SURENDER SHARMA Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) RESPONDENT -University issued an advertisement bearing No. 3/2006 for filling up vacant posts in Post Graduate Centre, H.P. University and ICDEOL, H.P. University. Thereafter second advertisement bearing No. 2/2008 was issued. The last date of receipt of application was 15.1.2009. It was issued on 11.12.2008. However, no action was taken on advertisement No. 3 of 2006 and advertisement No. 2 of 2008.

(2.) THEREAFTER , third advertisement bearing No. 1/2010 was issued on 9.4.2010. The last date of receipt of applications was 12.5.2010. According to advertisement dated 9.4.2010, one post of Assistant Professor in the subject of Education was to be filled up in Post Graduate Centre, H.P. University, Shimla and seven posts of Assistant Professors were to be filled up in ICDEOL in the University on 9.7.2010 on the basis of new guidelines issued by the University Grants Commission on 28.6.2010. The interviews were held on 23/24.9.2010 in sequel to advertisement No. 1/2010. Petitioners and similarly situate persons, after screening, were interviewed by the duly constituted Selection Committee. The appointments were not made. Respondent -University on its own wisdom without completing selection process pursuant to advertisement No. 1/2010, issued another advertisement No. 3/2010 on 17.11.2010. The posts remained the same. The last date of receipt of applications was 20.12.2010. Respondent -University on its own wisdom again issued 5th advertisement bearing No. 3 of 2011 for filling up the posts. The last date of receipt of applications was 25.11.2011.

(3.) MR . B.C. Negi has vehemently argued that it is for the University to fill up or not to fill up the posts. He then argued that the Executive Council of the University has taken a decision that the posts which are not filled up within one year should be re -advertised.