ASHWARYA AWASTHY Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Heard Sri L.K.Dwivedi, learned counsel for the petitioner and Sri V.K.Singh, Senior Advocate, assisted by Sri S.Shekhar, for the respondents-University. The parties have exchanged affidavits and as agreed and requested, we proceed to decide the matter finally at this stage under the Rules of the Court.

(2.) The respondents through advertisement no. 1 of 2012, advertised post of Assistant Professor in various disciplines but we are concerned in the present matter with the Department of Anthropology in which 4 posts have been advertised, 2 reserved for O.B.C. And 2 are unreserved. The petitioner has not been issued any interview letter though interview was scheduled to be held on 20th June, 2013 hence this writ petition.

(3.) It is contended that petitioner fulfil all requisite qualifications and hence non issuance of interview letter to the petitioner is illegal and arbitrary and a mandamus therefore, has sought that respondents should call the petitioner for interview for the post of Assistant Professor, Anthropology.