DAGADU DASHRATH PARDHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr. Dhage, learned counsel for petitioners contends that the petitioners are challenging the selection process for the post of Assistant Professor initiated by respondent-University under advertisement dated 06.10.2017. According to the learned counsel NET/SET qualification is mandatory for a person to be appointed to the post of Assistant Professor. The learned counsel relies on the UGC Regulations to suggest that the same is mandatory. The learned counsel also relies on the letter dated 09.03.2017 issued by the Assistant Director General, Indian Council of Agricultural Research (Agricultural Education Division) stating that if the Ph.D. is prior to July 11, 2009, then only that person is exempted from NET qualification. According to him the advertisement issued is after the letter dated 9.03.2017. The learned counsel relies on the following judgments:

(2.) According to Mr. Shahane, learned counsel the advertisement is issued as per the qualification prescribed under the statute.

(3.) Mr. Shahane, learned counsel further submits that the petitioners participated in the selection process and now is estopped from challenging the advertisement.