DR. RANJANA KUSHWAHA Vs. STATE OF M.P.

JUDGEMENT

(1.) Writ jurisdiction of this Court under Article 226 of the Constitution of India is invoked for claiming the following reliefs:-

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) The grievance of the petitioner as projected by the learned counsel for the petitioner is that she participated in the recruitment process initiated by MPPSC for appointment to the post of Assistant Professor (Law), but the statutory requirement in terms of the UGC Regulations of holding an interview after the written test has been waived by the State vide Annexure P/10 dated 04.05.2018 and thus, it is contended that the respondent has changed the requisites of recruitment after it's commencement.