M.N. Bhandari, J. - (1.) With the consent of parties, writ petition is heard finally.
(2.) By this petition, a challenge is made to the orders dated 3rd November, 2014, 30th June, 2010 and resolution dated 16th May, 2008. A further challenge is made to the resolution dated 26th December, 2013. The prayer of the petitioner is to appoint him on the post of Dean, Faculty of Science and HOD of Environmental Science.
(3.) Learned counsel for petitioner submits that after appointment in the respondent -University, he was promoted on the post of Professor (Environmental Studies) vide order dated 8th May, 2007. He was thereafter given charge of the post of HOD, Remote Sensing Department on its creation. The petitioner was not belonging to the said department. The appointment of HOD, Remote Sensing Department should have been made in consonance to the provisions of the Rajasthan Universities' Teachers Officers (Selection for Appointment) (Amendment) Act, 1984 (in short "the Act of 1984"). As per Sec. 3 of the Act of 1984, no appointment of the officers and teachers in the University can be made except on the recommendation of the selection committee constituted under Sec. 5. The sub -section (2) of Sec. 3 of the Act of 1984 makes any appointment in violation of the sub -section (1) to be null and void.;