B.N. Sapru, J. - (1.) DR . (Mrs.) Kamal Kanti Srivastava has filed this writ petition. She has challenged the validity of an order passed by the Chancellor of the Meerut University dated 2.8.1962, By this order the Chancellor allowed the reference dated 27.11.1981 filed by Dr. (Mrs.) Manorama Prakash who had questioned the decision of the Vice -Chancellor of the Meerut University giving approval to the appointment, of Dr. (Mrs.) Kamal Kanti Srivastava as Lecturer in Hindi in Raghunath Girls Post Graduate College, Meerut, which is affiliated to the Meerut University. A post in Hindi Lecturer fell vacant. It was duly advertised and various persons including the petitioner and the respondent No. 3. Dr. (Mrs.) Manorama Prakash, applied for the post. A selection committee was duly constituted and it recommended a panel of names for appointment to the post of Lecturer. The name of the petitioner was placed at serial number 1. Kumari Kavita Rani at number 2 and Dr. (Mrs.) Manorama Prakash at serial No. 3. The matter then came up before the Managing Committee of the College. The Managing Committee agreeing with the selection committee in so far as the selection committee has placed the petitioner at serial number 1 but it placed Dr. (Mrs.) Manorama Prakash at serial number 2 and Kumari Kavita Rani at serial number 3.
(2.) THE Committee of management of the College sent the name of the petitioner for approval to the Vice Chancellor. Dr. (Smt.) Manorama Prakash made a representation against the recommendations of the Committee of management to the Vice chancellor. The Vice chancellor agreeing with the recommendations of the Committee of management accorded approval to the appointment of the petitioner to the post of Lecturer in Hindi in the College. Thereafter a letter of appointment was issued by the College authority in favour of the petitioner. Thereafter Dr. (Mrs.) Manorama Prakash made a representation to the Chancellor. The Chancellor by his order dated 2.8.1982 (Annexure 3 to the writ petition) set aside the order of the Vice Chancellor giving approval to the appointment of the petitioner and directed that a fresh selection be made after the appointment of a fresh Selection Committee. It was also directed that the Selection Committee should give cogent reasons for not selecting a candidate who is better qualified. A perusal of the order of the Chancellor indicates that the Chancellor considered Dr. (Mrs.) Manorama Prakash better qualified to be appointed to the post of Lecturer in Hindi in the College than the petitioner. The Chancellor has observed in his order that the selection committee has not given cogent reasons for preferring the petitioner to Dr. (Mrs.) Kamal Kanti Srivastava.
(3.) AGGRIEVED by the order of the Chancellor; Dr. (Mrs.) Kamal Kanti Srivastava has filed the instant writ petition. In this case there is no dispute that both the petitioner and Dr. (Mrs.) Manorama Prakash were qualified for appointment to the post of Lecturer in Hindi. Further there is no assertion made by any one that the selection committee was not duly constituted or that an improper procedure had been adopted by the selection committee.;