RAMESH CHAND BHARDWAJ Vs. STATE OF HARYANA AND OTHERS
LAWS(P&H)-2008-2-410
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 15,2008

RAMESH CHAND BHARDWAJ Appellant
VERSUS
State Of Haryana And Others Respondents

JUDGEMENT

- (1.) The only question involved in the present writ petition is - whether the petitioner has a good academic record so as to be appointed as a Director, Physical Education, in a College.
(2.) The petitioner was appointed as Lecturer in Physical Education in B.P.R. College, Kurukshehtra, in the year 1992 and worked there till 1999. Thereafter, he was appointed as Director, Physical Education, in Shri Krishan Institute of Engineering & Technology, Kurukshetra (hereinafter referred to as 'respondent-Institute') on contract basis, in the year 1999. He continued to work there continuously with notional breaks.
(3.) The respondent-Institute issued an advertisement for appointment of Director, Physical Education, on regular basis. The petitioner applied for the same along with other candidates. The Selection Committee interviewed the petitioner on July 08, 2005. He was selected for the post of Director, Physical Education, by the Selection Committee as per proceedings of the Selection Committee attached with the petition as Annexure P-7. However, the proceedings of the Selection Committee (Annexure P-7) were not approved by the Kurukshetra University, Kurukshetra - respondent No. 2 (hereinafter referred to as 'the respondent- University') on the ground that the petitioner did not fulfil the prescribed qualifications i.e 'Good Academic Record'.;


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