M.L.Bhat, J. - (1.) The petitioner in this case was working on ad hoc basis as Principal of Sri Varshney Degree College, Aligarh, hereinafter called as 'the College'. He prays for a writ of certiorari and mandamus to the effect that if there is any order of the respondents Nos. 2 and 3 resusing to interview the petitioner, that may be quashed and by a writ of mandamus the respondents be directed to hold interview of the petitioner for selection on the post of Principal of Post-graduate College in pursuance of advertisement No. 11 dated 14-2-1987 and after considering the candidature of the petitioner declare the result of selection thereafter.
(2.) The facts are put in brief compass. The petitioner's case is that he was called for interview for the post of Principal of Post-graduate College by the Commission but was not interviewed and without interviewing the petitioner interview of other candidates was concluded. The result of not holding his interview was that the petitioner was refused to be considered for the post of Principal. It is stated that interview had commenced from 6-9- 988 and ended on 13-9-1988. The Selection Committee is said to have submitted a list of selected candidates to the Secretary. The petitioner also was summoned to appear at the interview but on the date when he came for interview he is said to have filed an application to interview him on 13-9-1988 because on the appointed date he was said to be not feeling well. His request was granted and he was directed to appear on 13-9-1988 at 11 a.m. but on that date he was not interviewed.
(3.) The petitioner's case is that despite being fully qualified for consideration he was refused consideration and the respondents' case is that he was not qualified for being considered and therefore, he could not be interviewed though inadvertantly he was called for interview,;