SHRADDHA PAL Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) The petitioner is a candidate for appointment to the post of Associate Professor in Centre of Russian Studies ['CRS'], under the Other Backward Classes"Non-Creamy Layer ['OBC-NCL'] category, in the respondent-University, pursuant to an Advertisement bearing No. RC/71/2024 issued in March 2024.

(2.) By way of present petition, under Article 226 of the Constitution, the petitioner seeks cancellation of the candidature of a rival candidate bearing application No. bearing 2300060624 [hereinafter, 'Dr. X'], on the contention that he was ineligible, due to his failure to submit a valid OBC-NCL certificate before the last date of submission of applications. Dr. X has not been impleaded in the present petition; the petitioner has stated that she does not know his name or contact details.

(3.) I have heard Mr. Ashish Mohan, learned Senior Counsel for the petitioner, and Mr. Vasanth Rajasekaran, learned Standing Counsel for the respondent-University.