DR. ALASSANKUTTY Vs. ALIGARH MUSLIM UNIVERSITY

JUDGEMENT

(1.) The petitioners in W.P.(C)9056/15 are the appellants. They filed the writ petition seeking to quash Ext.P2, an order conveying that the second respondent has approved the appointment of the third respondent as Director of Aligarh Muslim University Centre at Malappuram for a tenure of 5 years on deputation basis. There is a further prayer requiring respondents 1 and 2 to notify the vacancy of Director, Aligarh Muslim University Centre, Malappuram for appointment after due selection process. Learned Single Judge dismissed the writ petition and upheld the appointment of the third respondent. It is this judgment, which is challenged before us.

(2.) We heard the counsel for the appellants, Standing Counsel appearing for respondents 1 and 2 and the learned counsel appearing for the third respondent.

(3.) On facts, it is relevant to note that the first respondent University had issued Ext.P1 vacancy notification dated 17.7.2013 inviting applications, among others, for the post of Director, specifying the prescribed qualifications. It was also specified that the appointments will be made on contractual basis. In pursuance to the notification, applications were received and after a process of selection, Dr.Zakkariya.K.A. was selected and was appointed. Dr.Zakkariya.K.A. accepted the offer and joined duty on 30.10.2013.