LALMANI SINGH Vs. AWADHESH PRATAP SINGH VISHWA VIDYALAYA

JUDGEMENT

(1.) THE petitioner who is an Advocate and also a citizen-resident of Sidhi, a place situated within the educational territorial jurisdiction of the Awadhesh Pratap Singh Vishwa Vidyalaya, Rewa (hereinafter, the University, for short) and also a member of the Court of the University, has filed this petition in dual capacity, as a public spirited citizen and as a member of the Court of the University, vitally interested in the legal and lawful discharge of functions and duties cast on the Academic Council of the University. The petitioner challenges the advertisement dated 1-7-1992 issued by the University inviting applications for appointments to the posts of Professors, Readers and Lecturers in different subjects and the constitution of the several Selection Committees constituted for making selections.

(2.) ON 1-7-1992, the respondent University issued an advertisement inviting applications from eligible candidates for appointment to the posts of four Professors (one each in English, Mathematics, Psychology and Environmental Biology), six Readers (one each in different subjects) and eight Lecturers (one each in different subjects ). The last date for reaching the applications was 3rd August 1992. The Academic Council in its meeting dated 27-8-1992 constituted several Selection Committees to conduct interviews of candidates for different subjects on different dates. According to the petitioner, the advertisements and the constitution of the Selection Committees, both were not in order and hence both were liable to be quashed.

(3.) THE process of selection had not commenced until 24-9-1993, the date on which this petition was filed. Vide order dated 29-9-1993, this Court directed the process of selection to continue but the orders of appointment not to issue until further orders. Admittedly, the process of selection has been completed and the appointments have been held in abeyance awaiting the final decision of this Court.