S.R. JAIN Vs. UNIVERSITY OF SAGAR

JUDGEMENT

(1.) BY this writ application, filed under Article 226 of the Constitution of India, the petitioner seeks quashing of the appointment of respondents 5, 6 and 7 to the post of Professor.

(2.) THE petitioner is Reader in Pharmaceutical Science and working with respondent No.1 since long. She was promoted as Reader in the year 1981. The petitioner claims that she has an excellant academic record and research experience. In pursuance of the advertisement made by the respondent University for appointment to the post of Professor, the petitioner besides respondents 5, 6 and 7 as also other candidates applied for appointment. Ultimately the respondents 5 to 7 were selected and appointed as Professors. The petitioners questions these appointment in the present petition.

(3.) , The grievance of the petitioner is that the committee so required to be constituted has not been constituted which renders the entire selection and appointment of respondents 5 to 7 illegal.