DHARAM PAL SINGH Vs. STATE OF H. P.

JUDGEMENT

(1.) The writ petitioner, through the instant writ petition, has made an endeavor, for this Court making a writ of quo warranto, to set aside the selection and consequent appointment of co-respondent No.3, as, Vice-Chancellor of respondent No.4/ Himachal Pradesh University.

(2.) Through, an advertisement borne in Annexure P-4, the Governor (Chancellor) constituted a Search Committee for recommending a panel of names for appointment as Vice-Chancellor of the Himachal Pradesh University, Shimla. Also, through Annexure P-4, the Search Committee invited applications from the aspirants concerned. Annexure P-4 of 6.1.2018, spells therein all the requisite terms and conditions, and, as, become embodied in Para 7.3.0 of the University Grants Commission Regulations-2010 read with Section 12(1) of the Himachal Pradesh University Act, 1970 (For short "UGC Regulations 2010") and also projects them, to be the prime anchor for the Search Committee making selection(s) of the aspirants concerned, to, the coveted post. However, through Annexure P-5, made on 30.6.2018, the date for the aspirants making an application for appointment to the post of Vice Chancellor, became extended till 20th July, 2018.

(3.) Annexure P-6 of 18.7.2018, encloses the qualifications possessed by co-respondent No.3, for his hence succoring his claim, vis- -vis, his fullest eligibility for his being considered for selection, and, for his being appointed to the coveted post of Vice Chancellor of Himachal Pradesh University, Shimla.