SUNANDA MAROTRAO CHARDE Vs. GONDWANA UNIVERSITY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.

(2.) The petitioner, by way of present writ petition, impugns the order passed by respondent No.1- University, thereby rejecting the proposal for grant of approval to the appointment of the petitioner.

(3.) In response to the advertisement issued by respondent Nos. 4 and 5, the petitioner had applied for the post of Assistant Professor in Marathi. The Selection Committee duly constituted under the provisions of law, selected the petitioner. The petitioner came to be appointed by respondent Nos. 4 and 5 vide order dated 15.09.2016.