DR. RANDHIR KUMAR Vs. THE UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed for directing the respondents to appoint the petitioner in place of the private respondent no. 6 as Assistant Professor of Zoology in pursuance to the advertisement issued by the respondents-Mahatma Gandhi Central University, Bihar.

(2.) The brief facts of the case are that an Employment Notice No. 003 of 2016 dated 05.07.2016 was issued by the Mahatma Gandhi Central University, Bihar inviting applications in the prescribed form for filling various regular teaching positions at the level of Professor, Associate Professor and Assistant Professor in various disciplines on regular/re-employment after superannuation basis. The present case pertains to appointment in the Department of Zoology for which one post of Assistant Professor under the SC category was advertised. The petitioner as also the respondent no. 6 are said to have applied for appointment on the post of Assistant Professor under the scheduled caste category.

(3.) It is the contention of the writ petitioner that though the petitioner was shortlisted for interview for the purposes of selection for the post of Assistant Professor in the Zoology Department at Mahatma Gandhi Central University, Motihari and the respondent no. 6 was not even shortlisted and his name did not find place amongst the top five candidates shortlisted for the Zoology Department, nonetheless, the respondent no. 6 has been appointed whereas the petitioner herein has not been selected.