DAYA SHANKER Vs. GURUKUL KANGRI UNIVERSITY

JUDGEMENT

(1.) PETITIONER has approached this Court with a complaint that the University has issued an Advertisement (Annexure No. 5) seeking to fill -up teaching posts in various subjects/departments for the Session 2012 -2013 with the following objectionable provisos in regard to the posts of Assistant Professor (For Arts, Humanities, Sciences Discipline):

(2.) ACCORDING to the petitioner, he is fully qualified. The qualification for the post of Assistant Professor is as provided by the University Grants Commission. Our attention was invited to the following qualifications, which are found in Annexure No. 1:

(3.) PETITIONER would draw our attention, firstly, to Clause 3.3.1 of Annexure No. 1, which purports to be the UGC Regulations on Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education, 2010. The said Clause is as follows: