NISHA VENUGOPAL Vs. SREE SANKARACHARYA UNIVERSITY OF SANSKRIT

JUDGEMENT

(1.) A rather small issue, but with certain legal ramifications, has been impelled in this writ petition

(2.) The petitioner impugns Exts.P7 and P9 proceedings of the respondent - Sree Sankaracharya University of Sanskrit, which has placed her in the cadre of Professor only on 28/9/2017, instead of in June 2015, when she asserts to have acquired all eligibility qualifications.

(3.) Sri.K.Abdul Jawad - learned counsel for the petitioner, pointed out that his client had applied for placement as a professor in the year 2014, but admits that, though she had acquired the minimum eligibility period for doing so, she had not published five publications, which was an imperative condition. He says that, however, the 5th publication was published by his client in June 2015, and therefore, that she ought have been given her placement as Professor with effect from that date. The learned counsel, therefore, prayed that Exts.P7 and P9 be quashed and the University be directed to place his client in the cadre of Professor with effect from the date on which the 5th publication was effected by her in June 2015