SHRADHA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri. Xitij Kaushik, learned counsel for the petitioner, Sri. Paresh Tripathi, learned Chief Standing Counsel for the State of Uttarakhand/respondent no. 1 and Sri. Bhupesh Kandpal, learned counsel for the respondent-University.

(2.) The petitioner has invoked the jurisdiction of this Court questioning the advertisement issued by the third respondent inviting applications for the posts of Assistant/Associate Professors.

(3.) The petitioner's grievance is that, while the AICTE Regulations prescribe the minimum qualifications, for appointment to the post of Assistant Professors, as B.E./B.Tech and M.E./M.Tech, the impugned advertisement prescribes Ph.D, along with B.E./B.Tech and M.E./M.Tech, as the qualification for being considered for appointment to such posts.