J. LONGKUMAR Vs. THE CHAIRMAN, NAGALAND PSC

JUDGEMENT

(1.) IN these two writ petitions, the Petitioner seeks a direction to be issued to the Respondents not to give effect to the result of interview held on 12.11.1993 In respect of the post of Lecturer in Sociology for the Department of Higher and Technical Education and not to issue any letter of appointment pursuant to the interview held on the aforesaid date. This direction is sought for in Civil Rule 112 (K)/93.

(2.) THE Petitioner also assails in Civil Rule 19(K) 94 the advertisement No 3/92 -93 dated 6.11.92 published by the Nagaland Public Service Commission under the signature of Secretary, Public Service Commission on the ground that the advertisement is not in accordance with the necessary qualifications prescribed for appointment as Lecturers in Universities and Colleges in terms of the statutory rules made in this regard by the University Grants Commission. In other words, the Petitioner assails the said advertisement on the ground that this advertisement does not conform to the statutory prescription as regards educational qualifications for appointment as lecturer in University or College, In the interview held on 12.11.93, the 3rd Respondent in this Civil Rule was selected for appointment as lecturer in Sociology in the Deptt. of Higher and Technical Education.

(3.) THE Petitioner averts that she passed, the test for Junior Research Fellowship Award held on 22.12.1991. The said test was conducted by the University Grants Commission, In this connection a letter was addressed to the Petitioner on 18th February, 1993 by the Deputy Secretary, University Grants Commission. Para 2 of the letter states that the Petitioner is now eligible for being considered by the universities for the award of Junior Research Fellowship already allocated to them under various schemes of the Commission. Para 4 of this letter states as under: