PARVINDER SINGH Vs. PANJAB UNIVERSITY, SECTOR 14, CHANDIGARH
LAWS(P&H)-2012-5-521
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 28,2012

PARVINDER SINGH S/O ATTAR SINGH Appellant
VERSUS
Panjab University, Sector 14, Chandigarh Respondents

JUDGEMENT

- (1.) A Syndicate decision rejecting the recommendation given by the Selection Committee for the appointment to the post of Controller of Examinations with Panjab University, Chandigarh, is the subject of challenge in this writ petition.
(2.) In an advertisement notification No.6/2011 for the post of Controller of Examinations, the experience qualification was as under:- "i) At least 15 years of experience as Assistant Professor in the AGP of Rs.7000/- and above or with 8 years of service in the AGP of Rs.8000/- and above including as Associate Professor along with experience in educational administration, or ii) Comparable Experience in research establishment and/or other institutions of higher education, or iii) 15 years of administrative experience, of which 8 years shall be as Deputy Registrar or an equivalent post." The petitioner had responded to the same giving out the employment experience in Column 'F' which is reproduced:- "F. Employment Experience (details in chronological order starting with first job): JUDGEMENT_521_LAWS(P&H)5_20121.html
(3.) The Selection Committee which had carried out the interview had taken a decision to recommend to the Syndicate the petitioner as the eligible candidate. The Selection Committee was headed by the Vice-Chancellor and Professors of high standing from various Universities had been also members of the Selection Committee.;


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