- (1.) The petitioner has challenged the order dated 24.4.2003 (Annexure P-9), whereby he has been relieved as Director Human Resource Management of the respondent-University, as his appointment has not been confirmed by the Board of Management of the University.
(2.) The petitioner is a Professor in the respondent-University since the year 1996. Vide advertisement No. 3 of 2001, the post of Director Human Resource Management was notified for appointment. The appointment to the said post is regulated by the following statute :- "3(i) The following procedure shall be adopted for the appointment of Deans of Colleges, Dean, Post-Graduate Studies; Director of Research, Director of Extension Educator; Director of Publications; Director of Planning, Monitoring and Evaluation and Director of Students' Welfare. (a) The Vice Chancellor may have the post advertised with such qualifications as may be prescribed by the Board of Management and/or invite suggestions as may be prescribed by the Board of Management and/or invite suggestions and recommendations from such persons/institutions or agencies as he deems proper. (b) After advertising the post and receiving the applications or after having obtained the suggestions or recommendations from appropriate persons, institutions and agencies, the Vice Chancellor may either submit a single recommendation for the approval of the Board of Management or appoint a selection committee to make recommendations. (c) The Selection Committee for these posts will be constituted as under :- (i) Vice Chancellor (ii) Director General, ICAR or his nominee not below the rank by Dy. Director General ICAR. (iii) One outstanding scientist of National/International repute to be nominated by the Vice Chancellor; The Vice Chancellor shall appoint the Chairman of the Selection Committee or act as Chairman himself; (d) Where the Vice-Chancellor finds that it is not possible to appoint a Selection Committee, he may constitute an adhoc selection committee. (e) The Chairman of the Committee shall scrutinize all the applications, suggestions and recommendations and prepare a list of candidates who shall be either called for interview or considered in absentia. He may also include in such a list names of any person/persons who have not applied or have not been recommended by persons, institutions and agencies to whom the matter had been referred. (f) After interview of candidates or considering them in absentia, as the case may be, the Selection Committee shall recommend to the Vice Chancellor not more than one person for one post. After receiving the recommendations of the Committee, the Vice Chancellor shall place it before the Board of Management for approval. The Board shall either confirm the recommendations or in case it refuses to confirm, the Vice Chancellor shall, in due course, present another recommendation. (g) The recommendations of the Selection Committee shall be valid for a period of six months from the date these are made. This period may be extended by another six months by the Vice Chancellor."
(3.) xxx xxx xxx;