondent No.3. According to the petitioner, during her entire service career, there was no adverse entry in her record. She was earlier working as Lecturer at Chandigarh College before her appointment as Principal of Dev Samaj College of Education for Women, Feroupur City and now she has settled down at Ferozcpur City. So, by up-rooting her from Ferojpur City at this stage would be bad in law and that too without any fault of her or without any reasons being given by the respondents. Respondent No.3 has issued commendation certificate dated June 30,1993 (Annexure P-9) so far as petitioner's working on post of principal is concerned. Hence, it is prayed that the impugned letter, Annexure P-1, be quashed.