- (1.) The petitioners have impugned the appointment of respondent No. 3 as Lecturer in Sanskrit (Research) at Vishveshwar and Vishwa Bandhu Institute of Sanskrit and Indological Studies, Hoshiarpur for short (VVBIS & IS) in this writ petition.
(2.) The facts :- The respondent No. 1 invited applications for five posts of Lecturers in Sanskrit (Research) at VVBIS & IS vide advertisement No. 11/79 Petitioner No. 1 and respondent No. 3 applied for one of the advertised posts. Respondent No. 3 was neither called for interview by the Selection Committee nor he appeared before it. However, his name was recommended at Sr. No. 4. His selection has been challenged simply on the ground that he did not fulfil the requisite qualifications and was appointed for extraneous considerations at the instance of respondent No. 2, the Vice Chancellor. It is stated that respondent No. 3 was appointed for a period of one year but before the expiry of the period he was given regular appointment on 21.8.1982.
(3.) Respondent No. 2 filed written statement in the form of affidavit play and denied the allegations made against him. It was stated that respondent No. 3 represented to him that he was fully eligible for appointment as a Lecturer but he was not called for interview. On receipt of representation, he allowed him to appear for interview before the Selection Committee. The order permitting him to appear for interview was passed on March 6, 1980. However his name could not be included in the list prepared by the office. The office by mistake while preparing the proceedings of the Selection Committee did not include his name amongst the candidates who were called for interview. The Selection Committee selected respondent No. 3 as is revealed from its original proceedings. The allegation that he was personally interested in respondent No. 3 was denied.;