GITANJALI PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri R.K. Ojha, learned Senior Counsel assisted by Sri P.K. Upadhyay, learned counsels for the petitioner; Sri Kshitij Shailendra, learned counsel for the Allahabad University and Sri Dhananjay Awasthi, learned counsel for University Grants Commission.

(2.) This writ petition has been filed praying for direction to the Allahabad University to grant marks on teaching experience of the petitioner of discharging duty as Lecturer in department of Sanskrit in P.G. College affiliated to Deen Dayal Upadhyay, Gorakhpur University on contractual basis after following statutory criteria. Further prayer has been made to permit the petitioner to participate in interview for the post of Assistant Professor, department of Sanskrit scheduled to be held from 17/5/2022 to 22/5/2022 in the Allahabad University in pursuance of Advertisement No. 01 of 2021.

(3.) The petitioner claims that the University is proceeding with the recruitment process in accordance with UGC regulations 2018. Short listing of candidates for interview is to be done as per Apendix II, Table 3-A of the aforesaid regulations subject to fulfilment all essential eligibility criteria, as mentioned, for direct recruitment for the post of Assistant Professor. The petitioner is possessing essential academic qualifications as per the regulations. Table 3-A of UGC regulations 2018 provides for two marks for one year each of teaching experience and maximum 10 marks are to be granted for teaching experience. There is no rider that teaching experience of particular nature shall only be considered for granting two marks per year. The petitioner has been getting appointments after passing rigours of statutory provisions of UGC Regulations, 2018 and has imparted teaching in P.G. College affiliated to Deen Dayal Upadhyay, Gorakhpur University.