RAJKUMAR KISHOR Vs. MANIPUR UNIVERSITY THROUGH ITS VICE-CHANCELLOR

JUDGEMENT

(1.) Heard Mr. T. Rajendra, learned counsel appearing for the petitioner, Mr. B.P. Sahu, learned senior counsel appearing for the respondents No. 1 and 2, Mr. I. Denning, learned counsel appearing for the respondent No. 3 and Mr. Kh. Samarjit, learned ASG appearing for the respondent No. 4.

(2.) The present writ petition had been filed with the prayer for directing the respondent Nos. 1 and 2 to allow the petitioner to face the Interview for the post of Associate Professor in the Department of Life Sciences, Manipur University and for considering the petitioner for appointment to the said post.

(3.) Mr. T. Rajendra, learned counsel appearing for the petitioner submitted that in the said advertisement dtd. 27/5/2019, it has been clearly mentioned that the eligibility of the candidates will be determined as per the essential qualifications prescribed in the UGC Regulation, 2018. The eligibility of a candidate for the post of Associate Professor as prescribed in the said UGC Regulation, 2018 are as under -