HARSHABEN CHATRABHUJ TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE question that has come up for consideration in this case is whether Ordinance 164-A framed under the Saurashtra University Act, 1965, would enable a candidate to round off fraction of marks obtained in a written competitive examination for bringing him in the field of choice for appointment to the post of Lecturer in law

(2.) UNIVERSITY Grants Commission has framed Regulation dated 2. 4. 2000 laying down minimum qualifications for the post of Professors, Principals, Readers or Lectures in subjects other than Fine Arts, Management, Engineering and Technology in Universities and Colleges. For the post of Lecturer, the minimum qualification prescribed by the University is as under:-

(3.) SAURASHTRA University invited applications for filling up various teaching positions in the University Departments sanctioned under UGC Xth Plan (2003 to 2007) on contract basis in pay-scale of Rs. 8,000-275-13,500. Notification stipulated the qualification for the post of Lecturer as good academic record with at least 55% of marks or an equivalent grade of B in the 7 point scale with grades O, A, B, C, D, E and F at the Master's degree level in the relevant subject from an Indian University, or an equivalent degree from a foreign University. Further, it was also stated that besides fulfilling the above qualifications, candidates should have cleared eligibility test (NET) for lecturers conducted by the UGC, CSIR, or similar test accredited by the University Grants Commission. NET shall remain the compulsory requirement for appointment as Lecturer even for candidates having Ph. D degree.