Subrata Talukdar, J. - (1.) This writ petition originating in the year 2008, came up for consideration before this Court in 2017 with the hearings concluding in 2018. Under challenge in this writ petition is the appointment of the Private Respondent No.4 (PR) as Professor of Vidyasagar University (for short the University) by the Petitioner (P), himself a contender for the post. Affidavits were directed to be exchanged in 2009 and have been so exchanged by and between the parties.
(2.) The facts essential to the adjudication are as follows.
(3.) That on 22nd of March, 2007, the University by way of an advertisement, invited applications for the post of a Professor in Anthropology (for short the said post). Intending candidates were directed to apply on or before 12th April, 2007. The selection norms were prescribed as follows:- "An eminent scholar with published work on high quality, actively engaged for research with 10 (ten) years of experience in post Graduate teaching and/ or experience in research at the University/ National Level Institutions, including experience of guiding research on doctoral level OR an outstanding scholar with established reputation who has made significant contribution to knowledge. In exceptional cases, the teachers with 15 (fifteen) years of U.G.C teaching/ research experience could also to be considered. I crave leave to refer to the said UGC Notification at the time of hearing of this application;";