YADVENDRA PRASAD DUBEY Vs. PRINCIPAL SECRETARY HIGHER EDUCATION

JUDGEMENT

(1.) This writ petition is filed on the ground that petitioner was a candidate for selection to the Post of Associate Professor for which an advertisement was issued by the Indira Gandhi National Tribal University (IGNTU), Amarkantak (M.P.).

(2.) Petitioner's contention is that petitioner possesses qualification of M.Sc., M.Phil and Ph.D. in the relevant subject of Mathematics, therefore, he being more meritorious should have been selected for the post of Associate Professor, but, contrary to this, private respondent No.4 has been appointed by giving petitioner less marks in the API score card and contrary to the UGC guidelines.

(3.) Petitioner's contention is that in the amended petition, methodology to calculate API has been given for the post of Assistant Professor, Associate Professor and the Professor, Annexure-III Table-II (b) but respondents took computation of API of private respondent No.4 for the post of Assistant Professor and by applying the same parameters favoured him in violation of the UGC guidelines. It is also submitted that petitioner had sought information under the RTI Act but the respondents did not file the complete set of the information despite order of this High Court dtd. 15/09/2022 which shows manipulation in the matter of private respondent No.4.