(1.) Heard Sri Namit Srivastava, learned counsel for the writ petitioner, notice on behalf of the first respondent has been accepted by the Office of learned ASGI, Sri Ajal Krishna, learned counsel who appears for respondent No. 2 and Ms. Pooja Agarwal, learned counsel who appears for respondents No. 3, 4 and 5.
(2.) Since affidavits have been exchanged between the parties and the rival parties do not propose to file any further affidavit, thus, with the consent of the parties, the writ petition is being decided at the fresh stage.
(3.) The case of the writ petitioner is that the third respondent, Director, Indian Institute of Technology, Banaras Hindu University (hereinafter referred to as the respondent institute) got published an advertisement No. 2 of 2022-23 inviting online applications for non- faculty post in Administrative/Ministerial/Works Department/Technical Sector in the Indian Institute of Technology, Banaras Hindu University including the post of Assistant Registrar. As per same the opening date for submission of online application was 4/2/2023 and the last date of submission of online application was 28/2/2023 till 5:00 P.M. The writ petitioner claims to have applied for the post of Assistant Registrar break up whereof was 1 OBC, 1 ST, 2 Un-reserved Level 10 and the upper age limit as on the last date of submission of online application was 45 years. The essential qualification for the said post was Masters Degree with at least 55% of the marks or its equivalent Grade 'B' in the UGC seven point scale along with a good academic record. Relaxation of 5% marks (from 55% to 50%) would be provided at Masters Level in the case of SC/ST/PD candidates. So far as desirable qualifications are concerned degree in Management or LL.B, knowledge of Computer, knowledge of GOI rules, familiarity with working in technical/educational institutions of higher education was provided containing a note that the selection process may consist of written test, group discussion and interview.