LAWS(DLH)-2002-2-83

P N RAJU Vs. UNION OF INDIA

Decided On February 12, 2002
P.N.RAJU Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This LPA is directed against the order of the learned single Judge dated 16th March, 1999. The facts giving rise to the appeal are as follows:-

(2.) The appellant as well as the respondent no.4 applied for the post of Assistant Professor (Pharmacy) in the college of Pharmacy, Department and Training of Technical Education, Government of National Capital Territory of Delhi in the pay scale of Rs.8000-13500. The post was advertised by the UPSC on 25th July, 1998 and the closing date for receiving the applications was 13th August, 1998. The UPSC prescribed the following educational qualification and experience for the post:-

(3.) It is not disputed that while the appellant has a Masters Degree, the respondent no.4 has a Doctorate in pharmacognosy from Jamia Hamdard University. It is contended on behalf of the appellant that respondent no.4 does not have the requisite experience for the job. On the contrary, the stand of the UPSC, as reflected from the counter-affidavit, is that respondent No.4 not only has the requisite educational qualification, being a Ph.D. in Pharmacognosy, but is also possessed of five years teaching and research experience as per the following details:- <Frm> Sl.Name of Instt. Post From To Period No. held. YY-MM-DD 1. Jamia Hamdard Sr.Res. 1.6.90 20.10.93 03.04.20 Hamdard Nagar Fellow N.Delhi. 2. College of Lecturer 26.10.93 9.9.96 01.10.09 Pharmacy, Pushp Vihar, N.Delhi. 3. Baba Hari Lecturer 9.9.96 9.9.97 01.00.00 Das College HOD & of Pharmacy Principal Jharoda Kalan, Delhi. 4. College of Lecturer 8.10.97 29.3.97 00.05.16 Pharmacy, Pushp Vihar, New Delhi. Total: 07.08.15</Frm>