TIRTHA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is aggrieved by and dissatisfied with the impugned action of the respondents specially West Bengal College Service Commission which has decided that the petitioner is ineligible to compete in :he selection process for the post of Assistant Professor of Physical Education.

(2.) Mr . Jahan, learned Counsel appearing for the petitioner submitted that the petitioner duly applied for the post of Assistant Professor of Physical Education under General Category on 14th January 2013. He submits that as per certificate issued by the Controller of Examination, Visva - Bharati on 15th January, 2013 petitioner obtained Ph.D. degree fulfilling the provisions of University Grant Commission (Minimum Standard and Procedure for Awards of (M.Phil./Ph.D. degree) Regulation, 2009 as published in the Official Gazette of India under Part -III, Section 4 dated 11th July, 2009.

(3.) Mr . Jahan submits that petitioner is also qualified in NET on 25th March, 2013 on the basis of examination held on 30th December, 2012. Petitioner was called for interview and appeared before the Board of interview on 8th August, 2013 with relevant documents. He submits that when interview started, he was asked a question whether he is a NET qualified candidate or not. In reply petitioner answered that after making application for the post, he qualified NET on 25th March, 2013 on the basis of examination held on 31st December, 2012. He submits that petitioner further stated that Controller of Examination, Visva - Bharati issued certificate on 15th January, 2013 that petitioner fulfilled the provision of UGC Regulation, 2009 and accordingly he is exempted from qualifying NET.