AJAIB SINGH Vs. PUNJAB UNIVERSITY
LAWS(P&H)-2001-10-11
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 10,2001

AJAIB SINGH Appellant
VERSUS
PUNJAB UNIVERSITY Respondents

JUDGEMENT

- (1.) Differences of opinion expressed by two Hon'ble brother Judges : A.S. Gill and V.S. Aggarwal, JJ. in the detailed separate judgments dated 5-10-2000 have resulted in the matter, being listed, for hearing before this Court by orders of Hon'ble the Chief Justice.
(2.) The undisputed facts may briefly be noticed.
(3.) The petitioner joined the Punjab University, Chandigarh in 1984 as Project Officer in the Centre for Adult Continuing Education and Extension (hereinafter referred to as "the Centre"). In January/February, 1998, the University advertised the post of Director for the Centre. The petitioner applied for the post on the application form meant for Class-A Non-Teaching position. On selection, he was appointed as Director on 11/12/1998. This appointment of the petitioner has been challenged in C.W.P. No. 2121 of 1999, which is pending in this Court.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.