DEVENDER KUMAR Vs. CSK H.P. KRISHI VISHVAVIDYALAYA

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) ON 10th February, 2006, the Court passed the following order:

(3.) THAT in view of this position as per the Statutes and guidelines of the ICAR, the applicant having not 3 passed NET is not eligible to be appointed and as such not to be considered for the said post. In case the order dated 10.2.2006 is not vacated/modified then the applicant University would be seriously prejudice and will set a bad precedent and will open unwarranted litigation by other ineligible candidates which would not be in the interest of smooth functioning of the University.