R O TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) . As this writ petition involves only a short legal question, the writ petition is taken up for disposal, with the consent of the parties.

(2.) . The petitioner has filed the present writ petition seeking a writ of mandamus or other appropriate writ commanding the respondents to consider and accept the major research project proposals of the petitioner with the honorarium as per guide-lines of 9th plan scheme and to assign the Major Research Project to the petitioner without delay.

(3.) . Petitioner claims to be a highly qualified and recognised scholar of English Language and literature being the former Principal and Head of Department of English of Raja Balwant Singh College (Post Graduate) Agra. Petitioner is stated to have attended a good number of academic conferences and a number of candidates completed the Ph.D. under his supervision. Petitioner has to his credit a number of academic achievements.