LAWS(ALL)-2019-5-318

HARISH CHANDRA GUPTA Vs. STATE OF U.P.

Decided On May 09, 2019
HARISH CHANDRA GUPTA Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Dr Harish Chandra Gupta, petitioner herein in this petition retired on 30.06.2010 from the post of Reader (Chemistry) Pt. Deen Dayal Upadhyay Gorakhpur University, Gorakhpur.

(2.) The petitioner previous to his appointment as Reader in the University was working at the Mahatma Gandhi Post Graduate College, Gorakhpur which is affiliated to the above University. He worked there as Lecturer and thereafter was granted the designation of a Reader in Chemistry w.e.f. 27.06.1990 in accordance with the Government Order dated 16.12.1994 vide order dated 18.09.1995. Then he joined the University w.e.f. 03.01.2006 as Reader (Chemistry).

(3.) According to him he became eligible for promotion as Professor on completion of 13 years of service as Reader. He was called for interview by the three members selection committee but was not found suitable for the post as per the recommendation of the selection dated 14.12.2009. The Executive Council also vide its resolution dated 06.04.2010 agreeing with the Selection Committee refused to promote the petitioner.