LAWS(CAL)-2014-4-181

GOPA CHAKRABORTY Vs. JADAVPUR UNIVERSITY

Decided On April 16, 2014
Gopa Chakraborty Appellant
V/S
JADAVPUR UNIVERSITY Respondents

JUDGEMENT

(1.) The subject matter of challenge in the present writ petition is the selection and subsequent appointment of the respondent No. 6 to the post of Assistant Professor in Physical Education (Yoga Therapy) of the Jadavpur University. The petitioner's main ground of challenge is that the respondent No. 6 does not have the requisite qualification to hold the post and the University authorities in turn by selecting him to the said post had really violated the eligibility criteria as laid down in the advertisement itself.

(2.) Mr. Majumder, learned advocate appearing for the petitioner submits that this is a post to which a person holding Post Graduate Diploma in Yoga Therapy should have been selected and appointed. Since none of the candidates were called for at the interview possessed this qualification other than that of the petitioner, nobody else was eligible to be considered for that post.

(3.) The dispute basically arises out the qualification prescribed for the post, which is Master's Yoga/Yoga Therapy or Master's in Physical Education with Post Graduate Diploma in Yoga/Yoga Therapy with at least 55% (or an equivalent grade in a point scale wherever grading system is followed).