SONALI MAHANTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner desirous of pursuing her Ph.D. Programme 2017 (Summer Session) under National Institute of Science Education and Research, Bhubaneswar (NISER) has filed this writ petition assailing certain conditions of the advertisement (Annexure-2) published for the said purpose, contending that the same are not in conformity with the Rules and guidelines applicable to NISER.

(2.) It is contended in the writ petition that the petitioner has completed her Master degree in English from Utkal University and is pursuing her M.Phill./Ph.D. in Linguistics under Jawaharal Nehru University (JNU). She also belongs to 'Kudmi' by caste, which was a backward community. She has also qualified the UGC-NET in Linguistics, which is an equivalent subject in English. As such, she is eligible to pursue a Ph.D. course under any leading University/ Institution of the country.

(3.) Pursuant to an advertisement, i.e., Advt. No. NISER/ACAD/Ph.D./2017-18(1) published by NISER (Annexure-2), the petitioner is intending to apply for the Ph.D. Programme-2017. Due to some unreasonable conditions incorporated in the advertisement under Annexure-2 she has been deprived of submitting her application and thus is constrained to file his writ petition.