LAWS(KER)-2011-11-9

MARY SENTERIA Vs. MAHATMA GANDHI UNIVERSITY

Decided On November 11, 2011
MARY SENTERIA Appellant
V/S
MAHATMA GANDHI UNIVERSITY Respondents

JUDGEMENT

(1.) The rejection of the application submitted by the petitioner for appointment to the post of Professor in the Department of School of International Relations and Politics, by Ext. P-3 communication issued by the University is under challenge in this Writ Petition.

(2.) The rejection is mainly for the reason that the petitioner does not have the required number of publications as per the U.G.C. norms. The notification issued by the University is produced as Ext. P-1. Under the category of Professor, the eligibility for applying shown as item 2, reads as follows:

(3.) In the notification, under Category A - Professor, against serial No.2-- School of International Relations and Politics, the subject/specialisation is shown as "Science, Technology and International Relations/Intellectual Property Rights".