S. H. A. Raza and Bhagwan Din, JJ. - (1.) The Selection Committee of the University recommended a panel of four persons for the post of Lecturer in the Department of Commerce of the respondent-University. The petitioner was placed second in the panel while Shri R. S. Pandey (respondent No. 3) was placed at Serial No. 4 by the panel.
(2.) The Exectutive Council approved the appointment of the petitioner. Later on Shri R. S. Pandey (respondent No. 3) preferred a representation to the Chancellor under Section 68 of the State Universities Act (hereinafter referred to as the Act). Although the said representation was not very much pressed but the Chancellor in exercise of his powers under Section 68 of the Act, exercising suo motu powers passed an order to the effect that the petitioner of this writ petition did not come within the field of eligibility criterion in accordance with Statute 11.01 framed under the Act and ordered the appointment of Shri R. S. Pandey (respondent No. 3) as the Lecturer in the Faculty of Commerce of the respondent-University.
(3.) Being aggrieved against the said order, the petitioner has preferred this writ petition.;