AKHILESH KUMAR Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) The petitioner, who is visually impaired, seeks quashing of the decision taken by respondent no.1 i.e., the University Grants Commission (hereinafter referred to as UGC) whereby, the exemption granted in his favour from taking the National Eligibility Test (in short NET), was withdrawn. A consequential direction is also sought for re-instatement to the post of Lecturer (English) on a permanent basis, with the necessary benefits.

(2.) The brief events, in the background of which, the impugned decision was taken by the UGC, are set out hereinafter :-

(3.) Arguments in the matter, on behalf of the petitioner, were advanced by Mr. Pankaj Sinha assisted by Ms. Nupur Grover, while on behalf of UGC, submissions were made by Mr. Amitesh Kumar, Advocate; respondent no.2 was represented by Mr. S.S. Ahluwalia, Advocate and respondent no.3, i.e., University of Delhi was represented by Mr. Mohinder J.S. Rupal.