LAWS(PAT)-2023-5-3

RAM KRISHNA PANDEY PARAMHANS Vs. STATE OF BIHAR

Decided On May 16, 2023
Ram Krishna Pandey Paramhans Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) Two petitioners have challenged the appointment of Respondent No. 7 with a prayer for quashing the appointment Notification dtd. 2/3/2009 (Annexure-3) whereby Respondent No. 7 has been appointed on the post of Reader in the subject of Dharma Shastra at Kameshwar Singh Darbhanga Sanskrit University, Darbhanga (in short 'KSDS University') pursuant to Advertisement No. 1/2008 issued by the University.

(3.) By Advertisement No. 1/2008, 'KSDS University' had invited application for appointment on two posts of Reader in the subject of Dharma Shastra in the PG Department. One post was reserved for General category candidate and one post was for Extremely Backward Class. The eligibility criteria for appointment of Reader as per advertisement was (a) Good academic record with Doctoral Degree or equivalent published work. In addition to these, candidates who join outside the University system, shall also possess at least 55% of the marks or an equivalent grade of B in the 7 point scale with letter grade O, A, B, C, D, E and F at the Aacharya's/master's degree level in the relevant Traditional subject, (b) Five years of experience of teaching and/or research excluding the period spent for obtaining the research degree and has made some mark in the areas of scholarship as evidenced by quality of publications, contribution to education innovation, design of new courses and curricula. (c) provided that the teaching and/or reserch experience as required for direct recruitment of Professor, Reader and Principal must have been obtained by the candidate after being appointed by the competent authority and as per the rules of the institution concerned.