RAJ SINGH Vs. UNINERSITY GRANTS COMMISSION

JUDGEMENT

(1.) The petitioner before us challenges the advertisement issued by respondents 3,4 and 5 /which are affliated colleges of respondent no.2/University of Delhi. According to the petitioner the petitioner did his M.A. in Commerce in the 1st Division and later passed the UGC National Level Test for (Junior Research Fellowship and Eligibility for Lectureship Master Level) (hereinafter referred to as the Eligibility. Test) held by the UGC in January 1991.

(2.) The UGC-respondent no.1 had issued a notification No.F.1- 11/87 (CPP) dated 19.9.91 under Clause (e) of sub-section (i) of Sec.26 of the University Grants Commission Act, 1956 (hereinafter referred to as UGC Act) by which it has notified through a Gazette Notification Regulation called "University Grants Commission (Qualifications Required of a Person to be appointed to the Teaching Staff of a University and Institutions Affiliated to it) (hereinafter referred to as 'the Regulations'). The relevant portion of the Regulations is as under:- -

(3.) According to the petitioner respondent no.2 in violation of the aforesaid Regulation pursuant to Executive Council Resolution No .351 dated 19.9.84 had given certain relaxation, from appearing in the eligibility test vide its. Circular NO.F .4-12/86 (NET) dated 30.1.90 and DO No. F.4-12/86 (NET) dated 25.1.91.