LAWS(J&K)-2021-5-9

IRFAN AHMAD HAKAK Vs. UNIVERSITY OF KASHMIR

Decided On May 17, 2021
Irfan Ahmad Hakak Appellant
V/S
UNIVERSITY OF KASHMIR Respondents

JUDGEMENT

(1.) The petitioner is aggrieved and has assailed the decision of the Board of Research Studies in Centre of Central Asian Studies (CCAS, for short) dated 7th of September, 2017, whereby and whereunder request of the petitioner to join three years Integrated Ph.D. programme on part time basis without putting in residency period has been rejected.

(2.) Before adverting to and with a view to better appreciate the grounds of challenge urged by the petitioner to assail the impugned decision, it would be appropriate to notice few material facts as are necessary for disposal of this petition.

(3.) Petitioner holds Post Graduate Degree in Library and Information Science from University of Kashmir. It is on the basis of this qualification, the petitioner has been appointed as Junior Professional Assistant on contract basis in the Institute of Home Sciences vide order No.F(cont/gen.Admn)KU/12 dated 04.10.2012.