- (1.) Heard learned counsel for the petitioner, learned counsel for respondent nos.2 and 3 Sri Savitra Vardhan Singh and Sri B.K. Shukla for respondent no.1.
(2.) Through this petition, the petitioner has prayed for quashing of the selection made on the post of Associate Professor, Fine Arts.
(3.) Learned counsel for the petitioner submits that the selection proceeded but the petitioner was not informed regarding the date of interview and as such he could not appear in the interview and as a consequence thereof, it is submitted that the entire selection stands vitiated with arbitrariness. He has also submitted that the petitioner has been discriminated and the respondents have not proceeded in a fair manner.;