NANDAN MISHRA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE petitioner is aggrieved by his name being excluded from the ad hoc panel list for the academic session 2012 -13 prepared by the University of Delhi. This has led the petitioner to file the present petition, inter alia, praying that directions be issued to the University of Delhi to include the name of the petitioner in the ad hoc panel list for Department of Sanskrit.

(2.) THE petitioner's name has been excluded from the ad hoc panel list as, according to the University of Delhi, the petitioner's qualification of "Acharya" is not considered equivalent to Master of Arts (hereafter 'MA'). This was communicated to the petitioner by a letter dated 04.09.2012, which is also impugned in this petition. Briefly stated, the facts relevant for considering the petition are as under:

(3.) ACCORDING to the petitioner, the degree of Acharya is equivalent to a degree of MA in Sanskrit and the Degree of Vidyavaridhi is equivalent to a Doctorate of Philosophy. The petitioner relied upon the following documents in support of this contention: -