AJAY KUMAR SINGH Vs. VICE CHANCELLOR

JUDGEMENT

(1.) Petitioner is a Reader and an aspirant for the post of Professor in Commerce, Department of Delhi University. An advertisement was issued by the University on 20.1.2001 inviting applications for the post of Professor. The qualifications prescribed amongst other things required 10 years experience in post-graduate teaching or 15 years at under-graduate level. Petitioner applied for the post and so did respondents 6 & 7. He was not called for the interview but the other two respondents were interviewed and considered for selection to the post.

(2.) He complained about his exclusion and claimed that respondents 6 & 7 were junior to him and inferior in merit and thus, there was no justification for leaving him out of the interview. After his representation bore no fruit, he has filed this petition for direction to official respondents to call him for the interview and to consider him for selection and appointment to the post.

(3.) Petitioner asserts that he was eligible for the post and possessed prescribed qualifications. But stand of official respondents 1 to 4 is that he did not possess the requisite teaching experience and, therefore, could not figure in the short listed candidates for interview. Only respondents 6 and 7 were found to be satisfying the requirement.