LOKESH KUMAR SHARAN Vs. DELHI TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying inter alia for modifying the results of the written test for filling up the post of Assistant Professor in the Department of Training and Placement of the respondent/University to the extent that the over aged candidates should be barred from participating further in the selection process.

(2.) On a query posed to the counsel for the petitioner as to whether the selection process has been concluded, he submits that the written test of the candidates has taken place but the interview process has yet to commence.

(3.) This Court is of the opinion that the present petition is premature and the petitioner ought to have awaited finalization of the selection process before approaching the Court with his grievance.