UPENDRA KUMAR Vs. THE UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed by the two petitioners with the following prayer: - -

(2.) A writ of or in the nature of Certiorari and/or any other appropriate writ, order or direction of like nature shall not issue setting aside the appointment of Respondent No. 4, 5, 6, and 7 as Associate Professor based on the impugned Advertisement being 03/09 dated 27/04/2009 and Corrigendum thereof dated 10/03/2010.

(3.) IT is in the aforesaid fact -situation the petitioners have challenged the advertisement and the corrigendum on the ground that they had been deprived of offering their candidatures, although were eligible to apply for the post of Associate Professor. While it is true that in the impugned advertisement, there was no mention of the post of Associate Professor but by virtue of the impugned corrigendum with the revised criteria in reference to the 6th CPC report, private respondents became eligible to offer their candidatures for the post of Associate Professor. However, admittedly, the petitioners although had claimed that they were eligible to offer their candidatures in terms of the corrigendum but they did not raise any grievance against the same and sat over the matter.