LAWS(MPH)-1998-9-92

GOPAL KRUSHNA RATH Vs. M.A.A. BAIG

Decided On September 16, 1998
GOPAL KRUSHNA RATH Appellant
V/S
M.A.A. Baig Respondents

JUDGEMENT

(1.) ON 1.6.1991, an advertisement was issued for the post, inter alia, of a Professor in the Postgraduate Department of Law, University of Sambalpur. In the advertisement, the essential qualifications for the post of Professor were:

(2.) AN eminent scholar, actively engaged in research with published work of high quality. About 10 year's experience of teaching and/or research. Experience of guiding research at doctoral level.

(3.) ON 25.7.1991, the Syndicate prepared an assessment chart of the candidates who had submitted their applications pursuant to the advertisement. On 11.5.1992, interviews were held for the post by the specially constituted Selection Committee. The Committee selected the present appellant for appointment to the post of Professor in the Postgraduate Department of Law, University of Sambalpur.