OM PRAKASH MAHALA Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) This intra court appeal has been preferred by the successful petitioner against the condition put by the learned Single Judge, while allowing the writ petition vide its order dated 23.3.2020, restricting his entitlement to continue on the post of Head of the Public Administration Department (for brevity- 'the HoD') in University of Rajasthan (for short- 'the UoR') till a permanent Associate Professor joins.

(2.) The facts in brief are that the appellant, being Associate Professor, was appointed as HoD by the respondent UoR vide order dated 19.3.2015 for three years. The Headship of Departments in UoR is governed by rotation as provided under the guidelines approved by the Syndicate. On expiry of the term of Headship of the petitioner on 18.3.2018, vide order dated 20.3.2018, Dr. Ashok Singh, the then Assistant Professor, was appointed as HoD. In the writ petition no.6697/2018 preferred by the appellant against the order dated 20.3.2018, this Court vide its interim order dated 8.4.2019 stayed the order dated 20.3.2018. Thereafter, the UoR vide its order dated 22.4.2019 appointed Dr. Shalini Chaturvedi, the respondent no.3, a Probationer Associate Professor as HoD. The writ petition no.8141/2019 preferred by the appellant challenging the appointment of the respondent no.3 has been allowed by the order impugned herein; but, while holding the appellant entitled to continue as HoD, his tenure has been made subject to joining of a permanent Associate Professor in the Department.

(3.) Aggrieved by the aforesaid rider, learned counsel for the appellant contended that tenure of HoD, as per the guidelines laid down by the Syndicate, is three years which could not have been curtailed by the learned Single Judge by imposing the aforesaid condition. Referring the various orders, such as, Annexures-A1, A/R-1, A/R-2, A/R-4 and A/R-5 dated 22.4.2020, 11.1.2010, 6.5.2020, 17.11.2017 and 18.11.2020 respectively, learned counsel submitted that similarly situated other HoDs in various faculties have been reappointed for three years. He, therefore, prayed that the direction contained in the order dated 23.3.2020 be deleted and his appointment order dated 22.4.2020 be modified suitably deleting the rider contained therein.