SEEMA TRIPATHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner seeks a direction to the respondent No. 2-Chhattisgarh Public Service Commission (for short 'the CGPSC') to exempt the petitioner from appearing in NET/SLET examination in the light of Amended Regulation 2002 of the University Grants Commission (for short 'the UGC') and the petitioner may be appointed on the post of Assistant Professor in the subject category for which she had submitted her application form.

(2.) THE facts, in brief, are that an advertisement was issued by the respondent No. 2 on 15.05.2009 (Annexure P/2) for appointment and selection for the post of Assistant Professors in various disciplines. The last date of submission of the application form was 22.06.2009. The petitioner is having the Masters Degree in Zoology. The petitioner was enrolled on 15.10.2004 for Ph.D. in Hematological and Biochemical toxicity of Arsenic on Mammal by order dated 17.05.2005. The petitioner submitted her thesis in the aforesaid subject on 22.06.2009 and a certificate to this effect was issued on 03.11.2009. Later on, the petitioner was awarded Ph.D. degree on 15.02.2010.

(3.) IN Diptimayee Parida v. State of Orissa and Others2, the Supreme Court held that "ordinarily the qualification or extra qualification laid down for the recruitment should be considered as on the last date for filing of the application."