LAWS(GAU)-2023-5-41

SAMIR SARKAR Vs. GAUHATI UNIVERSITY

Decided On May 12, 2023
SAMIR SARKAR Appellant
V/S
GAUHATI UNIVERSITY Respondents

JUDGEMENT

(1.) Heard Mr. K Singha, learned counsel for the petitioner and Mr. P J Phukan, learned Standing counsel, Gauhati University for the respondent Nos. 1, 2 and 3. Also heard Mr. H K Das, learned counsel appearing for the respondent No. 4.

(2.) By Advertisement T/2020/3 dtd. 2/6/2020 the Registrar of Gauhati University invited application from Indian Citizens for various teaching posts of Professor, Associate Professors and Assistant Professor (permanent) including an Open post of Associate Professor of Business Administration, under Unreserved Category, in the UGC revised pay scale of Rs.1,31,400.00 to Rs.2,17,100.00 specifying that the minimum essential qualification shall be as per the existing UGC norms and that the last date of receipt of filled-in application as 27/6/2020.

(3.) The petitioner, an Assistant Professor in the Department of Business Administration, Gauhati University, being eligible, filed his application for the post of Associate Professor of Business Administration in Gauhati University, as advertised on 2/6/2020 within the last date of filled-in application, i.e., 27/6/2020, but with six of his published research papers, though the relevant UGC Regulations, "University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education) Regulations, 2018" as applicable in the case, requires a minimum of seven such research publications in the peer-reviewed or UGC-listed journals and a total research score of Seventy Five (75) as per the criteria given in Appendix-II, Table-2 of the said 2018 UGC Regulations.