LAWS(PAT)-2024-5-30

SADANAND JHA Vs. KAMESHWAR SINGH DARBHANGA SANSKRIT UNIVERSITY

Decided On May 17, 2024
SADANAND JHA Appellant
V/S
KAMESHWAR SINGH DARBHANGA SANSKRIT UNIVERSITY Respondents

JUDGEMENT

(1.) The petitioner has preferred this writ application for quashing the appointment of the respondent no. 6 namely, Dr. Umesh Sharma, who was appointed on the post of Professor in Vyakaran (Sanskrit Grammar) vide letter no. 1356 dtd. 2/3/2009. The petitioner has further prayed for a direction to the respondent-University to appoint him on the post of Univer- sity Professor in Vyakaran.

(2.) The brief facts giving rise to this writ application is that that Kameshwar Singh Darbhanga Sanskrit University, Darb-hanaga (in short ' the University') issued Advertisement No. 01 of 2008 for direct appointment on various teaching posts including the single post of Professor in Vyakaran. The advertisement laid down the eligibility criteria / essential qualification, which are as follows:-

(3.) The petitioner along with seven other candidates participated in the interview held by the University for appointment on the post of Professor in Vyakaran. The merit list of successful candidates was published on 1/3/2009 having the name of the respondent no. 6 at the first place who obtained 87 marks followed by Dr. Bodh Kumar Jha with 86 marks and Dr. Ramkr-ishna Pandey Paramhansa with 84 marks. The petitioner was placed at fourth position in the merit list with 72 marks. The appointment of the respondent no. 6 was made after recommendation of the Selection Committee vide appointment letter dtd. 2/3/2009 and the respondent no. 6 submitted his joining on 5/3/2009.