HIMA MOHAN C. Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) WHETHER 'Rules of the game' could be changed during the middle of the game, is the issue involved in all these cases.

(2.) THE matter relates to acquisition of the requisite qualification for appointment as 'Lecturer' by clearing the 'National Eligibility Test' (NET for short). The test was notified to be conducted by the UGC, stipulating the norms as to the particulars of the papers, the minimum marks to be obtained and such other details. The examination was scheduled to be conducted on 24.06.2012.

(3.) AS per the said judgment, the course pursued by the UGC was held as not correct or sustainable and accordingly, the impugned proceeding stipulating the category-wise qualifying criteria for lectureship was set aside. It was declared by this Court, that all the petitioners, who had obtained the separate minimum prescribed in the notification for Papers I, II and III, had cleared the 'NET' and appropriate follow up action was directed to be taken, to issue certificates to them, within 'one month' from the date of receipt of a copy of the judgment. The petitioners in these writ petitions seek for similar benefit, as given by this Court in the aforesaid judgment.