LAWS(DLH)-2018-11-361

SURESH CHANDRA Vs. UNION OF INDIA AND ORS

Decided On November 30, 2018
SURESH CHANDRA Appellant
V/S
Union of India And Ors Respondents

JUDGEMENT

(1.) Vide the present writ petition, the petitioner seeks direction thereby directing the respondents to cancel the appointment of respondent No. 4/Dr. Ajmer Singh Kajal on the post of Professor (Post No. 35) (Backlog reserved category) in the centre of Indian Languages, School of Language, Literature and Culture Studies, JNU, New Delhi.

(2.) Further seeks direction to direct the concerned respondents to appoint the petitioner on the post of Professor in the centre of mentioned above.

(3.) The brief facts of the case are that the petitioner is a Professor of Hindi in Department of Hindi, Assam University, Silchar-788011 and belongs to Schedule Caste category who had applied for appointment on the post of Professor. The petitioner is aggrieved by the appointment of the respondent No. 4 on the said post, since the Respondent No. 4 does not fulfil the criteria of the qualification as required for appointment on aforesaid post of Professor on the last date of the submission of the application forms i.e. 10.02.2014. He had not possessed the essential and desirable qualification.