ARUN KUMAR THAPA Vs. AMITABH MATTOO (PROF )

JUDGEMENT

(1.) RESPONDENTS - University vide its Advertisement Notice dated 1.6.2002 invited applications for selection/appointment to various posts indicated therein. One of the posts advertised was Deputy Registrar for which, following qualifications/eligibility criteria was laid down :

(2.) PETITIONER , who claims to be eligible person, applied for the aforesaid post and some other posts. However, the issue involved in the present petition, is only in respect to the post of Deputy Registrar. Before the selection process could be concluded, writ petition being SWP No. 2893/2002 was preferred by the petitioner seeking a direction against the respondent to interview the petitioner. Vide interim direction dated 30.12.2002 passed in the aforesaid writ petition, petitioner was directed to be interviewed. However, his result was not to be declared till further orders from the court. Interim direction issued by the court, is reproduced herein:

(3.) MR . J.P.Singh accepts notice on behalf of the respondents. He may file counter affidavit within four weeks.