STATE OF PUNJAB Vs. SARAV PREET

JUDGEMENT

(1.) The post of Lecturer in Geography was sought to be filled in the Punjab Educational Service College Cadre and an advertisement to this effect was published which indicated that the qualifications required for the same would be as under :

(2.) This requirement is in accordance with the relevant Rules framed for recruitment of Lecturers. The first respondent (hereinafter referred to as the respondent) is one of the applicants. She claimed to have passed the UGC comprehensive test in Human Geography and population studies and it was informed that UGC does not conduct NET in Geography. However, the appellants rejected her application. In support of her claim she had produced a letter from the UGC before the recruiting authority. When the appellants rejected her application she filed a writ petition before the High Court that she had been wrongly excluded from consideration.

(3.) The Division Bench of the High Court which dealt with the matter allowed the writ petition on the basis that there is no material before the Court to state that the Government of Punjab has conducted such comprehensive tests in the State in Geography nor the University Grants Commission has conducted certain tests. It is only in related subject of Human Geography and Population studies that such a test had been conducted.