GANESH LAL BARETH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A copy of the petition be supplied to Mr. Pradeep Kalwana, Government Counsel. His name be shown in the cause list.

(2.) Heard on the interim relief.

(3.) Counsel for the petitioners submitted that in terms of the advertisement bearing No. 7/14-15 dtd. 12/1/2015, it was provided that the eligibility of the candidates for the post of Lecturer, College Education in various subjects would be determined as per the State Government's rules and regulations issued from time to time. He has submitted that the State Government in the Department of Education vide letter dtd. 21/2/2014 under the hand of the Principal Secretary, Higher Education to the Commissioner, College Education had provided that qualification laid down from time to time by the University Grants Commission would be relevant in the appointment process to the post of College Lecturers. Counsel submitted that the University Grants Commission has since the advertisement dtd. 12/1/2015 superseded the minimum qualifications for appointment of Teachers and other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education Regulations 2010 by the UGC's corresponding Regulations of 2018 (hereafter 'the Regulations of 2018'). Thereunder for appointment to the post of Asstt. Professor, the requirement of good academic record with 3 preceding qualifications prior to Masters Degree has been dropped. Counsel submitted that the petitioners have 55% marks at the post graduate level in the subject of Music-Vocal, for which they have applied for consideration for appointment as Asstt. Professors. It has been submitted that the petitioners also have the requisite NET / SLET qualifications and hence are eligible for being considered for appointment on the post of Asstt. Professors (Music-Vocal) pursuant to the recruitment therefor under the advertisement No. 7/2014-15 dtd. 12/1/2015, yet are not being so considered.