VISHNU BAWAREE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This intra-Court appeal is directed against order dated 4.12.18 passed by the learned Single Judge of this Court, whereby the writ petition preferred by the appellant seeking directions to the respondents to allow him to participate in the interview for selection to the post of Lecturer in Economic Administration and Financial Management ('EAFM'), pursuant to the advertisement dated 12.1.15, issued by the Rajasthan Public Service Commission (RPSC), has been dismissed.

(2.) The RPSC invited applications from eligible candidates for recruitment to the post of Lecturer in various subjects, under the provisions of Rajasthan Education Service (Collegiate Branch) Rules, 1986 ('the Rules'). The eligibility qualification as prescribed in the advertisement was good academic record with Masters Degree in relevant subjects from an University or an equivalent degree from an accredited foreign university, National Eligibility Test (NET), conducted by University Grants Commission (UGC), CSIR or similar test accredited by the UGC like SLET/SET. The candidates who are or have been awarded a Ph.D. Degree in accordance with UGC (Minimum Standards and Procedure for Award of Ph.D. Degree) Regulations, 2009 were exempted from requirement of minimum eligibility condition of NET, SLET/SET for recruitment and appointment of Assistant Professor or equivalent positions in the Universities/Colleges/Institutions. NET/SLET/SET was also not required for such Masters Programmes in disciplines for which NET/SLET/SET is not conducted.

(3.) The appellant having the qualification of Masters in Business Administration (MBA), aspirant for appointment to the post of Lecturer in EAFM, filed a writ petition under the apprehension that on account of the eligibility qualification as prescribed, his application form for recruitment to the said post shall not be accepted by the respondent-RPSC.