LAWS(HPH)-2021-12-130

RAJ KAUSHAL Vs. UNION OF INDIA

Decided On December 06, 2021
Raj Kaushal Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard.

(2.) By way of instant petition, petitioner has prayed for the grant of following substantive reliefs:

(3.) Respondent No.2 vide Advertisement No. 11/2018, dtd. 23/8/2018 (for short "Advertisement") invited applications from Indian Nationals for the teaching positions at the level of Assistant Professor (Grade-I) (Pay Level: 12) and Associate Professor (Pay Level:13A2) in the various Departments/Centres of the Institute. The relevant advertisement has been placed on record as Annexure R-1 alongwith reply filed by respondents No. 1 to 3. Its perusal reveals that though the applications, through the advertisement, were invited from all eligible Indian Nationals, but vide Notes (III) to (V) of Clause 3 of the advertisement, serving regular faculty members were also made eligible as under: