SHYAM LAL ROY Vs. CHHATTISGARH PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) BY this petition, the petitioners seek a direction to the respondent No. 1 to permit the petitioners to appear in interview for the post of Assistant Professor (Economics) in Higher Education Department of Government of Chhattisgarh, and consider their candidature for the same holding that the petitioners have acquired requisite qualification before 22.06.2006.

(2.) THE facts, in brief, are that an advertisement was issued by the respondent No. 1 on 15.05.2009 (Annexure P/2) for appointment and selection for the post of Assistant Professors in various disciplines. The last date for submission of the application form was 22.06.2009. The petitioners were declared non-eligible for appearing in the selection process on the ground that they had not acquired the requisite qualification before the cut off date i.e. 22.06.2009.

(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."