NARINDER SINGH Vs. VICE CHANCELLOR, PUNJABI UNIVERSITY PATIALA

JUDGEMENT

(1.) Petitioner herein seeks issuance of a writ of certiorari for quashing appointment of respondents No.5 and 6 as Assistant Professors in Psychology made on the basis of interview held on 13.08.2012 pursuant to advertisement dated 30.09.201 l(Annexure P-l) and for a direction to appoint the petitioner as such.

(2.) It is claimed that petitioner and private respondents No.5 and 6 had participated in the selection process. But respondents No.5 and 6 were given selection at TPD Malwa College and Guru Kashi College, Damdama Sahib respectively, ignoring the petitioner, who is more meritorious to both of them. It is stated that respondents had assigned two different scores to the candidates and it was done by the same panel on the same date and time on the basis of single interview. Each one of respondents No.5 and 6 was considered higher for one and lower for the other in overall merit than the petitioner at the same time in two different colleges. The names of respondents No.5 and 6 were recommended for appointment, whereas the name of the petitioner was placed in the waiting list of TPD Malwa College. The break up of marks awarded was demonstrated in the information (Annexure P-4) stated to be received by the petitioner under Right to Information Act.

(3.) In the reply filed on behalf of Punjabi University Patiala, it is stated that the selection to the post of Assistant Professor was carried out in accordance with University Grants Commission guidelines, as adopted by the University on 30.06.2010. It is averred that the Selection Committee took separate interviews for the posts of Assistant Professor in Psychology of TPD Malwa College and Guru Kashi College. Though constitution of the Selection Committee was same, but Principals of the colleges were different and hence there was variation in the marks awarded to the candidates. The petitioner unsuccessfully participated in the selection process and now he cannot turn around to say that selection process was vitiated.