LAWS(HPH)-2022-7-71

VINAY KUMAR Vs. H.P. UNIVERSITY

Decided On July 08, 2022
VINAY KUMAR Appellant
V/S
H.P. UNIVERSITY Respondents

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:

(2.) The petitioner had applied against the advertisement dtd. 30/12/2019 for the post of Assistant Professor (Hindi) under un-reserved Ex-Servicemen category in H.P. University Department of Evening Studies and in HP University Regional Centre Dharamshala. In addition to the petitioner, one Dr. Sanjeev Kumar also applied for the post in question.

(3.) The University notified the policy and programme for appointment of Assistant Professor in the University under point No. 4, which is as under: