DUSHIANT KUMAR RAMPAL Vs. M R PURI (PROF )

JUDGEMENT

(1.) THE petitioner is now a Reader in the Post Graduate Department of English, Jammu University. The array of parties as seen in the cause title is as follows. The first respondent is the Vice -Chancellor of the University, the second respondent the University of Jammu through its Registrar, the third respondent Prof of English and the fourth respondent Dr. Jitender Sharma. The prayer in the petitioner is for the issuance of an appropriate writ quashing the appointment of the third respondent as a Professor of English in the Post Graduate Department of English, for a writ of quo warranto to show how respondent No. 4 has been appointed as Reader in English and to issue a writ to quash Statute 5 of the Statutes governing the service conditions of University teachers.

(2.) THE petitionerâ„¢s case is that his claim to be appointed as a professor in English was denied to his malafide because of the animosity the first respondent bore against him. He states that he is more qualified than others who were sent for consideration before the Selection Committee and that he is an eminent scholar with distinguished teaching experience of over twenty three years. He was eliminated unjustifiably by the 1st respondent against whom he had levelled serious charges which were the subject matter of a writ petition before this Court and the Supreme Court. The screening exercise done by the 1st respondent is tainted with bias.

(3.) IN the objections filed by the 1st respondent the allegations of malafide against him are denied. The second and fourth respondents have also filed objections. In the rejoinder affidavit filed by the petitioner the allegations against the 1st respondent are reiterated and his achievements are high -lighted again.