(1.) Writ petitioners in W.P.(C) Nos.24955/2017 and 2018/2017 respectively are the appellants in W.A.Nos. 1823 and 1904 of 2019. Since the issues arising in these appeals are identical, they are being disposed of by a common judgment.
(2.) The appellants challenge the orders dated 06/03/2019 passed by the learned Single Judge of this Court in the above writ petitions, refusing to quash the select list by which the 3rd respondent in the writ petitions was selected and appointed to the post of Assistant Professor in the school of Health Sciences under the 1st respondent University.
(3.) Appellants applied to the post of Lecturer (later redesignated as Assistant Professor) in the school of Health Science, pursuant to Ext.P1 notification dated 17/06/2010 issued by the 1st respondent University, inviting applications from eligible candidates possessing qualifications prescribed by UGC norms. The norms inter alia provided that the candidates must have cleared National Eligibility Test (NET) conducted by UGC, CSIR or similar test accredited by the UGC. However, those candidates having Ph.D. degree in the subject concerned, were exempted from NET qualification.