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Judgment
Ali Mohammad Magrey, J
CM No. 3852/2020;
The instant application has been filed by the applicant, seeking extension of time for affixing the stamp papers and the requisite court fee with the writ petition.
On the set of facts and the grounds urged, coupled with submission made, the instant application is allowed and the applicant is permitted to file the writ petition without enclosing therewith the requisite Stamp Paper, Court fee, etc. It is, however, directed that the said deficiency shall be immediately made good by the applicant/petitioner, as and when the prevailing lockdown period, announced by the Government on account of outbreak of COVID-19 Pandemic, comes to an end and the Courts start functioning in the normal manner.
CM disposed of as above.
WP (C) No. 1415/2020, CM No. 3853/2020;
Petitioner a Post Graduate (M.Sc) in applied Chemistry from Budelkhan University, Jansi, as stated, has applied against the post of Assistant Professor in Chemistry, pursuant to Advertisement Notice No. 02 of 2019 dated 20th of February, 2019 and after scrutinizing applications and qualification certificates of the candidates, the respondent university issued a preliminary screening list for the post of Assistant Professor (Chemistry) and the petitioner was shown eligible having secured 86 points and was asked to submit all the marks sheets semester wise of M.Sc. programme. It is submitted that the petitioner having complied with all the requisitioned information, was later on declared as ineligible qua courses studied at PG level different from the course taught in M.Sc Chemistry programme. It is this decision of the respondent university which is under challenge in the instant petition on the grounds detailed out therein.
Notice in the main petition as well as in connected CM returnable within a period of four weeks.
List again on 2nd of November, 2020.
Meanwhile, the petitioner shall be allowed to participate in the selection process and his interview shall be conducted, which shall be subject to further orders of this Court.