KARANJEET KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These appeals arise out of common background. They have been heard together and are being disposed of by this common judgment. For convenience, we may record the facts as stated in Civil Writ Petition No. 14040/2021.

(2.) The petitioners had applied for the post of Assistant Professor in Government colleges for which the Rajasthan Public Service Commission ('RPSC', for short) had issued advertisement dtd. 18/12/2020 for a total number of 918 posts. According to the petitioners, the qualifications and the method of recruitment as provided in the advertisement and which are followed by the RPSC, are not in consonance with the guidelines issued by the University Grants Commission ('UGC', for short) in its latest regulations.

(3.) Initially, RPSC had issued an advertisement for recruitment on 2/11/2020. However, the said advertisement was withdrawn and a fresh advertisement was issued on 18/12/2020. A corrigendum was issued on 7/6/2020 with which we are not concerned. The eligibility criteria prescribed was, good academic record with at least 55% marks or equivalent grade whenever grade system is followed and master's degree in the relevant subject from an Indian university or an equivalent degree from an accredited foreign university. Besides this, the candidate must have cleared the National Eligibility Test conducted by the UGC or the CSIR or similar test, except for candidates who have been awarded Ph.D. degree in accordance to the UGC (Minimum Standards and Procedure for Award of M.Phil./Ph.D. Degree) Regulations, 2009. The definition of 'good academic' record was adopted from the Government circular dtd. 21/2/2014 which provides as under:-