KAVITA DEHALWAR Vs. UNION OF INDIA
LAWS(MPH)-2022-7-112
HIGH COURT OF MADHYA PRADESH (FROM: JABALPUR)
Decided on July 05,2022

Kavita Dehalwar Appellant
VERSUS
UNION OF INDIA Respondents




JUDGEMENT

NANDITA DUBEY, J. - (1.)This petition under Article 226 of the Constitution of India has been preferred against the order dtd. 29/5/2015 and also the order dtd. 5/3/2015 passed by the Director, Maulana Azad National Institute of Technology, Bhopal, whereby the appointment order of petitioner dtd. 10/8/2005 has been cancelled with immediate effect.
(2.)Petitioner holds a Bachelor degree in Architecture (B Arch.) in First Division of the year 2002 from Maulana Azad National Institute of Technology and also registered with the Council of Architecture and has experience of having work as associate in a private Architecture firm.
(3.)The respondent No.2 is Maulana Azad National Institute of Technology, Bhopal (hereinafter referred to as Institute), a deemed University under the National Institute of Technology Act. The Institute invited applications for 47 posts of Lecturers, 13 posts of Assistant Professors, two posts of Assistant Librarians and one post of Training and Placement Officer in the rank of Professor. The essential qualifications for the afore-advertised posts was as per the AICTE norms.


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