KRISHNA NARAYAN MISHRA Vs. VEER KUWAR SINGH UNIVERSITY

JUDGEMENT

(1.) Heard Mr. Sunil Kumar Singh, learned counsel appearing on behalf of the petitioners and Mr. Rajesh Prasad Chaudhary, learned counsel for the Veer Kuwar Singh University.

(2.) The petitioners in paragraph no. 1 of the present writ petition have sought, inter alia, following relief(s), which is reproduced hereinafter:

(3.) An Advertisement No. 01 of 2020 was published on 22/5/2020 seeking application from the prospecting candidates having requisite qualification for the post of Assistant Professor in different faculty. The petitioners had applied for the post of Assistant Professor of M.B.A. (Self Finance Course). The advertisement was in respect of five posts under different categories informing that the payment of honorarium shall be made subject to the availability of funds and decision of the Finance Committee.