- (1.) The petitioner applied for the post of Assistant Librarian at the Bundelkhand University, Jhansi pursuant to the advertisement dated 11.7.2011. She was issued interview letter on 3.12.2011 and her interview was held on 7.12.2011. The Selection Committee recommended for her appointment on 7.12.2011 itself which was approved on 22.3.2012 by the Executive Council.
(2.) On account of ban on appointments which was ultimately relaxed the petitioner was not issued the appointment letter. In the meantime on a complaint made against the selection, an enquiry was directed to be conducted in the matter under the orders of the Chancellor which ended in favour of the petitioner. Even then she was not appointed therefore she preferred writ petition no. 27988 of 2013 seeking appointment which was disposed of on 22.5.2013 with the direction to the authority concerned to complete the enquiry within time bound period and then to take follow up action as in the meantime the Vice Chancellor had appointed a fresh three member enquiry Committee.
(3.) The three member enquiry Committee submitted its report on 7.5.2013 holding that the selection of the petitioner was not proper. Accordingly, the Executive Council on 6.3.2014 resolved not to approve the recommendation of the Selection Committee whereupon an office order was issued on 22.4.2014 by the Registrar of the University cancelling her selection. The representation of the petitioner against the aforesaid orders under Section 68 of the U.P. State Universities Act, 1973(herein after referred to as the 'Act') has been dismissed vide order dated 24.2.2016 by the Chancellor.;