BHEEM RAJ PATEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioners have challenged the order dated 05.09.2020, issued by the respondent No.2 - Vice Chancellor, Mohan Lal Sukhadia University, whereby a committee of five members to examine the selection procedure on the post of Assistant Director of Physical Education qua the four issues mentioned therein, has been constituted.

(2.) Mr. Sanjay Nahar, learned counsel for the petitioners argued that the petitioners were selected after following the due process by a committee constituted by the Board of Management of the University and the Vice Chancellor, in his administrative capacity, cannot sit over their appointment sans approval of the Board of Management.

(3.) He emphasised that after selection by the select committee, petitioners' appointment orders were issued after approval of the Board of Management, hence, any enquiry questioning their selection, if deemed necessary, can be ordered by the Board of Management.