SURYA TIWARI Vs. STATE OF MADHYA

JUDGEMENT

(1.) The learned counsel for the petitioner submits that the petitioner got selected by the respondent-department to the post of Assistant Professor and result was declared on 15/2/2022, however, still appointment order has not been issued in his favour. He further submits that the respondent-College is already running short of Assistant Professors, despite that respondents-authorities especially respondent No.3 is sitting on the fence thereby causing otherwise undue hardship to the students at large.

(2.) In view of the above, this petition is disposed of with a direction to respondent No.3 to take appropriate step for giving appointment to the selected candidates including the petitioner without wasting any further time. If there is any obstacle in giving the appointment, the reasons be recorded and communicated to the petitioner.

(3.) It is expected that aforesaid exercise shall be carried out within a period of 15 days from submitting copy of this order.