ABHISHEK CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners, who are five in number, seek quashing of the advertisement dated 14.02.2013 issued by the Banaras Hindu University, Varanasi for appointment against the vacant teaching posts of Professor, Associate Professor and Assistant Professor in the Department of Anatomy, Department of Ophthalmology and Department of Orthopaedic in the Institution of Medical Sciences.

(3.) It is the case of the petitioners that the qualifications, which have been disclosed in the advertisement published by the Banaras Hindu University for the posts mentioned above, are contrary to the Regulations framed by the Medical Council of India, as amended on 03.11.2010. They, therefore, submit that the process of selection, initiated on the basis of incorrect qualifications mentioned in the advertisement, is liable to be quashed and a direction be issued to the Banaras Hindu University to re-advertise the vacancies in accordance with the qualifications prescribed under the Medical Council of India Regulations, 1998 as amended on 03.11.2010.