USHA KUSHWAHA Vs. STATE OF M P

JUDGEMENT

(1.) They are heard. This writ appeal has been filed by the appellant against the order dated 7/8/2013 passed in WP 1641/2011.

(2.) MP Public Service Commission issued an advertisement in regard to selection for the post of Professor in Sociology and for other posts. A corrigendum was also issued on 22/1/2009 by the PSC in regard to change in minimum qualification. Appellant applied for the post of Professor in Sociology. She also participated in the interview. When she was not selected, she filed a writ petition before the Writ Court and questioned the criteria adopted by the selection committee in the interview. The appellant also challenged the subsequent corrigendum in regard to minimum qualification. The appellant was permitted to participate in the interview, hence, the aforesaid point raised by her in regard to eligibility criteria does not subsist.

(3.) The appellant challenged awarding of marks and the procedure adopted by the selection committee. She was placed at Sr. No. 46 in the list because she received 35 marks. Photo copy of the select list and the record of the selection committee has been produced by the learned Senior Advocate appearing on behalf of MP PSC. The last candidate who was appointed received 44 marks.