- (1.) BY the Court. - Heard Sri Ajit Kumar, learned Counsel for the petitioner, Sri Neeraj Tripathi, for the Chancellor and Sri P.S. Baghel, for the Allahabad University, Allahabad.
(2.) THE petitioner is a Reader in Physics in Allahabad University, Allahabad and she has prayed for a mandamus directing the University to promote her to the post of Professor in Physics from 1 -7 -2000. The petitioner has also prayed for a writ of certiorari to quash the impugned order of the Chancellor dated 21 -5 -2003 (vide Annexure -1 to the writ petition). The petitioner was initially appointed as Lecturer in Physics in Allahabad University in 1982 and was later selected and appointed as Reader in 1990. It is alleged in para 5 of the petition that the petitioner became eligible for personal promotion as Professor on and after 30 -6 -2000 after completion of 10 year excellent service as Reader in view of Statute 11.12 B of the First Statutes of the University.
(3.) IT appears that the petitioner appeared for an interview for selection to the post of Professor on 10 -7 -2000 but she was not selected by the Selection Committee constituted under Section 31(4) of the U.P. State Universities Act. The Selection Committee did not recommend the petitioner's name on the ground that she had not produced any worthwhile research work in any reputed journal, and had not guided any research student for Ph.D. degree, and her performance in the interview was unsatisfactory.;