SAWANT, J.

1. These four appeals are directed against the judgment of the Aurangabad Bench of the Bombay High Court in Writ Petition Nos. 3363 and 3364 of 1981

2. Civil Appeal No. 3507 of 1989 is filed by Dalpat Abasaheb Solunke, original respondent 7 in W.P. No. 3363 of 1981. The relevant facts in W.P. 3363 of 1981 are that the respondent University issued an advertisement in July 1980 inviting applications for the post of Chief Extension Education Officer alongwith 79 other posts. On receipt of the applications, the University constituted a Selection Committee in compliance with the relevant statutes. The Selection Committee after considering the relevant merits of the candidates, on August 6, 1981 recommended the appellant to the said post. The Vice-Chancellor of the University accepted the recommendation and in exercise of the powers conferred on him, appointed the appellant by an order of October 19, 1981. On October 20, 1981 respondent 1 Dr. Mahajan preferred a writ petition before the High Court being W.P. No. 3363 of 1981 and obtained ad-interim stay of the appointment of the appellant. On November 13, 1981, after hearing the University and the appellant, the High Court vacated the stay order, and the appellant took charge of the office on November 16, 1981. He completed his probationary period of two years on November 15, 1983. The writ petition came up for hearing before the High Court in March 1987, and the High Court by its impugned decision of March 9, 1987 quashed the appellants appointment

3. In Civil Appeal No. 3508 of 1989, the facts are that by the same advertisement of July 1980, the University had invited applications for the post of a Deputy Director, Central Farm. The Selection Committee constituted by the University recommended the appellant to the said post on August 6/7, 1981, and the Vice-Chancellor issued an order appointing the appellant on October 19, 1981. The appellant took charge of the office on October 20, 1981. On the same day the respondent Dr. Shelke preferred a writ petition being W.P. No. 3364 of 1981 before the High Court, and obtained and ad-interim stay of the appellants appointment. After hearing the appellant and the University, the High Court vacated the stay order on November 13, 1981. The appellant cleared his probationary period of two years on October 19, 1983. Thereafter in March 1987 the High Court quashed the appellants appointment by the impugned common judgment. Hence these appeals

4. The University has also preferred two separate appeals being Civil Appeal Nos. 3509 and 3510 of 1989 questioning the order of the High Court quashing the two appointments. All the four appeals are being disposed of by this common judgment

5. The High Court has given four reasons to set aside the appointment of the appellant in Appeal No. 3507 of 1989 while two reasons (which are common to both) to set aside the appointment of appellant in Appeal No. 3508 of 1989

6. The first reason which is common to both the appeals is that although the vacancy in the posts in question had arisen as early as in 1975, no applications were invited to fill the same till 1980. The High Court has also stated the University in its return, had not explained the said delay. We are at a loss to understand as to how the delay in filling a vacancy can be a ground for setting aside the appointment made. Assuming therefore that there was no explanation given by the University, the appointment made were not liable to be set aside on that ground. If the delay in making an appointment is to be a ground for quashing it, no appointment can be made to the post after what the court considers as the delay. This is apart from the fact that the University has in a detailed affidavit field in this Court satisfactorily explained the circumstances in which the filling in of the post was delayed. That explanation is not countered

7. The second ground given for setting aside the order of appointment of the appellant in CA No. 3507 of 1989, viz. to the post of Chief Extension Education Officer is that there was a deliberate attempt to delay the filling of the post till 1980 since the University wanted the appellant to qualify himself for the said post. The fats reveal that the minimum educational qualifications required for the post, as per the advertisement, was M.Sc. The advertisement had no doubt also added that the candidate with five year experience will be preferred. However, as the wording of the advertisement itself shows the experience was not an essential qualification. If the University had only the applicant in view there was nothing to prevent it from inviting the applications in 1975 itself when the appellant acquired M.Sc. degree, without insisting on any experience whatsoever. The University likewise could have filled in the vacancy between 1975 to 1980 requiring experience of the proportionate period. The High Court was therefore not right in picking up this circumstance without considering all the aspects of the matter

8. The High Court has further relied upon this fact, to make out a case of mala fides on the part of the University. The High Court has however unfortunately lost sight of the fact that by the advertisement in question, it was not only the post of the Chief Extension Education Officer but 79 other posts were advertised. The post in the accompanying appeal was also one of them, and there is no allegation as far as that appointment or other appointments are concerned that the University had waited to fill in all the said vacancies to enable the selected candidates to acquire the requisite qualifications

9. Surprisingly enough the High Court has also found it necessary to refer in this connection to the fact that the appellant was earlier temporarily appointed to the said post from September 14, 1978 to January 15, 1979 though he was not qualified, and on the representation made by one Mr. Dakh the temporary appointment of the appellant was terminated. As has been pointed out by the respondents in their affidavit in reply filed in the writ petition (to which there is no reply), on that occasion the appellant was only asked to hold a temporary charge of the said post for the said short period since respondent 2 was away. Since it was pointed out by Mr. Dakh that he was senior to the appellant, even the said temporary appointment was terminated and Mr. Dakh was appointed instead. What is further, it was not only the appellant who given the temporary charge of the said post. Many other were also asked to hold the said and other posts pending the regular appointments. We are therefore unable to understand as to how the fact that during the said short period the appellant was asked to hold the charge, may be in ignorance of the claim of Mr. Dakh who was senior to him, can have a bearing on the regular selection of the appellant

10. The High Court has further failed to appreciate that the University is not an individual who can be said to have had an interest in a particular person or persons. As has been pointed out by the University and the appellant, during the period 1975 to 1980 the University had more than one Vice-chancellor and Registrar. It is certainly not suggested that all of them had interest in the appellant

11. The next reason given by the High Court for setting aside both the appointments is that the appellants were comparatively less meritorious. This is what the High Court has stated on the point in paragraphs 17 and 18 of its Judgment

17. "A bare look at bio-data at Ex. B and scrutiny statement, it would unmistakably indicate that except respondent 7 all were duly qualified and eligible to be considered for the post of chief Extension Education officer and Deputy Director, Central Farm for short duration."

18. "Coming to the comparative merits as disclosed in bio-data Ex. B, the correctness which was not disputed by any respondent, it is clear that as many as four candidates including the petitioner in WP 3363 of 1981 were eligible to be considered/ appointed as Chief Extension Education Officer but for the reasons best known to the University why no attempt whatsoever was made on the part of the University to advertise the said post between 1975 and 1980. The comparative table of merits at Ex. B unmistakably indicates that the petitioner was M.Sc. First class and he was working as Agricultural Supervisor from July 8, 1959 to April 18, 1963 as Agricultural Officer from April 19, 1963 to May 12, 1968 : as Lecturer from May 13, 1968 to August 13, 1970 : as Reader from June 1, 1971 onwards and at the relevant time i.e. in the year 1980 he was Associate Professor, As against this respondent 7 has completed his M.Sc. by Research and claims to have earned 3.81 points which according to him was a First class. He was Agricultural Officer from March 28, 1971 to May 31, 1973, ... from May 31, 1973 to July 14, 1975 as superintendent form May 15, 1975 to June 11, 1978 and as Assistant Professor from June 14, 1978 onwards in the pay scale of Rs. 700-1600. As against this the petitioner was Reader from May 1, 1971 and it was not disputed that the Readers post was high in cadre and pay scale to the Assistant Professor. As stated earlier even the other candidates who were serving in the University were also eligible as they had put in more than 5 years service after post-graduation (M.Sc.). It is in this context we have to consider the advertisement for filling the vacancies that was issued in the year 1980 ..."

12. It will thus appear that apart from the fact that the High Court has rolled the cases of the two appointees in one, though their appointments are not assailable on the same grounds, the court has also found it necessary to sit in appeal over the decision of the Selection Committee and to embark upon deciding the relative merits of the candidates. It is needless to emphasise that it is not the function of the court to hear appeals over the decisions of the Selection Committees and to scrutinize the relative merits of the candidates. Whether a candidate is fit for a particular post or not has to be decided by the July constituted selection committee which has the expertise on the subject. The court has not such expertise. The decision of the Selection Committee can be interfered with only on limited grounds, such as illegality or patent material irregularity in the constitution of the Committee or its procedure vitiating the selection, or proved mala fides affecting the selection etc. It is not disputed that in the present case the University had constitutes the Committee in due compliance with the relevant statutes. The Committee consisted of experts and it selected the candidates after going through all the relevant material before it. In sitting in appeal over the selection so made and in setting it aside on the ground of the so called comparative merits of the candidates as assessed by the court, the High Court went wrong and exceeded its jurisdiction

13. The fourth and the last ground given by the High Court to set aside the appointment of the appellant in CA No. 3507 of 1989 is that respondents 4 and 5 to the writ petition were guides of the appellant when he was doing his M.Sc. by Research. We are unable to understand as to how the fact that they were his guides when the appellant was doing his M.Sc. would influence their decision in selecting him, or vitiate the selection made. They must have been guides to many who had appeared for the interview. As senior teachers in the faculty in question, it is one of their duties to guide the students. In fact, very often the experts on the Selection Committees have to be drawn from the teaching faculty and most of them have to interview candidates who were at one or the other time their students. In fact, very often the experts on the Selection Committees have to be drawn from the teaching faculty and most of them have to interview candidates who where at one or the other time students. That cannot disqualify them from being the member of the Selection Committees. In fact, as stated by respondent 4 in his affidavit before the High Court, even respondent 2 the aggrieved candidate was also his student. Curiously though the High Court has discarded the said fact by observing that in point of time, the appellant was closer to respondent 4 as a student since the appellant was his student at a later date. It is not necessary to comment further on this reasoning

14. As an aside of the very same reason, the High court has also fond the presence of respondent 6 on the Committee as vitiating the selection, and the only reason given by the High Court in that behalf is as follows

"... In this background if we consider the replay of respondent 6, Shri Shyamrao S. Kadam, the members of the Selection Committee were of the opinion that the apprehension expressed by the petitioner that the members of the Selection Committee had shown favour to respondent 7 cannot be said to be without any substance."

15. There is no discussion or finding given by the High Court on the alleged role played by respondent 6. We are therefore at a loss to know in what manner respondent 6 had influenced the decision of the Selection Committee. Probably the court had nothing further to say with regard to the alleged "role" of respondent 6. We therefore refrain from saying anything more on the subject

16. Dr. Ghatate, the learned counsel appearing for the aggrieved respondent in each of the appeals tried to urge that the constitution of the Selection Committee itself was defective inasmuch as no experts from other University were invited to participate in it as required by the statutes. This ground was not urged before the High Court, It involves a question of fact. There was therefore no opportunity either for the appellant or the University to meet it. Probably the facts on the point were against the contesting respondents and that is why the said point was not raised although they had chosen to urge all other vague and insubstantial points. We cannot therefore permit Dr. Ghatate to urge the said point here for the first time

17. In the circumstances, we allow all the appeals and set aside the decision of the High Court, Respondent 1 in each of the appeals will pay the costs.