K SATHYAMURTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN all these Writ Petitions the petitioners seek to challenge the prospectus issued by the Teachers Recruitment Board in Advertisement No. 4/2006-07 published in Tamil Daily `dinakaran' dated 18. 9. 2006 pursuant to G. O. Ms. No. 197, Higher Education (F2)Dept, dated 5. 7. 2006. Under the above referred to G. O. , as well as the notification the respondents proposed to recruit Lecturers for appointment in Government Arts and Science Colleges and Colleges of Education.

(2.) IN W. P. No. 32958/2006 the petitioner seeks for issuance of a writ of Certiorari to call for the records of the proceedings of the University Grants Commission made in F. No. 1-1/2002 (PS) Exemp dated 14. 6. 2006 and quash the said notification dated 14. 6. 2006. That was a notification by which an amendment was issued by the University Grants Commission (hereinafter referred to as `u. G. C. ')to the University Grants Commission (Minimum Qualifications required for the appointment of Career Advancement of Teachers in Universities and Institutions affiliated to it) Regulation, 2000. The amendment was to the effect,

(3.) IN W. P. No. 32958/2006 the main challenge is that the amendment exempting Ph. D. from NET and SLET for all P. G. and U. G. courses and M. Phil for U. G. courses was irrational and is contrary to the well settled principle set down by the Hon'ble Supreme Court as regards the possession of NET or SLET as reported in AIR 1995 SC 336 (UNIVERSITY OF DELHI v. RAJ SINGH ). In view of the challenge made to the said amendment to the U. G. C. Regulations the petitioners in other writ petitions who seek to challenge the Advt. No. 4/2006-07 apart from the basic challenge as regards the exemption granted to Ph. D. and M. Phil from holding NET or SLET as provided in the amendment to the U. G. C. Regulations have also made the challenge on other grounds, namely, weightage marks awarded to holders of Ph. D and M. Phil with or without NET or SLET.