Kuldip Singh J.

1. Special leave granted in both the petitions.

2. Dr. Prafulla kumar Mohapatra was selected for the substantive post of Professor of Philosophy by the Selection Committee constituted by the Utkal University Bhubaneswar Orissa. A day after the selection three members of the Selection Committee addressed two letters to the Vice Chancellor stating there in that the selected candidate did not possess in requisite qualifications. The letters were ignored and Dr. Mohapatra was appointed to the post he was selected. Dr. Bijayananda Kar respondent 1. Challenged the selection and appointment of Dr. Mohapatra by way of a writ petition under Article 226 of the Constitution of India before the Orissa High Court. A Division bench of the High Court allowed the writ petition set aside the selection and appointment of Dr. Mohapatra and directed that Dr. Kar be appointed to the substantive post of Professor of Philosophy in the Utkal University. These two appeals by way of special leave against the judgment of the High Court are by the Utkal University and by Dr. Mohapatra.

3. The facts of the case briefly stated are that Utkal University by an advertisement dated November 10, 1989 invited applications for posts of Professor of Philosophy one substantive and other temporary in a leave vacancy. One of the requisite qualifications for the permanent post was specialisation in Philosophical Analysis of values. A Committee consisting of the Vice Chancellor and four experts in the subject (one nominated by the Chancellor and the other three by the Vice Chancellor) was constituted in terms of Section21 (2) of the Orissa University Act 1989. The Committee met on March 27, 1990 and placed Dr. Mohapatra at No. 1 in the merit for both the posts Dr. Kar was selected and placed at No. 2 for both the posts. The unanimous recommendation of the Selection Committee was as under :Taking into consideration the academic record teaching experience research activities of the candidate and their performances at the interview the Committee recommends in order of preference :-

1. Dr. Prafulla Kumar Mohapatra.

2. Dr. Bijayananda Kar.

for appointment as Professor of Philosophy (D. S. A.)

On March 28 1990 Dr. Kar personally delivered a letter bearing the same date in the office of the Vice Chancellor. The letter was signed by two of the expert members of the Selection Committee wherein they stated that it was somehow overlooked that the post was specifically for Philosophical Analysis of values. According to the best of our information the candidate who has been placed first in the recommendation does not possess the required qualification. Subsequently another letter dated March 27 1990 addressed to the Vice-Chancellor was received from the third expert members of the Selection Committee. The contents of the letter was substantially the same as those of the one mentioned above.

4. The Syndicate of the Utkal University met on April 19, 1990 and accepted the recommendations of the Selection Committee. It has been mentioned in Para 14 of the special leave petition Supported by the affidavit filed by the Administrative Officer of the University that the two letters mentioned above were informally discussed at the meeting at the Syndicate but it was decided not to take notice of the same. Dr. Mohapatra was appointed Professor in both the posts as recommended by the Selection Committee. He however elected to retain the appointment to the substantive post.

5. Dr. Kar made a representation dated June 13, 1990 to the Chancellor against the aforesaid appointment. In the said representation Dr. Kar did not mention about the two letters written by the three experts of the Selection Committee to the Vice-Chancellor of the University. The Chancellor rejected the representation by order dated August 23, 1990. Dr. Kar challenged the selection and appointment of Dr. Mohapatra by way of a writ petition before the High Court on October 29, 1990. In the writ petition no mentioned was made regarding the two letters addressed by the three experts to the Vice-Chancellor. Dr. Kar filed an application on July 29, 1991 stating that he has been reliably informed by some members of the Selection Committee that two letters were sent to the Vice Chancellor complaining to him that full details about the candidates were not placed before them.The application sought a direction to the University to produce the said two letters at the hearing of the writ petition. The letter were produced before the High Court at the hearing. By judgment dated June 23, 1992 impugned in these appeals the High Court allowed the writ petition. The High Court set aside the selection and appointment of Dr. Mohapatra on the following reasoning.

As already stated that post required specialisation in Philosophical Analysis of Values. Nothing more is required to satisfy our mind in this regard than the view expressed by three out of the four expert in their communications addressed to the Vice Chancellor one of which is dated 27.3.90 and another 28.3.90. These communication in original have been produced for our perusal by Shri. P. K. Mohanty appearing for the University. A perusal of the same shows that so far as the communication dated 27.3.90 is concerned it seems that it had come directly to the Vice-Chancellor though the other communication had been received by the Vice Chancellor though the other communication had been received by the Vice-Chancellor though the petitioner. We specifically asked Shri. Mohanty whether the Vice Chancellor would go to the extent of saying that these documents are forged concocted or obtained by force by the petitioner. Shri Mohanty has clearly stated that he has no instruction to say so. This being so and three out of the four experts having informed the Vice Chancellor as early as 27.3.90 and 28.3.90 that while sitting in the selection somehow they overlooked that the post was specifically for Philosophical Analysis of Values. The candidate who had been placed first in the recommendation did not possess the required qualification to the best of their information but the second candidate had the required qualification. It was therefore requested by the experts that the matter may be considered when final decision is taken by the University. Having received these communications we are of the firm view that the Vice Chancellor was under an obligation to place the same before the Syndicate when it met on 19.4.90 to consider the recommendation of the selection Committee. Non placing of these communications before the Syndicate was a very serious lapse according to us on the part of the Vice Chancellor because the Syndicate approved the proceeding of the Selection Committee basing on the recommendation made by the Committee in which the experts must have played a dominant role. But as the three out of the four experts informed the Vice Chancellor even before the ink of the recommendation was dried up that they had missed a very important aspect of the matter we have no explanation at all before us as to why the Vice Chancellor did not think it fit and necessary to appraise the Syndicate about these communications. As the Vice-Chancellor has not been impleaded as an opposite party in the case we refrain from making any comment on this conduct of the Vice Chancellor.

6. We have given our thoughtful consideration to the reasoning and the conclusion reached by the High Court. We are unable to agree with the same. It is clear from the tenor of the High Court judgment that the two letters were produced by the learned counsel for the University before the Learned judges of the Division Bench at the time of the hearing of the writ petition. The judgment was dictated in the Court the same day. As mentioned above Dr. Kar had not even mentioned about the two letters in the writ petition filed before the High Court. He pleaded no facts pertaining to the two letters. Neither the Vice Chancellor no the syndicate was a party before the High Court. The Vice Chancellor under the circumstances was deprived of an opportunity of giving an explanation before the High Court as to whether he placed the two letters before the Syndicate or not. The Utkal University was impleaded before the High Court through the Registrar. Mr. Mohanty learned counsel appearing for the University was fully justified in stating that he had no instructions to say as to whether the Vice Chancellor would go to the extent of saying that these documents are forged concocted or obtained by force by the petitioner. We are of the view that before reaching the conclusion which the High Court did it should have given an opportunity to the Vice Chancellor to give his side of the story regarding the two letters. There was no material whatsoever before the High Court to show that the two letters were not placed before the Syndicate. The High Court was wholly unjustified in reaching the conclusion that non placing of these communications before the Syndicate was a very serious lapse according to us on the part of the Vice Chancellor. As mentioned above it has been specially averred in the special leave petition that the two letters were informally discussed at the meeting of the Syndicated April 19, 1990 but it was decided to have no notice of them as it could harm the reputation and prospects of respondent No. 1 Dr. Kar. The averments are supported by the affidavit filed by the Administrative Officer of the University. We have no reason to disbelieve the factual statement made before us on behalf of the Chancellor of the University.

7. It is not disputed that Dr. Kar knew about the two letters from the day they were written. He personally delivered one of the letters in the office of the Vice Chancellor. He submitted a representation dated June 13, 1990 to the Chancellor of the University Chancellor apart from being the Governor of the State is the highest authority in the hierarchy of the University. It is surprising that Dr. Kar did not mention about the two letters in the said representation in the selection committee there was an expert nominated by the Chancellor. Had these facts been brought to the notice of the Chancellor we have no doubt, he would have examined the two letters in consultation with the fourth expert who was his nominee. For reason best known to Dr. Kar he did not choose to open his mind before the Chancellor. Even in the writ petition filed by Dr. Kar before the High Court he did not make any mention about the two letters. It was only on July 29, 1991 in the application for summoning the records that he mentioned about the two letters. Despite having full personal knowledge Dr. Kar chose to state in the said application that he has been reliably informed by some members of the Selection Committee that two letters were sent to the Vice Chancellor. We fail to appreciate as to why Dr. Kar has been playing hide and seek in respect of the two letters in the facts and circumstances of this case the least we can say is that Dr. Kar did not approach the High Court with clean hands.

8. Even on the merits of the controversy we are of the view that the High Court fell into patent error in setting aside the selection on the basis of the two letters. The function of the Selection Committee comes to an end when the process of selection is completed and the proceedings are drawn. Every member of the Selection Committee has a right to give his independent unabiased and considered opinion in respect of each candidate appearing before the Committee. Normally it would not be considered a bona fide act on the part of a member of the Selection Committee to say after the Selection is over and he has signed the proceedings that he overlooked certain qualifications in respect of a candidate. The sanctity of the process of selection has to be maintained. It we could be travesty of the selection process if the candidates are encouraged to meet members of the Selection Committee after the selection is over and to obtain letters from them attempting to renege the selection made. The High Court in the facts of the present case grossly erred in setting aside the selection and appointment of Dr. Mohapatra.

9. This court has repeatedly held that the decision of the academic authorities should not ordinarily be interfered with by the Courts whether a candidate fulfills the requisite qualifications or not is a matter which should be entirely left to be decided by the academic bodies and the concerned selection committees which invariably consist of experts on the subject relevant to the selection. In the present case Dr. Kar in his representation before the Chancellor specifically raised the issue that Dr. Mohapatra did not possess the specialisation in the Philosophical Analysis of values as one of the qualifications. The representation was rejected by the Chancellor. We have no doubt that the chancellor must have looked into the question of eligibility of Dr. Mohapatra and got the same examined from the experts before rejecting the representation of Dr. Kar.

10. We allow the appeal set aside the impugned judgment of the High Court and dismiss the writ petition filed by Dr. Kar before the High Court. Keeping in view the fact that Dr. Kar is a part of the teaching fraternity we refrain from burdening him with costs.