KRISHAN CHAND RAMOTRA Vs. SHIVAJI UNIVERSITY

JUDGEMENT

(1.) A grievance voiced by the petitioner in the present petition is that his case is not considered by the respondent -University for the appointment to the post of Professor in Georgraphy as a Scheduled Caste Candidate.

(2.) ACCORDING to the petitioner, he was born in the State of Jammu and Kashmir. He belongs to Maigh Caste, which is Scheduled Caste. He, however, has asserted, which has not been disputed, that he was appointed as Lecturer in Georgraphy by respondent -Shivaji University in pursuance of advertisement issued in 1985 as Scheduled Caste Candidate on reserved post. Thereafter, he continued to serve here. In fact, a certificate has also been issued in his favour stating therein that he is domiciled in the State of Maharashtra.

(3.) THE petitioner has stated that recently the respondent - University has issued Advertisement No.1/2003 on February 7,2003 (Exhibit G'), which appeared in several newspapers, including one which has been placed on record, wherein several posts were advertised. So far as the Post of Professor of Georgraphy is concerned, it is at serial No.4, and it reads thus: -