KAMINI SINHA Vs. ACHLESH NANDAN

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BOTH these appeals since arise out of common order passed by a learned Single Judge of this Court in C.W.J.C. No. 14007 of 2005, have been heard together and are being disposed of by this order.

(3.) IT is argued by counsel for the appellants of L.P.A. No. 463 of 2007. that the procedures adopted by the selection committee in short -listing some of the applicants in Architecture discipline was very much in consonance with the advertisement and also the provisions of law and, therefore, the learned Single Judge of this court could not have interfered with the selection of three persons on the post of Lecturers. It is further submitted by counsel for the appellants that short -listing is permissible in law and precautionary measures were taken by the authorities while advertising the posts and since the posts in the particular discipline were to be filled up, according to new instruction, from amongst the Master Degree holders, the authorities applied the principle of shortlisting and selected the most suitable persons as Lecturers.