LAWS(TRIP)-2014-2-26

MERY RUPINI, WEST TRIPURA Vs. UNIVERSITY GRANTS COMMISSION

Decided On February 28, 2014
Mery Rupini, West Tripura Appellant
V/S
University Grants Commission, Represented by its Secretary, New Delhi Respondents

JUDGEMENT

(1.) UNIVERSITY Grants Commission(for short, UGC), the respondent No.1, declared Notification for National Eligibility Test(for short, NET) June -2012 for Junior Research Fellowship and for Lectureship. The petitioners being eligible candidates with a view to acquire the eligibility for Lectureship applied for appearing in the National Eligibility Test for Junior Research Fellowship and Eligibility for Lectureship, June -2012 conducted by the UGC. The result of the said examination was published on 18.09.2012.

(2.) ACCORDING to the Notification(Annexure -P/6 to the writ petition) the petitioners were supposed to appear in the examination in three papers. All papers consist of only objective type questions and the examination was held on 24.06.2012 in two separate sessions -Paper -I, Teaching and Research Aptitude(General paper for all candidates), Paper -II, Subject Paper, Paper -III, Subject paper. As per the Notification, a candidate belonging to particular category supposed to secure mark as follows:

(3.) HEARD learned counsel, Mr. A. Paul for the petitioners and learned Sr. ASG, Mr. P.K. Biswas for the respondents.