P.BEULA Vs. MANONMANIAM SUNDARANAR UNIVERSITY AND ANR.

JUDGEMENT

(1.) Aggrieved against the order, dated 06.09.2010 whereby, the petitioner's request for qualification approval was rejected on the ground that NET/SLET shall remain the minimum recruitment for appointment as lecturer in the respondent college, the petitioner has filed the present writ petition.

(2.) Pending the Writ Petition, when the issue was dealt with by the Hon'ble Supreme Court in a judgment reported in (2015) 8 SCC 129 (P.Suseela and Ors. V. University Grants Commission), while holding that the UGC Regulations prescribing NET/SLET/SET as minimum eligibility condition for appointment of Lecturers/Assistant Professors in higher educational institutions as valid, it has been held as follow:-

(3.) In view of the above finding of the Hon'ble Supreme Court, the prayer sought for in the present writ petition cannot be considered. The Writ Petition stands dismissed. No costs.