- (1.) This writ application is filed by the petitioner for issuing a writ in the nature of Quo Warrnto against the respondent no.7 for quashing her appointment to the post of Principal(Adhyaksha), Patha Bhavana, Visva-Bharati University.
(2.) The facts of this case in a nut shell are as follows:- The Visva-Bharati University is an University constituted under the Visva Bharati Act, 1951 (hereinafter referred to as the said Act). By an advertisement no.01/2005, applications were invited by the respondent university from the prospective candidates for appointment to several posts under the respondent university including the post of Principal(Adhyaksha) of Patha Bhavan, Visva- Bharati. The essential qualifications required for the aforesaid post of Principal(Adhyaksha), Patha Bhavan were as follows:- "Essential Qualifiction for the post of Principal, Patha-Bhavana Sl. No.28 Post graduate Degree with at least 50% marks at the Honours and P.G. Level with B. Ed or equivalent. 10 years administrative and/or Teaching experience in Secondary/Higher Secondary Schools. Desirable Qualification For Sl no.28 Knowledge on the life and work of Rabindranath Tagore. The candidates should have the ability in written and spoken English as he has to play a Key role in Visva-Bharati Administration and in disseminating Tagore's Philosophy of education. The candidate should be well versed in educational innovation, design of new courses and curricula. Experience in working in a residential School."
(3.) In response to the above advertisement prospective candidates including the petitioner as also the respondent no.7 filed their applications in prescribed forms.;