UMA SHANKAR Vs. JAWAHAR LAL NEHRU UNIV

JUDGEMENT

(1.) Issue Rule. With consent of parties, the matter was heard for disposal.

(2.) The petitioner complains arbitrariness and violation of Articles 14 and 16 of the Constitution in regard to the appointment of the second respondent as Assistant Professor by the first respondent, Jawahar Lal Nehru University (hereafter called "the JNU").

(3.) The petitioner is working as Lecturer in senior scale in Political Science at Zakir Hussain College, University of Delhi. Pursuant to an advertisement issued by the JNU inviting applications from the eligible candidates on 1st - 7th January, 2002, he applied for the post of Assistant Professor. The relevant portions of the advertisement are extracted below: