RAJENDRA PASWAN Vs. RAJENDRA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed for quashing of the appointment of respondent Nos. 5 to 14 on grade III and IV posts and also for issuance of a direction upon the University authorities to make appointment in accordance with the merit in the panel.

(2.) Heard learned Counsel for the University authorities as also for the respondent Nos. 5 to 14. No submission was made on behalf of the petitioner except a prayer for adjournment.

(3.) The facts of the case, briefly noted, are as follows : The petitioners pursuant to an advertisement dated 7-10-1991 applied for appointment on grade III and IV posts in the respondent University. Pursuant to that advertisement, the petitioners were called for interview on 8-8-1992 and 9-8-1992 by a Selection Committee constituted by the University. According to the petitioners they had done well in the said interview and thereafter a panel was prepared and was approved in the month of January, 1993. In the meantime, an Ordinance being Bihar Ordinance No. 33 of 1991 for the Bihar Reservation of Vacancies in Posts and Services (For Scheduled Castes, Scheduled Tribes and other Backward Classes) Ordinance, 1991 came into force on 7-1- 1992. It is clear that before the panel could be prepared and approved in the month of January, 1993, the said Ordinance came into force. The said panel is to remain valid for a period of one year in terms of the concerned Statutes, namely, Clause 17 of the Rajendra Agricultural University, Statutes 1976. Under Clause 17.2 of the said Statute it has been made very clear that the period of validity of any panel prepared by the Selection Committee shall be one year from the date of its recommendation.