NIRANJAN NARAYAN SINGH Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is directed against the notice / advertisement dated 8.6.2017 (Annex.4) inviting applications for the post of Registrar and the decision dated 7.6.2017 (Annex.5), whereby, the charge of the post of Registrar has been assured to be assumed by the Chairperson of the Society. Further relief has been sought that the petitioner be allowed to discharge his duties on the post of Registrar.

(2.) It is, inter alia, indicated in the writ petition that the petitioner is having qualification of M.A. Archeology, Ph.D. and LL.B. and is having experience of 15 years on the administrative side. The respondent - University was established under the Bhupal Nobles' University, Udaipur Act, 2015 ('the Act'); as per power conferred under Section 18(1) of the Act by order dated 24.4.2016, the Chairperson appointed the petitioner as Registrar in the pay-scale indicated therein, the petitioner assumed the charge on 30.5.2016. By Resolution No.2, the Board of Management of the University confirmed the appointment of the petitioner as Registrar.

(3.) It is then claimed that the petitioner was surprised to read a notice published in the newspaper dated 8.6.2017, whereby, the applications were invited for the post of Registrar indicating that the candidates were required to fulfill the University Grants Commission Norms ('UGC norms') and can apply on or before 15.6.2017 and that shortlisted candidates would be interviewed on 22.6.2017. It is claimed that as there was only one post of Registrar, which was already occupied by the petitioner, the publication of advertisement in the newspaper under the heading 'vacancy' was not justified. It is also claimed that the petitioner fulfills the requisite qualification as per the UGC norms and Statutes of the University. It is also averred in the petition that on 7.6.2017, the Chairperson issued an assurance that he would assume the charge on the post of Registrar by 22.6.2017.