SMITA KUMARI Vs. RAJENDRA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) In all the three writ applications petitioners have a common grievance against the respondent authority i.e. Rajendra Agricultural University, Pusa (hereinafter refereed to as the University). They contend that the selection made of private respondents as subject matter specialist in Home Science pursuant to Advertisement No. 3/08/RAU dated 4.4.2008 is not only in total breach of the terms and conditions laid down in the advertisement but also large scale illegalities have been resorted to in the selection process by accommodating people who did not have the requisite qualification and eligibility. They have given a go to the fair play, for extraneous reasons. They therefore want quashing of appointments so made as well initiate a fresh process of appointment by appointing the petitioners against the vacancies so caused. There was also a prayer in the writ application for issuance of direction upon the respondents' authority to produce the relevant records relating to said dispute to verify the actual state of affairs with regard to selection as according to them the records itself speak the truth.

(2.) The Court directed for production of the records and these records have been tendered by learned counsel for the University. Not only the Court but even learned counsel for the parties have gone through the records.

(3.) Though the selected candidate have been arrayed as private respondent nos. 4 to 13 but after going through the records learned counsel for the petitioners decided to give up their claim against respondent nos. 4, 5 and 6 on the ground that they did have the requisite qualification and eligibility to be appointed on the post. The attack or relief is therefore are confined to respondent nos. 7 to 13.