SUCHITRA YADAV Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) Notice on the petition was issued on 1/2/2019. Even though appearance has been filed for the respondent University, reply to petition has not yet been filed.

(2.) Heard on stay application for reason of urgency expressed by Mr. Pradeep Mathur, counsel for the petitioners.

(3.) The case of the petitioners is that pursuant to an advertisement dtd. 22/5/2017 for various posts, including seven posts of Assistant Professor in the department of Physics, they alongwith other candidates applied. A screening test was in the circumstances resorted to through written examination for the purpose of shortlisting. The petitioners amongst others being successful, were called for the interview and were then selected as evident from the minutes of the Special Meeting of the Syndicate of the University on 29-5- 2018, whereunder it has been recorded that the Selection Committee had unanimously recommended for appointment of the petitioners as Assistant Professors in the department of Physics in order of their merit on substantive posts initially on probation for a period of two years subject to University Ordinances, Rules and Regulations. The minutes also record that the appointment of the petitioners would be subject to the outcome of final decision of SBCWP No. 9969/2018.