Punjab-Haryana High Court
Reecha Madan vs All India Council For Technical ... on 16 March, 2010
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 3842 of 2010
Date of Decision: 16.3.2010
Reecha Madan
....Petitioner.
Versus
All India Council for Technical Education (AICTE) and others
...Respondents.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL.
PRESENT: Mr. Dinesh Bagga, Advocate for
Mr. H.S. Rakhra, Advocate for the petitioner.
Mr. S.K. Sharma, Advocate for respondent No.1.
Mr. Anurag Goyal, Advocate for respondents No.2 and 3.
AJAY KUMAR MITTAL, J.
In this petition filed under Articles 226/227 of the Constitution of India, the petitioner has prayed for issuance of a writ in the nature of certiorari for quashing the selection/appointment to the post of Lecturer as advertised vide advertisement No.2/2009 (Annexure P-2009) being illegal and unfair. The petitioner has made a prayer that a direction be issued to the respondents to interview the petitioner for the post of Lecturer in Pharmacognosy.
Learned counsel for respondents No.2 and 3 has produced a photo copy of the communication issued by the Registrar to the petitioner, whereby, she along with all her relevant testimonials, certificates and degrees in original has been asked to appear for CWP No. 3842 of 2010 -2- interview for the post of Lecturer in Pharmacognosy against the aforesaid advertisement, for which a meeting of the Selection Committee has been fixed for 17.3.2010 at 5.00 p.m. in the office of the Vice-Chancellor. Learned counsel has handed over a copy of the said communication to the learned counsel for the petitioner in Court today. A copy thereof has also been placed on record.
In view of the above development, the present writ petition has been rendered infructuous and is disposed of as such.
March 16, 2010 (AJAY KUMAR MITTAL) gbs JUDGE