DEEPA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Pursuant to Advertisement No. PR-70 of 2016 issued by Maharishi Dayanand University, Rohtak, the second respondent herein, the petitioner aspired for the post of Assistant Professor (Forensic Science) in its Department of Genetics. This post was reserved under the category Backward Class (Block-A). After completion of the selection process, the University decided that no one was suitable for the post, vide proceedings dated 10.3.2017 (Annexure P-18). Assailing this decision and seeking consequential relief, the petitioner filed the present case.

(2.) The petitioner acquired a Master's degree in Forensic Science from the second respondent University. She stood first in the University and was awarded a gold medal. The Certificates of Merit dated 8.3.2017 (Annexure P-4) and 23.4.2017 (Annexure P-5) issued by the second respondent University bear out the fact that the petitioner was awarded a gold medal in token of having secured the first position in the Master of Science (Forensic Science) examination held by the University in May, 2012. She admittedly belongs to a Backward Class community, falling under the category 'Block A'.

(3.) The subject advertisement was issued by the second respondent University, inviting applications from eligible candidates for appointment to various teaching posts. The petitioner was one amongst the candidates who applied for the subject reserved post of Assistant Professor (Forensic Science). Her name was shown in the list of eligible candidates dated 4.2.2017 (Annexure P-14), prepared by the Screening Committee constituted by the University. She was then called for an interview by the Selection Committee, along with other eligible candidates, on 10.3.2017. After completion of the interviews, the Selection Committee declared that no one was found suitable. Hence, this writ petition.