AFSANA RASHID Vs. UNIVERSITY OF KASHMIR

JUDGEMENT

(1.) This appeal is directed against the order dtd. 21/4/2017 passed by a learned Single Judge of this Court in SWP No. 746/2014. The said writ petition was dismissed by the learned Single Judge by virtue of the impugned order.

(2.) The case pertains to the appointment to the post of Assistant Professor, Department of Media Education, Research Centre in the University of Kashmir, Srinagar. This case has had a long history and, therefore, the narration of the facts in the proper sequence would be necessary.

(3.) An advertisement was taken out for the said post on 19/2/2010. One of the conditions was that NET shall be a compulsory requirement for those with Post Graduate Degrees, but in respect of the candidates who belong to the J&K State and are not NET qualified, SET would be a compulsory requirement even if the candidates had M.Phil Degrees. However, a relaxation was made to the extent that candidates without NET or SET, but having a Ph.D. qualification in the subject concerned would be eligible to apply.