DECHEN ONGMU BHUTIA Vs. SIKKIM PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard Mr. A.K. Upadhyaya, learned Senior Advocate assisted by Ms. Rachhitta Rai, learned counsel for the petitioners. Also heard Dr. Doma T. Bhutia, learned Additional Advocate General along with Mr. S.K. Chettri, learned Government Advocate for the respondent no.2 and Mr. Bhusan Nepal, learned counsel for the respondent no.1 (SPSC). Perused the writ petition, the counter-affidavit as well as the rejoinder.

(2.) The issue in the writ petition lies in a narrow compass. The petitioner is aggrieved by the corrigendum dated 09.11.2017 issued by the SPSC seeking to amend the advertisement dated 13.10.2017 inviting applications from eligible candidates for filling up 100 posts of Assistant Professors under the respondent no.2 through direct recruitment. The advertisement provided the minimum qualification required for each of the post advertised. The minimum educational qualification for the post of Assistant Professor was Masters Degree in respective subject with 55% marks, relaxable by 5% for Scheduled Caste/Scheduled Tribes/Differently-abled persons (physically and visually) with NE (SLET)/NET/SET or Ph.D as per UGC Regulation, 2009. The advertisement also provided:

(3.) The corrigendum issued about a month later on 09.11.2017 removed the word 'M.Phil' appearing in the above quoted paragraph in the advertisement.