- (1.) The petitioner has approached this Court seeking following relief: "a writ in the nature of Certiorari be issued for quashing the impugned selection/appointment of respondent No.3 and action of the respondents No.1 & 2 vide which they have selected ineligible candidate by ignoring the fully eligible & experienced candidate i.e. petitioner, just for the reason that the respondent No.3 has political approach of ruling party in the State of Haryana. further writ in the nature of Mandamus be also issued for directing the respondents to appoint the petitioner on the post of Director Sport, Deen Bandhu Chhotu Ram University of Science & Technology, Murthal, District Sonepat being fully eligible & experienced person for the post of Director Sports in all respect."
(2.) As per the averments made in this writ petition, one post of Director Sports in the pay-scale of Rs.12000-420-18300 was advertised by the respondents on 28th August, 2009, along with other posts in Deen Bandhu Chhotu Ram University of Science & Technology, Murthal, District Sonepat. The following criteria was laid down for the said post: "Qualification and Experience: 1. A 1st or 2nd Class Master's Degree in the Physical Education. 2. 10 Years experience or Organizing Sports and Campus at University or College level.
(3.) Outstanding Sportsman with Good achievements at least in the national and inter University in recognized games by the University will be given preference." 3. According to the averments made, respondent No.3 who has been selected for the said post and has been appointed vide appointment letter dated 11th February, 2010 (Annexure P-2), was not having requisite ten years' experience of organizing sports at campus of the University or College level and as per his experience certificate, he was having teaching experience in one particular game i.e. Basketball and had no experience of organizing sports either at campus of the University or College level, and thus, was not fulfilling the eligibility criteria.;