BHUPENDRA NATH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition, the petitioner has questioned his non-selection for the post of Director of Nava Nalanda Mahavihara, Research Institute (Institute) situated in Nalanda in the State of Bihar, by invocation of the provisions of Article 226 of the Constitution of India. The question, therefore, which emerges for consideration and adjudication in this writ application under Article 226 of the Constitution of India is whether the selection of respondent No. 8 Dr. Ravindra Kumar Panth -- alias Ravindra Panth, for the said post is justified or not?

(2.) IN order to appreciate the merits of the petition and the challenge against it, let there be, at this stage a skeletal projection of factual profile relevant to the aforesaid issue and material legal proposition. First of all, a chronology of events as culled out from the records of the case, is necessary.

(3.) SINCE the aforesaid points are interlinked and interwoven, in so far as appreciation of merits of the petition are concerned, they are being dealt with simultaneously.