BANARAS HINDU UNIVERSITY Vs. N N PANDITA

JUDGEMENT

(1.) Leave granted.

(2.) The Banaras Hindu University has filed this appeal, for setting aside an order dated 6/7/1993 passed by the High court, on a writ petition filed on behalf of the respondent.

(3.) It appears that the University Grants Commission introduced a scheme in November 1982 known as "merit Promotion Scheme for University Teachers", in order to provide reasonable opportunities for career advancement of the teachers. Under the scheme no additional posts are to be created and the existing persons on the basis of critical assessment are promoted to the next higher level and no resultant vacancy is required to be filled.