DEBASIS PODDAR Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) THOUGH only the interim application was listed for hearing, I am proposing to dispose of the main writ petition itself in view of the recent Constitution Bench judgment of the Supreme Court in the case of Faculty Association of AIIMS Vs. Union of India and Ors. in Civil Appeal No.4500/2002 decided on 18.7.2013. I have gone through the judgment with the assistance of the counsel and I have also heard them as regards the facts of the case.

(2.) THERE are three petitioners in the present petition. Petitioner No.1 is an aspirant to the post of Assistant Professor with the respondent No.1. Petitioner No.2 is an Association of Scheduled Castes and Scheduled Tribes Employees and petitioner No.3 is an aspirant for the post of Professor in the respondent No.1/University.

(3.) THIS writ petition was, in my opinion, filed with delay because the impugned advertisement was issued in January, 2013 and there are pleadings of the respondents that at least from around 8.3.2013 the advertisement was known to petitioners. However, I am not going in depth of this issue because I am otherwise disposing of the writ petition on merits.