VED PARKASH JHINGAN Vs. PANJAB UNIVERSITY AND OTHERS

JUDGEMENT

(1.) The challenge in the present writ petition is to the order Annexure P-19 dated 1.3.2006, whereby the claim of the petitioner for assigning seniority from the date of availability of the vacancy meant for direct recruit was declined.

(2.) Vide advertisement dated 17.2.1999, one post of Assistant Registrar to be filled up by direct recruitment, was advertised. The vacancy meant by direct recruitment was to fall vacant on 1.5.1999. The petitioner was recommended for appointment pursuant to the interview held on 11.3.2000 for such post. The Senate cancelled the recommendation even when the Syndicate has not considered the recommendation. The decision of the Senate became subject matter of challenge before this Court in a writ petition filed by the petitioner. The writ petition filed by the petitioner was allowed by this Court vide order dated 8.7.2002, Annexure P-3 and liberty was given to the competent authority of the University to take a decision based on record and after due application of mind. At that time, the grievance of the petitioner was that the appointment of the petitioner has been cancelled in contravention of the Rules.

(3.) Subsequent to the directions of this Court, the Senate approved the recommendation on 24.8.2004 recommending the petitioner for direct appointment. The petitioner joined soon thereafter in pursuance of the appointment letter dated 28.8.2004, Annexure P-11.