WPSB/298/2020
2021 Latest Caselaw 2218 UK

      IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL

 THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                                 AND
             THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


                 WRIT PETITION NO. 298 (S/B) of 2020

                               2nd July, 2021
Between:

Dr. Bhuvan                                          ...... Petitioner

and

State of Uttarakhand & others                       ...... Respondents


Counsel for the petitioner      : Mr. P.C. Petshali, learned counsel

Counsel for the respondent     : Mr. Vikas Pande, learned            Standing
                                 Counsel for the State

Counsel for respondent no. 2: Mr. Ramji Srivastava, learned counsel



The Court made the following:

JUDGMENT:     (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)



            The petitioner had challenged the fact that he was

not invited for selection to the post of Professor, ostensibly, on

the ground that he had not given any details of two articles

published by him on the post of Assistant Professor.


2)          By the order dated 14.10.2020, the learned Division

Bench of this Court had directed that the petitioner be

permitted to appear in the interview on a provisional basis.

However, his result was not to be declared until further orders

of this Court.
                                  2


3)            Subsequently, today, the recommendation of the

Selection Committee has been produced before this Court in a

sealed cover envelop by Mr. Ramji Srivastava, the learned

counsel for respondent No. 2.


4)            A bare perusal of the result clearly reveals that there

are only two vacancies, one for the General category, and the

other   for    the   Economically    Weaker   Section.    Moreover,

according to the recommendation of the Selection Committee,

there are other four candidates, who are found to be more

meritorious than the petitioner.


5)            Considering the fact that there is only one vacancy

available for the post of Professor under the General category,

obviously, the petitioner could not be appointed to the said

post.   Therefore, this Court does not find any merit in the

present writ petition. It is, hereby, dismissed.


6)            The copy of the recommendation of the Selection

Committee shall be resealed by this Court and shall be

returned to Mr. Ramji Srivastava, the learned counsel for

respondent No. 2.


                        _______________________________
                            RAGHVENDRA SINGH CHAUHAN, C.J.


                                      _________________
                                          ALOK KUMAR VERMA, J.

Dt: 2nd July, 2021 Negi