Punjab-Haryana High Court
Sp Gupta vs Union Of India And Others on 22 May, 2017
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
CWP No. 18096 of 2016 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 18096 of 2016
Date of Decision: 22.05.2017
Dr. S.P. Gupta ...Petitioner
Vs.
Union of India & others ...Respondents
CORAM:- HON'BLE MR.JUSTICE RAJIV NARAIN RAINA
Present: Mr. Lalit Rishi, Advocate,
for the petitioner.
Mr. Amarjit Singh Virk, Advocate,
for respondents No. 2 & 3.
RAJIV NARAIN RAINA, J. (Oral)
Reply filed on behalf of respondents No.2 and 3 in Court, which is taken on record.
Heard.
The petition is dismissed for the reasons that none of the candidates were found suitable for the post of Registrar of the respondent- University, for which, a fresh advertisement has been issued. It has been explained in the written statement that the short-listing method was adopted and out of total 76 candidates who had applied, 46 of them were found to be ineligible and 30 candidates, including, the petitioner, were found eligible. The Screening Committee short-listed 15 candidates for interview as per criteria. The petitioner was eligible but was not in the list of short-listed candidates, who were selected for interview process. Only nine appeared for the interview and none of them were found suitable for appointment. The 1 of 2 ::: Downloaded on - 07-06-2017 03:55:39 ::: CWP No. 18096 of 2016 -2- proceedings of the Committee have been annexed with the written statement (pg. 71-72). Consequently, the previous recruitment process has been rendered infructuous and interference is not warranted in the present case.
It is dismissed as infructuous.
(RAJIV NARAIN RAINA)
JUDGE
22.05.2017
neeraj
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
2 of 2
::: Downloaded on - 07-06-2017 03:55:40 :::