(1.) Heard Sri Sanjeev Singh, learned Senior Advocate assisted by Sri Priyansh, learned counsel for the petitioner, Sri Rahul Jain, learned counsel appearing for the University Grants Commission and Sri Hem Pratap Singh, learned counsel for the respondent- University.
(2.) Petitioner has approached this Court for two reliefs: (I) Promotion under the Career Advancement Scheme (hereinafter referred as 'CAS') from the date he became entitled; and (II) for re-employment as a teacher in the department as per Regulation 2.1 of the University Grants Commission Regulations, 2018 (for short, 'U.G.C. Regulations, 2018') notified on 18/7/2018.
(3.) Briefly stated facts of the case are that the petitioner while working as Associate Professor in the faculty of Sanskrit Vidya Dharm Vigyan, Banaras Hindu University, Varanasi, became entitled to be considered for promotion as Professor in the University on 4/11/2021 under CAS of University Grants Commission (for short 'U.G.C.') vide Regulation 6.3 of U.G.C. Regulations, 2018.