G. N. Ray, J. - (1.) Leave granted. Heard the appellant appearing in person and the learned counsel for the respondents. This appeal is directed against the order dated January 15, 1988 passed by the Division Bench of Delhi High Court in C.W.P. No. 109 of 1988.
(2.) The appellant moved a writ petition under Article 226 of the Constitution of India in Delhi High Court which was numbered as C.W.P. No. 109 of 1988 assailing the decision of the Indian Institute of Technology, Delhi as contained in Memo No. 1303, dated April 17, 1986 rejecting the representation of the appellant for the post of Senior Scientific Officer (Grade I) and Memo No. 8553, dated March 25, 1987 and Memo No. 1639, dated 18-5-1987 rejecting the appellants further representation and also assailing the decision of the respondents in not calling the appellant for interview on January 15, 1988 for the post of Assistant Professor in the civil engineering department. By the impugned order, the Delhi High Court has dismissed the writ petition.
(3.) The appellant applied for the post of Assistant Professor on July 20, 1987 in the department of Civil Engineering of I.I.T., Delhi in response to the advertisement No. 11/87 (E-1). The appellant was not called for interview because his name was not short listed by the concerned authority. The appellant had also applied earlier for the post of Senior Scientific Officer (Grade I) in the said department pursuant to the advertisement No. 12/85 for such post. He has not called for interview for the said post of S.S.O. (I) as he was not short listed. The appellant made representations for being excluded in the short listing for which he was not called for interview. Such representations were rejected. The appellant sought for personal interview with the Governor of the Board of Management of I.I.T., Delhi but such request was turned down.;