- (1.) PANKAJ Mithal, J. In this petition, a challenge has been made to the appointment of respondent No. 4 on the post of lecturer in Islamic Studies, Aligarh Muslim University, Aligarh on the ground that he does not possess the requisite minimum qualifications in the "relevant subject".
(2.) IN pursuance of the advertisement No. 6-A/95-96 dated 15-3-1996 applications were invited for appointment on several posts in the University including the post of lecturer in Islamic Studies, Department of Islamic Studies. The advertisement prescribed the following as the essential qualifications for the said post : (i) Good academic record with at least 55% marks or equivalent grade at Master's degree level in the relevant subject from an INdian University or an equivalent degree from a foreign University. (ii) Candidates, besides fulfilling the above qualifications, should have cleared the eligibility test for Lecturers conducted by U. G. C. Or Should have submitted their Ph. D. thesis, or completed their M. Phil, degree by 31-12-1993. Note - Relaxation of the minimum marks at PG level from 55% to 60% for appointment as Lecturer to the candidates who have cleared the JRF examination conducted by UGC/csir only, prior to 1989. when the minimum marks required to appear for JRF exam were 50%. Desirable.- Should have specialization in Iranian Studies (for the post of Lecturer in Islamic Studies only ). In pursuance of the above advertisement all the three petitioners applied alongwith the respondent Nos. 4 and 5. The petitioners were duly invited to face the Selection Committee in an interview to be held on 11-1-1998. Petitioners duly appeared but to their surprise respondent No. 4 was selected and was given appointment letter on 11-1-1998 itself appointing him as lecturer in Islamic Studies. The contention on behalf of the petitioners is that the respondent No. 4 is not qualified for appointment as a lecturer in Islamic Studies as he only possesses the qualification of M. A. Ph. D. in Arabic and is not having Master's degree in the "relevant subject" i. e. Islamic Studies.
(3.) THE above challenge is being resisted by the University and the respondent No. 4 on the ground that the petitioners having participated in the selection process and on being unsuccessful are not entitled to challenge the selection process. In a similar matter concerning the same University, this Court in Writ Petition No. 9990 of 1998, Dr. Syed Ahsan and Ors. v. Aligarh Muslim University, Aligarh and Ors. , decided today itself has ruled that the above principle would not have any application where an unqualified candidate has been appointed to a public post or a post concerned with the performance of the public duties such as the post of teacher in an University. THErefore, for the same reasons as given in the above referred judgment we hold that the writ petition challenging the selection and appointment of respondent No. 4 is maintainable by the petitioner. It is admitted on record that the respondent No. 4 does not possess a master's degree in Islamic Studies. The University and the respondent No. 4 contend that the Islamic Studies is an inter disciplinary course and its syllabus consists all papers of elementary and advance Arabic. The department of Islamic Studies was initially part of Arabic department. Therefore, even if the respondent No. 4 is not having a master's degree in Islamic Studies, he is qualified and competent to teach the subject of Islamic Studies.;