Dr. Hans Kumar Sharma S/O Shri ... vs Honble Governor As Chancellor
2021 Latest Caselaw 6383 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  D.B. Special Appeal Writ No. 798/2021

Dr. Hans Kumar Sharma S/o Shri Mahaveer Kumar Sharma,
Aged About 48 Years, R/o Near Sita Ram Temple, Samod Road,
P.o.    Radwash      (Amarsar)        Tehsil      Shahpura,         District   Jaipur,
Rajasthan
                                                                       ----Appellant
                                      Versus
1.       Honble Governor As Chancellor, Through Additional Chief
         Secretary, Raj Bhawan, Secretariat, Jaipur.
2.       State Of Rajasthan, Through Chief Secretary, Jaipur.
3.       Higher And Technical Education Department, Through
         Principal Secretary, Government Of Rajasthan, Jaipur.
4.       Universtiy     Grants       Commission            (Ugc),     Through       Its
         Chairman, Bahadur Shah Zafar Marg, New Delhi.
5.       Association Of Indian Universities, Through Its General
         Secretary, Aiu House 16, Comrade Indrajit Gupta Marg
         Opposite National Bal Bhawan, Near I.t.o., New Delhi,
         Delhi.
6.       Search Committee, Through Convener, University Of
         Rajasthan, Jaipur.
                                                                   ----Respondents

For Appellant(s) : Mr. Tushar Saraswat For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MS. JUSTICE REKHA BORANA

Judgment

11/11/2021

The appellant-original petitioner's petition came to be

dismissed in limine by impugned judgment dated 16.03.2021. The

main ground for dismissal was that the petitioner had challenged

his non-selection by a panel and also challenged the

(2 of 2) [SAW-798/2021]

composition/constitution of the panel after participating in the

process and more importantly the petitioner did not join the

person who was selected and appointed. Thus, on the ground of

participation in the process as well as on the ground of non-

joinder of the necessary party, the petition came to be dismissed.

Learned counsel for the appellant submitted that the

appellant was willing to join the selected candidate as party-

respondent but no opportunity was granted by the learned Single

Judge. The impugned judgment does not record that any such

request was made by the petitioner nor any such pleading is made

in the appeal.

In the result, the appeal is dismissed.

(REKHA BORANA),J (AKIL KURESHI),CJ

Kamlesh Kumar/N.Gandhi/9

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