Punjab-Haryana High Court
Ashok Kumar Malik vs Lala Lajpat Rai University Of ... on 9 July, 2019
Author: Amit Rawal
Bench: Amit Rawal
CWP No.18213 of 2019 (O&M) -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CWP No.18213 of 2019 (O&M)
Date of Decision.09.07.2019
Dr. Ashok Kumar Malik ...Petitioner
Vs
Lala Lajpat Rai University of Veterinary and Animal Sciences, Hisar
...Respondent
Present: Mr. Manjeet Singh, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE AMIT RAWAL
-.-
AMIT RAWAL J. (ORAL)
The grievance expressed in present writ petition is that petitioner is already working as Assistant Scientist, however, Department has come out with a process of filling up one sanctioned post of Senior Extension Specialist, Animal Science having following qualification:-
"(i) B.V.Sc.&A.H. Degree recognized by VCI with minimum 60% marks or 6.0 OGPA on 10.0 point scale or equivalent grade in a point scale where other grading system is followed.
(ii) Master's degree in the discipline of Livestock Production Management/Livestock Production and Management/Animal Breeding/Animal Genetics & Breeding/Animal Nutrition/Animal Products Technology/Livestock Products Technology with minimum 70% of marks or equivalent grade in a point 1 of 4 ::: Downloaded on - 22-07-2019 04:00:33 ::: CWP No.18213 of 2019 (O&M) -2- scale where grading system is followed in the subject/discipline concerned. A relaxation of 5% of marks will be given at the Graduate & Master's level for the SC/Differently able categories.
(iii) Doctoral degree in the discipline of Livestock Production Management/Livestock Production and Management/Animal Breeding/Animal Genetics & Breeding/Animal Nutrition/Animal Products Technology/Livestock Products Technology.
(iv) Eight year experience of teaching/research/extension in an academic/research position equivalent to that of Assistant Professor in a University or recognized college or accredited institution excluding the period spent for Ph.D. Degree.
(v) Evidence of published work with minimum of five publications in referred journal only.
(vi) Contribution to educational innovation design of new curricula and courses and technology mediated teaching learning process.
(vi) Contribution to educational innovation, design of new curricula and courses and technology mediated teaching learning process.
Note: Essential qualification of Graduate and Post Graduate Degree in Veterinary Sciences required for (i) and (ii) will not apply to in-service candidates of LUVAS."
2 of 4 ::: Downloaded on - 22-07-2019 04:00:33 ::: CWP No.18213 of 2019 (O&M) -3- As per the Note, essential qualification of Graduate and Post Graduate degree in Veterinary Sciences for in-service candidates of Lala Lajpat Rai University of Veterinary and Animal Sciences has been dispensed with.
The aforementioned post was advertised in January, 2019 and shortlisting has been done in January, 2019 wherein name of petitioner did not figure. Since petitioner is equivalently qualified for being considered, in this regard, submitted a representation on 25.06.2019 but no steps have been taken. After shortlisting, procedure of interview would commence and thereafter final selection.
Notice of motion.
Mr. D.S. Rawat, counsel on panel accepts notice for respondent. Counsel for the petitioner is directed to supply requisite number of complete copies of paper book to the counsel appearing for respondent during course of day, if not supplied already.
I have heard learned counsel for parties and appraised paper book. The averments made above are not in dispute. I am of the view that instead of adjudicating upon issue, it would be appropriate to have a decision at the level of Department on representation dated 25.06.2019 (Annexure P-12) submitted by petitioner. Since shortlisting has been done and process of interview is commenced, I deem it appropriate to confine adjudication of representation within a period of two weeks from the date of receipt of certified copy of this order and respondent shall pass a speaking order thereon. In case decision is not taken as directed by this Court, 3 of 4 ::: Downloaded on - 22-07-2019 04:00:33 ::: CWP No.18213 of 2019 (O&M) -4- it shall entail into costs of `50,000/-. Condition of imposing costs is only to prevent petitioner to run from pillar to post and avail remedy of contempt in case of non-compliance of direction issued by this Court.
Writ petition stands disposed of in above terms.
(AMIT RAWAL)
JUDGE
July 09, 2019
Pankaj*
Whether speaking/reasoned Yes
Whether reportable No
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