SUBHO MOJUMDAR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE petitioner has filed the present writ petition under Article 226 of the constitution of India praying for issuance of a appropriate writ, order or direction to declare the process of selection for appointment to the post of professor in the Department of Chemistry in university of Delhi to be illegal and therefore, quash the same. It is further prayed that the respondent be directed to conduct fresh interviews for the appointment to the said post in accordance with the ordinance of the statute of the University and the notifications issued by UGC.

(2.) BRIEFLY stated the facts of the case are that the petitioner is presently working as a Reader in the Department of Chemistry of the respondent /university. In pursuance to an advertisement issued on 12. 3. 2008 for appointment to the post of Professors in the said Department. The petitioner had applied as one of the candidates. The eligibility criteria for the said post as given in the Ordinance XXIV of the University was as under:-

(3.) 33 candidates had applied for the six posts. The University of Delhi constituted a screening committed for short listing the candidates to be called for interview before the Selection Committee. The Screening Committee as a collective body of 10 persons, laid down a further conditions in the eligibility criteria for the posts advertised. The additional eligibility condition set out by the Screening Committee were follows:-