Dashrath Prasad Bhatt vs State of Uttarakhand and Others

V.K. Bist, J.—Heard learned Counsel for the parties.

Learned Counsel for the Petitioner submitted that at present he is not pressing prayer No. 1 and the writ petition be heard in respect of prayer No. 2 only.

3.The Petitioner is a lecturer in Sanskrit (Sahitya) in Sri Vishawanath Sanskrit Mahavidyalaya, Ujaili district Uttarkashi (hereinafter referred to as the Mahavidyalaya). On 18.07.2010, an advertisement was issued by the Mahavidyalaya inviting applications for the post of Principal and Lecturers. The Petitioner applied for the post of Principal and was called for the interview. He appeared before the Interview Board. On 30th August, 2010, the Committee of Management of the Mahavidyalaya sent the recommendation to the Director Sanskrit Education for granting approval for appointment on the post of Principal, but the Director Sanskrit Education has not taken any decision on the same and the matter is still pending with the Director Sanskrit Education.

Learned Counsel for the Petitioner confined his prayer for a direction to the Director Sanskrit Education for taking decision on the recommendation which was sent by the Committee of Management of the Mahavidyalaya on 30th August, 2010. Learned Standing Counsel for the State submitted that such direction can be issued.

In view of the statement of the learned Counsel for the parties, the writ petition is disposed of with a direction to the Director Sanskrit Education, Dehradun to take a decision on the recommendation which was sent by the Committee of Management of the Mahavidhyalaya on 30th August, 2010. The Director Sanskrit Education, Dehradun shall take a decision within a period of six weeks from the date of production of certified copy of this order.

Misc. application No. 9748 of 2010 also stands disposed of.