USHA PORWAL Vs. STATE OF M P

JUDGEMENT

(1.) THE prayer in the petition is to quash the communication dated 25/02/11 (Annexure P/3) and 01/07/11 (Annexure P/9) issued by respondent No.2 and since the petitioner is having teaching experience of more than 10 years for teaching graduate and post -graduate commerce class as per the condition specified in the advertisement Annexure P/1 and statutory Rules Annexure P/2, therefore, petitioner may be treated to be qualified for the post of professor.

(2.) IN the petition it is alleged that the respondent No.2 issued an advertisement on 19/01/09 for various posts of Professor in different subjects including professor in commerce as shown at Sr. No.20. The post was advertised for 37 posts, out of which 19 posts were shown to be from general category, six posts were shown for S.C. category, seven posts were shown for S.T. category and five posts were shown to be for O.B.C. category. It is alleged in the petition that the petitioner also applied for the same as the petitioner was having experience of more than 10 years to teach the graduate and post graduate classes, but the petitioner was not allowed to appear in examination, hence this petition has been filed.

(3.) LEARNED counsel for the petitioner submits that the petitioner was having experience of teaching of 16 years as the petitioner was working as guest lecturer. Learned counsel placed reliance on Annexure P/11. Clause -B of Annexure P/11 which is circular issued by High Education Department of State of M.P. on 29/04/10 reads as under: - <IMG>JUDGEMENT_287_LAWS(MPH)7_2013.jpg</IMG>