KANIKA SANWAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioner challenges the selection process for appointment to the post of Assistant Professor in the Faculty of Law in the University of Delhi on the ground that criteria for selection which is laid down wrongly excludes Advocates having experience of practice, and instead only giving weightage to teaching experience of a candidate, and it is argued that resultantly there is arbitrariness, discrimination of excluding Advocates? experience and violation of Article 14 of the Constitution of India. Putting it in other words, it is argued that whereas experience of teaching is given weightage, the experience as an Advocate is not being given weightage, and therefore, because of the latter aspect the selection process is arbitrary and hit by Article 14 of the Constitution of India.

(2.) The qualifications required for appointment to the post of Assistant Professor in the Faculty of Law read as under:-

(3.) In addition to the aforesaid requirements weightage is given by ascribing marks with respect to educational qualifications as also post Ph.D research or teaching experience in terms of the following guidelines:-