- (1.) THE petitioner, who is a Reader (Associate Professor) in Meerut College, Meerut (the College), filed this petition on 29 January 2015 for a direction upon the Chaudhary Charan Singh, University, Meerut (the University) to issue a call letter to the petitioner for appearing before the Selection Committee for the interview scheduled to be held on 3 February 2015 for selection on the post of Professors in the Department of Education.
(2.) IT is stated that an advertisement dated 11 February 2014 was issued for appointment on the posts of Professors in various Departments, including the Department of Education. It was provided that the eligibility criteria would be the same as prescribed in the First Statutes of the University and that the prescribed application form could be downloaded from the website of the University. The petitioner submitted an application on 5 March 2014. The grievance of the petitioner is that though she was eligible to be considered for appointment on the post of Professor in Department of Education of the University, she has not been called by the University to appear before the Committee.
(3.) WHEN the matter was taken up by the Court on 3 February 2015, Sri Anurag Khanna, learned counsel appearing for the respondent University placed before the Court the order dated 3 February 2015 passed by the Vice-Chancellor of the University. This order mentions that the petitioner was not issued any letter for appearing in the interview to be held on 3 February 2015. The reasons mentioned in the order are as follows :- "In the instant matter, the following facts are worth mentioning :- 1. While laying down the eligibility criteria for the post of Professor by direct recruitment in the First Statutes of the University, the Statute 11.03.02(d) provides as under :- "A minimum score as stipulated in the Academic Performance Indicator (API) based Performance Based Appraisal System (PBAS), shall b governed by the relevant provisions of University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges) and other measures for the maintenance of Standards in Higher Education Regulations, 2010." 2. As per above cited provisions of the Statutes, API score is to be governed by the UGC Regulations -2010. 3. Appendix -III Table -II (c) provides for minimum 400 points from category -III of API for the post of Professor for direct recruitment. Ugc letter no.F.1 -2/2009 (EC?PS) V(i) Vol. II dated June 13, 2013 provides as under :- ''The overall selection procedure shall incorporate transparent, objective and credible methodology of analysis of the merits and credentials of the applicants based on weightages given to the performance of the candidate in different relevant dimensions and his/her performance on a scoring system proforma, based on the Academic Performance Indicators (API) as provided in this Regulations in Tables I to IX of Appendix III. Provided that API scores will be used for screening purpose only and will have no bearing on expert assessment of candidates in Direct Recruitment/CAS Provided also that the API score claim of each of the sub -categories in the Category III (Research and Publications and Academic Contributions) will have the following cap to calculate the total API score claim for Direct Recruitment/CAS JUDGEMENT_120_LAWS(ALL)3_2015.htm ;