PRERNA PRIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed seeking the following reliefs:-

(2.) The brief facts of the case are that the petitioner possesses the degree of M.Sc in Bioinformatics from the Banasthali University, which she had obtained in the year 2010, whereafter, she was granted the certificate with regard to the same on 19.01.2011 by the said University. The petitioner is stated to have also passed the CSIR-UGC Test for Junior Research Fellowship and eligibility for lectureship (NET), which was held on 19.06.2011, whereafter she was issued the required certificate on 16.11.2011. The petitioner is stated to have attended various national / international seminars and conferences on Bioinformatics and its allied fields in between the year 2014-2017, apart from her research papers having been published in various leading journals. The petitioner is stated to have also acquired the Ph.D. Degree in the field of Biophysics, Molecular Biology and Bioinformatics from the University of Calcutta in the year 2019 and was granted the requisite certificate on 28.01.2020 by the University of Calcutta.

(3.) The Bihar State University Service Commission issued an advertisement / notice dated 21.09.2020 for making regular appointments on the post of Assistant Professors in different universities and constituent colleges in various subjects including the subject "Botany" and online applications, in the prescribed format, were invited to be filed by 02.05.2020 (5:00 pm). The essential educational qualifications have been prescribed under Clause 4.1.A. of the aforesaid notice dated 21.09.2020, which is reproduced herein below:-