BABITA RANI Vs. PUNJABI UNIVERSITY, PATIALA AND OTHERS

JUDGEMENT

(1.) CM No. 5586 of 2011 On account of the averments made in the application, the delay of 47 days in filing the Letters Patent Appeal is condoned. LPA No. 2081 of 2011

(2.) The present Letters Patent Appeal is directed against the judgment of the learned Single Judge, dated 23.8.2011 in Civil Writ Petition No. 18735 of 2009, whereby the selection to the post of Lecturers in Physics conducted by the respondent-University has been set aside and directions have been issued to conduct a selection process afresh.

(3.) An advertisement dated 4.8.2008 was issued by the respondent-University inviting applications for appointment against three posts of Lecturers in the subject of Physics. One post for the general category, one was reserved for Scheduled Caste candidate and the third was a specialised post, namely, Lecturer (Physics) in "Theoretical Condensed Matter". The qualification required for filling up the aforementioned post was to possess a good academic record with a Master Degree level qualification in the relevant subject i.e. Physics with at least 55% marks or equivalent grade. Besides fulfilling the qualification mentioned hereinabove, it was stipulated that the candidates should have cleared the eligibility test (NET) for Lecturers conducted by the UGC. Candidates having Ph.D degree in the concerned subject were exempted from NET for post-graduate level and under-graduate level teaching.