MEETA GHOSH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has filed the present writ petition with the following reliefs:

(2.) The respondent no. 4, which is a minority institution is being run and managed under the bylaws as framed therein in accordance with the rules as framed and governing the service conditions of the employees to be appointed in the institution of respondent no. 3. The fact, which emerges for consideration before this Court, is that admittedly the respondent no. 4 had issued an advertisement in the newspaper on 04.01.2019, by virtue of which the candidature of the probable candidates, who are eligible to participate in the selection process as against the post advertised both for teaching and non-teaching staff, they were invited to apply within three weeks from the date of issuance of the advertisement by extending his or her candidature as would be apparent from the clause-3 of the advertisement dated 04.01.2019.

(3.) In the present writ petition we are only concerned with as far as the selection process pertaining to the post of Lecturer (History), which finds place in S.No. 1 in the advertisement of 4.01.2019 is concerned. As per the advertisement dated 04.01.2019 the eligibility criteria for selection as against the one available post of Lecturer (History) was that the candidate has to be a post-graduate in History and should also have a B.Ed. certificate from a recognized university or equivalent training certificate to make his or her candidature eligible to be considered for selection as against the said post in the ensuing selection process.