SUSHEEL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) As common question of facts and law are involved in these petitions, with the consent of parties, matters are analogously heard and decided by this common order.

(2.) The petitioners preferred applications for a test conducted by the respondent No.2 (U.G.C.). The test is known as National Eligibility Test (NET). The NET examination was scheduled to be held in the month of June, 2012. The scheme was published by the UGC and as per the scheme, the candidates of general category (UR) had to secure 40% marks in paper I & II and 50% marks in paper III. For other category candidates, it was 35% in paper I & II and 40% in paper III. The scheme which shows the formula aforesaid is Annexure P-2. Petitioner No.1 belongs to the OBC category whereas other petitioners from the UR category. All the petitioners secured the minimum marks for consideration of final preparation of result. A note was appended by respondent No.2 in Annexure P-3 for final qualifying criteria for Junior Research Fellowship and Eligibility for Lectureship which shall be decided by the UGC before declaration of the result.

(3.) The result of NET was declared on 18.9.2012 on Internet and copy of the mark sheets so published on the NET are Annexure P-5. On the basis of these mark sheets, it is the case of the petitioners that they have secured minimum marks as per the criteria fixed by the respondents at the time of declaration of the scheme and date of examination.