Allahabad High Court
Anoop Kumar Srivastava vs Union Of India And 3 Others on 30 June, 2022
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - A No. - 9365 of 2022 Petitioner :- Anoop Kumar Srivastava Respondent :- Union Of India And 3 Others Counsel for Petitioner :- Jeevanjee Srivastava,Vinod Kumar Shukla Counsel for Respondent :- A.S.G.I.,Kshitij Shailendra Hon'ble Mahesh Chandra Tripathi,J.
Heard Shri Jeevanjee Srivastava, learned counsel for the petitioner and Ms. Akanksha Mishra, Advocate holding brief of Shri Kshitij Shailendra, learned counsel for University of Allahabad.
By means of present writ petition, the petitioner has prayed for quashing the entire selection process requirement for the post of Associate Professor in Physics in pursuance of the advertisement bearing No.Advt. No.UoA/Asso. Prof/01/2021 dated 28.09.2021 issued by University of Allahabad (A Central University) and for direction to the respondents to conduct a fresh selection for the post of Associate Professor in Department of Physics permitting the petitioner to participate in the interview.
Learned counsel for the petitioner states that the petitioner is working as Associate Professor and Head Department of Applied Science and Humanities, Institute of Engineering & Technology, Dr. Rammanohar Lohia Avadh University, District Ayodhya. In pursuance of the advertisement dated 28.9.2021 issued by the University of Allahabad, the petitioner has submitted his application for the post of Associate Professor in Physics in general category on 26.10.2021. In the list of shortlisted candidates for interview of Associate Professor in Physics, the name of the petitioner was not mentioned. Though, his API score (700) is more than cutoff score (580) and experience is according to UGC Regulation-2018, he has not been shortlisted for interview. So far as the grievance of the petitioner is concerned, he has already filed a representation dated 18.6.2022 before the respondent no.4 for redressal of his grievance, which is still pending. He has confined his prayer only to the relief that his representation dated 18.6.2022 may be considered by the appropriate authority.
Learned counsel for the respondents has no objection to the said prayer.
No useful purpose would be served in keeping the writ petition pending.
In the facts and circumstances and without adverting on the merit of the case, the writ petition stands disposed of finally with liberty to the petitioner to file fresh representation within one week's time from today, along with copy of this order before the competent authority, which is stated to be respondent No.3, the Registrar, University of Allahabad, who may consider the representation filed by the petitioner and decide the same in accordance with law, expeditiously and preferably in further two weeks.
Order Date :- 30.6.2022 RKP