SHEESH PAL Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Petitioner has invoked the extraordinary writ jurisdiction of this Court praying for the issuance of a Writ of Mandamus for directing the respondent authorities to accept his application form as regards candidature for the post of Assistant Professor (Computer Science).

(2.) Brief facts are that the Haryana Public Service Commission (herein after to be referred as the Commission) issued advertisement dated 24.1.2014 inviting applications for recruitment to 1396 temporary posts of Assistant Professors (College Cadre), H.E.S.-II in various subjects in the Higher Education Department, State of Haryana. 127 posts were earmarked in the subject of Computer Science. The essential qualifications for the post of Assistant Professor (Computer Science) as stipulated in the advertisement were for a candidate to have at least 55% marks in Masters Degree level in Computer Science from an Indian university or an equivalent degree from a foreign university, possessing knowledge of Hindi and Sanskrit up to matric standard and to have qualified the National Eligibility Test (N.E.T) for Lecturers conducted by the U.G.C. The closing date for submission of application forms was stipulated as 21.2.2014.

(3.) It has been pleaded that the petitioner has qualified his M.Tech. in Computer Science (Object Oriented Software Development) in August, 2005 and secured 68.94% marks. It has further been averred that petitioner appeared for the N.E.T Examination conducted by the U.G.C in December, 2012 and the result of which was declared in April, 2013 and in which he was shown unsuccessful. Certain objections had been raised by the candidates as regards the result of the N.E.T Examination and which were considered by the U.G.C and as such, the result was revised and declared on 21.4.2014 and in which the petitioner was shown to have been duly qualified.