LALROKIMA CHENKUAL Vs. MIZORAM UNIVERSITY

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioners have challenged the action of the Mizoram University in excluding them from the list of eligible candidates for selection and appointment to the post of Assistant Professor in different subjects pursuant to the advertisement dated 25.01.2011.

(2.) The facts of the case may be briefly noted.

(3.) The 7(seven) petitioners are Ph.D Degree holders from different Universities of the country. The relevant particulars of the petitioners are as under: <IMG>Judgement_1024_GAULT4_2014.jpg</IMG>