SUMITA KUMARI SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter pertains to a challenge to the selection and appointment of the respondent no. 5 in the post of Assistant Professor-II I (Scientist - C/Equivalent) (hereafter referred to as Assistant Professor) in Plasma Physics in the Institute of Advanced Study in Science and Technology (hereafter referred to as Institute).

(2.) It is the case of the petitioner that apart from the respondent no.5's academic career being inferior to her, the said respondent no.5 is not even eligible as per the advertisement in question. The petitioner has accordingly prayed for interference with the said selection and appointment with a further prayer for considering her case in accordance with law.

(3.) To appreciate the issue involved, the facts of the case are required to be narrated in brief.