EKANATH EKBOTE Vs. GULBARGA UNIVERSITY

JUDGEMENT

(1.) PETITIONER, a reader working in the 1st respondent-gulbarga university ('the university' for short), gulbarga, is before this court inter alia questioning the correctness or otherwise of the order of appointment issued to 2nd respondent dated 31-5-1995 as professor in the department of education. The other relief sought in the writ petition is, to direct the respondents to select and appoint the petitioner to the post of professor in the department of education as he is the only candidate who had the requisite qualification on the last date of filing of the application for the post of professor in the respondent-university.

(2.) FIRST about the petitioner. Petitioner was appointed as a reader in the respondent-university on 8-2-1988. The university has prepared the provisional gradation list of professors, readers and lecturers of the university. In the said list, petitioner's name finds a place at si. No. 1 in the department of studies in education and further, the provisional seniority list would indicate that the petitioner was appointed as a reader in the department of education on 8-2-1988. Petitioner also states that he has been awarded with the doctorate degree in the year 1986 and he has successfully produced one ph. d. student and guided 4 m. phil. Students.

(3.) NOW about the 2nd respondent. The 2nd respondent was a lecturer working in the respondent-university having been appointed as such on 23-11-1987. By an order dated 16-11-1993 she was promoted to the post of reader. According to her, she has the following teaching and research experience. In order to appreciate the stand of the petitioner before this court, in my opinion, the teaching and research experience as stated by the 2nd respondent in her bio-data furnished along with the application filed before the university for appointment to the post of professor is required to be noticed. Therefore, it is extracted. The same reads as under.