NITU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for quashing the decision qua the petitioner herein whereby and whereunder candidature of 9 candidates have been rejected and thereafter, directing the respondents to declare and treat the Ph.D. Degree submitted by the petitioner to be in consonance with the UGC Regulation- 2009 as well as to accept the same, treating it to be in conformity with the stipulations laid down in the advertisement and then considering the candidature of the petitioner for her appointment for which she has applied, by publishing a fresh merit list. The petitioner has further prayed for quashing the newly inserted conditions in the notice dated 15.5.2018 and in the interview letter regarding demand for certificate and mark-sheet of Pre Ph.D. Degree and details of criteria fulfilled during the course of obtaining Ph.D. Degree and to further declare the same as redundant and inapplicable qua the petitioner herein.

(2.) The brief facts of the case are that pursuant to the advertisement no. 50 of 2014 issued by the Bihar Public Service Commission (hereinafter referred to as the 'Commission'), inviting applications in the prescribed proforma for filling up the vacancies for appointment on the post of Assistant Professors for different subjects, the petitioner had applied for being appointed on the post of Assistant Professor in Hindi subject, which is at serial no. 7 of the said advertisement.

(3.) The educational qualifications for the said posts were prescribed in the advertisement, which are as follows:-