MANURITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have filed the present writ petition invoking Article 226 of the Constitution of India with a prayer for issuance of a writ in the nature of certiorari for quashing of Advertisement No.1/2019 dtd. 30/1/2019 (Annexure Pl) whereby the applications are invited from eligible candidates for the selection and appointment against 23 posts of Assistant Professors with respondent-University but in the said advertisement the educational qualification asked in the said advertisement are not asked as per UGC guidelines/regulations. Further a direction is sought to re-advertise the said vacancies as per UGC guidelines/regulations.

(2.) An advertisement was issued for vacancies in different streams i.e. for 2 posts of Professor, 11 posts of Associate Professor and 23 posts of Assistant Professor. The respondent-University is affiliated to Indian Council of Agriculture Research but for the selection for the teaching post they follows UGC guidelines/regulations as the ICAR don't have framed the guidelines for the selection of the teaching faculty.

(3.) Learned counsel submits that the advertisement dtd. 30/1/2019 (Annexure Pl) to the post of Assistant Professor issued by the respondent is not as per UGC guidelines, as UGC regulations for selection to the post of Assistant Professor nowhere asked for the minimum pass percentage at graduation level. As per UGC guidelines, for the post of Assistant Professor, the qualification is Master's Degree with 55% marks and the candidate must be NET qualified or PHD. But in the impugned advertisement, the respondents have asked for the essential qualification as 60% marks at graduation level.