BHAGALPURUNIVERSITYRESEARCHSCHOLARSASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) - Both these writ applications involving common questions of fact and law were taken up for hearing together and are being disposed of by this common judgment.

(2.) An advertisement dated 23rd November, 1993, issued by the Bihar State University (Constituent College) Service Commission (hereinafter referred to as the 'University Service Commission) published in newspaper 'Hindustan' whereby and whereunder applications have been invited for appointment to the post of Lecturers in different Universities/Constituent Colleges, is in question.

(3.) From a perusal of the said advertisement, it would appear that the minimum qualification required for appointment to the post of Lecturers is a Master's degree in the relevant subject having at least minimum 55 per cent marks. Holding of a degree of M. Phil and Ph D. on the relevant subject was to be considered as an additional qualification. It was stated therein that the minimum qualification may he relaxed even in respect of candidates who have research degree like M. Phil/Ph D. According to the petitioners the qualificitions prescribed in the said advertisement is not inconsonance with the standard prescribed by the University Grant Commission, whereby eligibility test known as 'National Eligibility Test' was prescribed.