LAWS(HPH)-2025-5-42

A.K. MAHAJAN Vs. CENTRAL UNIVERSITY

Decided On May 05, 2025
A.K. Mahajan Appellant
V/S
Central University Respondents

JUDGEMENT

(1.) Petitioner, who is working as a Professor and Dean, School of Earth and Environmental Sciences in Central University of Himachal Pradesh (hereinafter, 'University'), has filed the present petition praying for following main reliefs:

(2.) The University, which has been established under the Central Universities Act, 2009, started functioning in January, 2010. University Grants Commission granted approval for running various academic programmes and also approved creation of various teaching positions vide letters dtd. 10/8/2010 (Annexure R-1) and 18/8/2010 (annexure R-2). Consequently, the University started process to fill up the posts through direct recruitment, on regular basis. In the interview held for the post of Professor, Department of Environment on 16/2/2012, one Dr. Tamizul Islam Khan Jamali was selected and petitioner was placed in waiting list (Annexure R-4). On 12/2/2012, Dr. Tamizul Islam Khan Jamali was repatriated to his parent Institution i.e. University of Rajasthan and petitioner was given appointment to the post of Professor, Department of Environment Science on 15/2/2013. He joined on 26/2/2013.

(3.) Simultaneously, in the interview for the post of Professor, Department of English held on 18/2/2012, respondent No.3 also appeared, but none was found suitable for appointment, however, he had also applied for the post of Associate Professor, Department of English, for which also interview was held on 18/2/2012, in which he was selected and he joined the University on 27/3/2012.