BABOO RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER wants quashing of the appointment of respondent Nos. 7 and 8 on the post of Lecturer in the National Institute of Technology, Patna (hereinafter to be referred to as NIT) which was made as per the letter/memo NITP/1837/2005 dated 8.12.2005. Pursuant to an advertisement contained in Annexure -2 applications were invited for appointment on the post of Professor, Assistant Professor and Lecturers in the various steams. The qualifications and requirements were indicated in this advertisement and further details have been annexed by the petitioner in Annexure -3.

(2.) There were many applicants but we are concerned with the appointment on the post of Lecturer, in Civil Engineering, which is the bone of contention in the present writ application.

(3.) PETITIONER 'scase is that he has better qualifications, better marks and better experience vis - a -vis private respondents 7 and 8 namely, Reena Singh and Sunita Kumari but the respondents have deliberately and mala fidely ignored the claim of the petitioner and appointed them on the post of Lecturer, Civil Engineering. There were seven vacancies which had to be filled up. They were filled up after selection process was completed but petitioner to his surprise did not find himself in the list of the appointees which is reflected in the details contained in Annexure -5.