AMIT SINGH KHOKHAR Vs. AMBEDKAR UNIVERSITY DELHI

JUDGEMENT

(1.) C.M. Appl. No. 2620/2017 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of. By this writ petition under Article 226 of the Constitution of India, the petitioner seeks quashing of the replies/rejection letters dated 9.1.2017 and 13.1.2017 given by respondent no. 1/employer rejecting the candidature of the petitioner for the post of Assistant Registrar with the respondent no. 1.

(2.) The case of the petitioner is that as per the advertisement dated 9.6.2016, for the post of Assistant Registrar, it is no where specified that a candidate must have experience of teaching at university level and it was enough if the candidate had teaching experience even at the school level and which the petitioner has. Accordingly, it is argued that the petitioner who admittedly has teaching experience as a TGT his candidature has been wrongly rejected for the post of Assistant Registrar.

(3.) Learned counsel for respondent no. 1 states that the advertisement which is relied upon by the petitioner itself states that the qualifications prescribed are only 'minimum' qualifications and which is clear from para 2(A) of the advertisement and that thus the respondent no.1 can require higher teaching experience. This aspect is to be taken also with the fact that para 8 of General Conditions given at the end of the advertisement refers to the condition that fulfillment of minimum educational qualifications and experience will not entitle a candidate to be called for test/interview.