NEELAM ATRI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has prayed for a mandamus directing the respondents to permit the petitioner to appear in the interview for the post of Lecturer (Botany) in Mahila Mahavidyalaya, Banaras Hindu University, Varanasi.

(3.) Heard Sri Ashok Khare, learned counsel for the petitioner, Sri V. K. Upadhyaya, for the respondent Nos. 2 to 4 and Sri Bal Mukund for the Union of India.