- (1.) Dr.Micky Verma is the petitioner, who is aggrieved by the selection of respondent No. 2 Dipan Wita Singha Roy, has approached this Court for quashing the appointment letter dated 27.2.2009, Annexure P.4, whereby respondent No. 2 has been given appointment to the post of Lecturer in the Department of Dance, Punjabi University, Patiala. Further, a prayer has been made to issue direction to respondent No. 1 to appoint the petitioner on the said post from the date respondent No. 2 was appointed alongwith all consequential benefits arising therefrom.
(2.) Background of the facts of the case in a nutshell are as under:
(3.) An advertisement was issued inviting applications for various posts, including one post in the cadre of Lecturer in the Department of Dance. The qualification required for the said post is as under: "Dance Good Academic record with at least 55% marks or an equivalent grade of B in the 7 point scale with latter grades O,A,B,C,D,E & F at the Master's degree level, in the relevant subject or an equivalent degree from an Indian/Foreign University. Besides fulfilling the above qualifications, candidates should have cleared the eligibility test (NET) for lecturers conducted by the UGC, CSIR or similar test accredited by the UGC OR A traditional or a professional artist with a highly commendable professional achievement in the concerned subject: Note: "NET shall remain the compulsory requirement for appointment as lecturer for those with post graduate degree. However, the candidates having Ph.D. degree in the concerned subject are exempted from NET for PG level and UG level teaching. The candidates having M. Phill degree in the concerned subject are exempted from NET for UG level teaching only." Good academic record will be determined as under: "Master's degree in the relevant subject with 55% marks and second class (50%) in the Bachelor's degree.";