DEEPTI CHAURASIA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This order shall govern disposal of connected W.P. No.7495/16 and 7662/16. The facts are taken from W.P. No.8323/16.

(2.) Petitioner is aggrieved by advertisement dated 2.3.2016 and its amendment dated 11.4.2016 (Annexure P/1). The grievance of the petitioner is that numerous subjects/ disciplines have been grouped together and total number of Professors, Additional Professors, Associate Professors and Assistant Professors have been calculated and reservation roster has been applied in such a way that all the posts which falls on roster point are reserved.

(3.) Petitioner intended to submit her candidature for the post of Additional Professor in the subject of microbiology. It is contended that there exists a single post of Additional Professor (microbiology) and, therefore, the said post could not have been reserved in the impugned advertisement. In the advertisement, the said post is reserved for the candidate of OBC community.