AIROnline 2019 HP 921

Himachal Pradesh High Court

Hon'ble Judge(s): Ajay Mohan Goel , J

University Grants Commission Act (3 of 1956) , S.26— University Grants Commission Regulations, 2010 , Regn.18— Appointment - Petitioners initially engaged as Assistant Professor contending that selection committee which selected petitioners at time of their being appointed on contractual basis, were not same as envisaged in Regulations for making direct recruitment - Material on record showing that selection committee constituted for contractual basis was neither as envisaged in Regulations nor said committee was constituted for purpose of making appointment on regular basis - Therefore, no error apparent on face of record with constitution of committee - Petition dismissed. (Para 5)