PAWAN KUMAR THAKUR Vs. Y.S.PARMAR UNIVERSITY

JUDGEMENT

(1.) Petitioner has assailed the appointment of Respondents No. 2 to 4 to the post of Field Assistant. Material facts necessary for the adjudication of this petition are that the Respondent-University issued two advertisements whereby applications were invited to filling up the posts of Field Assistant. Petitioner submitted application for considering his candidature pursuant to which he was called for written test on 8.3.2009. He qualified the same, which led to call letter for interview on 25.6.2009. The result was declared on 30.6.2000. Name of the Petitioner was not recommended by the Selection Committee. Respondents No. 2 to 4 were selected and appointed as Field Assistants in the Respondent-University.

(2.) Mr. Bimal Gupta has strenuously argued that the selection of Respondents No. 2 to 4 is illegal, arbitrary, thus, violative of Articles 14 and 16 of the Constitution of India. According to him, though his client has secured 65 marks out of 75 marks in the written test, he has been given only 8 marks out of 25 marks in the interview. He then contended that the candidates, who have secured more than 60 marks, have been allotted proportionately less marks in the interview. He lastly contended that Respondents No. 2 to 4 have been given undue benefit by granting them higher marks in the interview.

(3.) Mr. Onkar Jairath and Mrs. Ranjana Parmar appearing on behalf of Respondents No. 1 and 3 have supported the selection of Respondents No. 2 to 4.