Dr. Govind Singh Bora vs State & Ors

S.K. Mishra, J

In this writ petition, the petitioner prayed for the following reliefs:-

(i) Issue a writ, order or direction in the nature of mandamus commanding the respondent no. 1 and 2 to permit the petitioner to move his application as per eligibility criteria of UGC Regulation 2010 or as per UGC Regulation 2018 and give the option to the petitioner to move his application as per his choice i.e. either under the 2010 or 2018UGC Regulations.

(ii) Issue a writ, order or direction in the nature of mandamus commanding the respondent no. 1 and 2 to provide the same treatment and mode of option like it has been given to the Associate Professor working in the Government Degree College to the post of Associate Professor.

(iii) Issue a writ order or direction in the nature of mandamus commanding the respondent no. 1 and 2 to consider the case of the petitioner in the light of the judgment and order dated 27.04.2022 (Annexure No. 13 to the writ petition) passed by this Hon’ble Court WPSB No. 622 of 2021.

It is brought to our notice that the same issue has been decided by us in the judgment dated 27.04.2022 passed in WPSB No. 622 of 2021. Since, the matter is covered one, following the judgment passed by us in the aforesaid writ petition, we allow the present writ application by directing respondent no. 2, namely, Director, Directorate of Higher Education to permit the petitioner to move his application as per the eligibility criteria of the 2010 or the 2018 UGC Regulations, as per his option.

It is brought to our notice that in the meantime the interview has already been completed. As this writ petition is allowed, respondent no. 2 shall make arrangements of special sitting to interview the petitioner, if he is found eligible, on the suitable date in the future.

There shall be no order as to cost.

Urgent certified copy of this order be issued to the parties, as per Rules.