ANAND MOHAN DR Vs. BANARAS HINDU UNIVERSITY

JUDGEMENT

(1.) By means of this petition under Article 226 of the Constitution of India the petitioner has prayed for issuance of mandamus to restrain the University from holding any selection for the post of Professor in the Department of Electronics Engineering pursuant to Advertisement No. 5/89-90 scheduled to be held on 8.5.1993. Further prayer has also been made to quash the recommendations made by the Selection Committee on 8.5.1993.

(2.) We have heard Sri R. N. Singh, Senior Advocate assisted by Sri A.P. Sahi, learned Counsel for the petitioner, and Sri V.B. Upadhaya, Senior Advocate, for the respondents.

(3.) The parties have exchanged their affidavits.