MIRZA INTEKHAB AKBAR BAIG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, heard finally at admission stage.

(2.) The petitioner an Assistant Professor is seeking directions to participate in the process of promotional post of Associate Professor by invoking the extra ordinary jurisdiction under Article 226 of the Constitution of India.

(3.) The factual matrix of the case is as under: