LAWS(ALL)-2024-5-378

VIJAISHRI TIWARI Vs. UNION OF INDIA

Decided On May 24, 2024
Vijaishri Tiwari Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Petitioner before this Court is holding the post of Professor in Respondent-Institute, i.e., Indian Institute of Information Technology, Allahabad (hereinafter referred to as "IIIT, Allahabad") and was handed over charge to the post of Registrar (Acting) of Institute on 1/12/2022 due to unfortunate demise of earlier Acting Registrar, Professor Shirshu Verma.

(2.) In order to appoint a permanent Registrar, the Institute has issued Advertisement dtd. 27/7/2021 advertising one post of Registrar and one post of Deputy Registrar. "General Instructions" for candidates, being relevant as mentioned in the advertisement, are reproduced hereinafter:

(3.) (a) The SC/ST and OBCS-NCL are required to attach a copy of the Caste Certificate with the application in the format prescribed by the Govt. of India.