- (1.) The present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the appointment of respondents No.3 and 4 to the post of Assistant Professor in the Department of Electrical Engineering, which has been made without adopting any criteria and contrary to the law laid down in various judgments of Hon'ble the Apex Court and also the judgment of this Court in Ram Chander Vs. Maharshi Dayanand University, Rohtak,2011 2 RSJ 599.
(2.) Briefly, the facts of the case as made out in the present petition are that an advertisement for inviting applications to the post of Assistant Professor in Electrical Engineering was published. In response to said advertisement, total 46 candidates appeared and were interviewed by the Selection Committee including the petitioner. Respondents No.3 and 4 were selected by Selection Committee finding to be more meritorious viz-a- viz petitioner.
(3.) An information was sought by the father of the petitioner under Right to Information Act whereby the details of the qualifications and experience of selected candidates were supplied. It was also mentioned that there was no criteria and only on the basis of suitability and performance of the candidates in the interview, the selection was made. The list of members of the Selection Committee as well as proceedings of the Selection were also supplied.;