DEEPALI DUTTA Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) An Advertisement Notification bearing No.Adm/TW/C&R/23/311 dtd. 9/6/2023 was issued by the Registrar of Jammu University inviting applications, complete in all respects, for making recruitment WP(C) No.605/2024 to various faculty positions. The Advertisement Notification included one post of Assistant Professor Sociology earmarked for reserved category of Economical Weaker Sec. (EWS). The petitioner, claiming to be a member of EWS category, also applied for the said post. Amongst other applicants for the post, respondent No.4 had also sought consideration under EWS category.

(2.) The process of selection, conducted by the University, culminated into issuance of the Provisional Select List by the Registrar vide his No. Adm/TW/C&R/24/1743 dtd. 29/1/2024. Respondent No.4 was shown as provisionally selected for the post in question under EWS category. Feeling aggrieved, the petitioner has approached this Court through the medium of instant petition filed under Article 226 of the Constitution of India to throw challenge to the selection of respondent No.4. Selection of respondent No.4 is challenged, inter alia, on the following grounds:-

(3.) Having regard to the fact that pure questions of law are involved for determination and that there is no dispute on facts, learned counsel appearing for respondent No.4 has chosen not to file written objections. The University has filed its reply affidavit and has explained the manner in which it has carried out reservations in respect of recruitment to various faculty positions in the University.