(1.) The petitioner questions the appointment of respondent No. 3 as Principal, University College of Education, Kurukshetra. The challenge is made on the ground that the third respondent does not fulfil the qualifications for appointment to the post of Principal. He prays that the appointment be quashed.
(2.) The respondents in their separate written statements have claimed that the qualifications had been duly relaxed. As a result, the 3rd respondent was eligible. They maintain that he was already working as Lecturer in the College of Education. Thus, he was eligible to be considered for appointment as Principal.
(3.) Counsel for the parties have been heard. The short question that arises for consideration is- Did the third respondent fulfil the qualifications for appointment to the post of Principal ?