LexSUNEETA AGGARWAL versus STATE OF HARYANA AND ORS.
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..... St:NEETA AGGARWAL A v. STATE OF HARYANA AND ORS. FEBRL.:ARY 11, 2000 [V.~. KHARE Al\ffi N. SANTOSH HEDGE, JJ.] B Se1Vice law-Recrnitment-f'ost of Lecturei--Order of Vice Chancellor declining to accord approval to appellant's selection-Re-advertisement of the post-Appellant appeared before Selection Committee without any protest-Whether appellant could challenge earlier order of Vice Chancel- C /or-Held, ncr-She was estopped by her conducH11dia11 Evidence Act, 1872---sec. 114. The appellant applied for selection to a post of Hindi lecturer in a government aided institution. The Selection Committee recommended the name of the appellant. However, this was not approved by the Vice Chan- D cellor, who directed the said post to be re-advertised. The post was again advertised. The appellant applied again and appeared before the Selection Committee without any kind of protest and on the same day she liled a writ petition against the order of the Vice-Chancellor declining to accord his approval and obtained an ad-interim order that the result of the E selection process should not be declared. Subsequently, the writ petition filed by the appellant was dismissed. This appeal had been filed against the judgment of the High Court. Dismissing the appeal, this Court HELD : 1.1. In the instant case the appellant had disentitled herself to seek relief in the writ petition filed by her before the High Court. The appellant did not challenge the order of the Vice Chancellor declining to accord approval to her selection and, on the contrary, she applied afresh F to the said post in response to re-advertisement of the post without any kind of protest. She also appeared before Selection Committee constituted G consequent upon re-advertisement of the post and that too without any kind of protest. On the same day she filed a writ petition against the order of the Vice Chancellor declining to accord his approval and obtained ad-interim order. In the writ petition she also did not disclose that she applied for the post consequent upon ~cond advertisement. The appellant H 783 784 SUPREME COURT REPORTS (2000) 1 S:C.R. A having appeared before the Selection Committee without any protest and having taken a chance, she was estopped by her conduct from challenging the earlier order of the Vice Chancellor. The High Court was justified in refusing to accord any discretionary relief in favour of the appellant. The writ petition was rightly dismissed by the High Court. (785-E-H] B CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1097 of. c 2000. From the Judgment and Order dated 31.3.97 of the Punjab & Haryana High Court in C.W.P. No. 448 of 1997. Ujagar Singh, Sona! Jain, Aditya Kr. Choudhary, Vgra Shankar Prasad, Girish Agnihotri, Mrs. Shurestha Bagga, Naresh Bakshi, Ms. Naresh Bakshi, Mahabir Singh, Abdus Sattar, Ms. Halida Khatun, Neeraj Bagga, Manish Mohan, Neeraj Kr. Jain, Ms. Shikha Roy, Sanjeev K. Pabbi, Prem Malhotra, Girish Agnihotri, Ms. Tanuj Sharma, Ajay Siwach, Mr. D Seeraj Bagga and Ms. Shika Ray Pabbi for the appearing parties. The Judgment of the Court was delivered by CA. No. 109712000@ S.L.P. (C) No. 16248197 E Leave granted. There is a government aided institution known as 'Hindu Girls College, in the town of 'Jagadhari', Haryana. The management of the institution advertised a post of Hindi Lecturer. In response to the said F advertisement, the appellant and other persons applied for selection to the ·said post. The Selection Commitke on 15th July, 1996 interviewed the candidates. The nominee of the Vice Chancellor and the Director of High Education approved the name of !he appellant to be placed at Sr. No. 2 whereas, one Kiran Bala was placed at Sr. No. l. However, the Selection Committee recommended the name of the appellant for the said post. This G was not approved by the Vice Chancellor who, by order dated 5.8.96, directed the said post to be re-advertised. Accordingly, on 13th November 1996, the post was again advertised and in response thereto, the appellant again applied for being considered H for the post of Hindi Lacturer. The date of interview was fixed as 10th SUNEETAAGGARWALv. STATE 785 . January, 1997. On the said date the appellant appeared before the Selec- tion Committee without any kind of protest and simultaneously filed a writ petition challenging the order of the Vice Chancellor dated 5.8.96 whereby the Vice Chancellor disapprove
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