VISHANATH C. NARAYANAN Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioner, who is now working as Professor in the Department of Mathematics, Government Engineering College, Thrissur, has filed this writ petition seeking to set aside Ext.P10 and to direct the respondents to consider the claim and interview the petitioner on the basis of Ext.P2 application submitted by the petitioner for the post of Professor in Mathematics as per Clause 4.1 (III) A (ii) of UGC Regulations, 2018 and Ext.P1 notification, without delay.

(2.) The petitioner states that the respondents have invited application for selection and appointment to the post of Professors in various Departments in the University as per Ext.P1 notification. As the petitioner is qualified for the post of Professor in Mathematics, the petitioner submitted Ext.P2 application.

(3.) The petitioner learnt that the interview for the post of Professor in Mathematics was held on 18/1/2022 and no candidates are ranked. According to the petitioner, the petitioner is fully qualified as per UGC Regulations, 2018 and as per Ext.P1 notification. He is entitled to be called for the interview and to get his candidature considered for appointment to the post of Professor in Mathematics.