RAJEEV KR CHOUHAN Vs. STATE

JUDGEMENT

(1.) Petitioner despite duly selected and placed in the panel by Selection Committee in the course of process of selection pursuant to advertisement No.2/2005 dt.23/09/05 (Schedule A) and while expected to be considered for appointment to the post of Deputy Registrar, has approached this Court with the grievance that his selection has been cancelled by Jagatguru Ramanand Acharya Sanskrit University (respondent No.2) in an arbitrary manner.

(2.) Short question for consideration in instant petition is as to whether statutory authority (respondents) acted in an arbitrary manner in cancelling selection of petitioner and can he challenge decision of such an authority.

(3.) Facts giving rise to the petition lie in short compass. Petitioner substantively held post of Teacher Gr.II (Sanskrit) under Directorate, Sanskrit Education; and holds academic qualification of Post-Graduation in Sanskrit (Acharya) with Gold Medal & M.A., in Hindi with 2nd Division. Having been appointed as Teacher Gr.II in Department of Sanskrit Education, worked as Head Master from 10/01/89 and upon his selection as Asstt. Project Officer, in Lok Jumbish Parishad worked from 12/08/94 to 17/08/01; and thereafter from 18/08/01 to 05/09/04 as Sr. Teacher Gr.I in School Teaching College, Mahapur while from 06/09/04 as Deputy Inspector in Directorate Sanskrit Education, as is evident from certificate dt.24/10/05 (Ann.P.9).