JAI KISHAN Vs. KURUKSHETRA UNIVERSITY, KURUKSHETRA AND OTHERS

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution challenges appointment order dated 6.1.2007, appointing Dr. Neeraj Batish- respondent No. 3 to the post of Lecturer in Political Science in the Institute of Law (under Self-financing Scheme) in place of the petitioner (P-21).

(2.) Brief facts of the case are that the petitioner has done his M.A. and M.Phil in the subject of Political Science and thereafter also cleared the National Eligibility Test (NET) conducted by the University Grants Commission on 20.7.1998 (P-3). Subsequently the petitioner got himself enrolled for the Ph.D. in August 2000. On 13.8.2001, the Registrar, Kurukshetra University, Kurukshetra-respondent No. 1 (for brevity, 'the respondent University') advertised various posts including one post of Lecturer in Political Science (P-4) for the National Institute of Law, Kurukshetra (P-4). However, the said post could not be filled.

(3.) The petitioner has worked with the respondent University as part time Lecturer in the University College from 1.9.2000 to 1.3.2001, 6.9.2001 to 5.3.2002, 7.3.2002 to 27.3.2002, 22.8.2002 to 21.2.2003, 24.2.2003 to 24.3.2003 and in the National Institute of Law, Kurukshetra from 18.9.2003 to 16.12.2003.