Rajasthan High Court - Jaipur
Shree Das Meena S/O Sita Ram Meena vs State Of Rajasthan on 25 January, 2019
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No.26935/2018
Shree Das Meena S/o Sita Ram Meena
----Petitioner
Versus
State Of Rajasthan & Others
----Respondent
For Petitioner(s) : Mr.Tanveer Ahmed.
For Respondent(s) : Mr.M.F. Baig.
HON'BLE MR. JUSTICE ALOK SHARMA
Order
25/01/2019
Mr.Tanveer Ahmed counsel for the petitioner in the course of the hearing of the petition relied upon the letter dated 15.01.2019 address by one Mahesh Kumar on behalf of University Grants Commission (UGC) to Mr.P.C. Berwal, Secretary, Rajasthan Public Service Commission clarifying that pursuant to the judgment of Hon'ble High Court of Calcutta in W.P. Nos.7301(W) & W.P. No.7300(W) of 2016 filed by some candidates who have been disqualified by UGC in the UGC (NET) held in December 2012 on account of being in the first year of their Master's degree when they wrote the NET examination the Hon'ble High Court of Calcutta vide its order dated 01.09.2016 had set aside the disqualification, interpreting the eligibility conditions of UGC-NET, to mean that the candidates who were in the first year of their Master's degree at the time of UGC-NET, would still be eligible for UGC-NET, if they completed their Master's degree with the requisite percentage of marks within two years from the date UGC-NET result. The letter further states Mr.Tanveer Ahmed (2 of 2) [CW-26935/2018] pointed out that in compliance with the orders of the Hon'ble Calcutta High Court, after seeking legal opinion, UGC had taken a policy decision to modify its eligibility conditions for future UGC- NET and to also apply the revised eligibility conditions retrospectively for UGC-NET examination held previously.
A copy of the said letter has been passed over to the court and taken on record and has also been furnished to Mr.M.F. Baig.
Mr.M.F. Baig appearing for Rajasthan Public Service Commission suspects the genuineness of the said letter dated 15.01.2019 on account of the fact that it does not shown the designation of signatory Mahesh Kumar nor has the seal of UGC. He submitted that no sooner the said letter dated 15.01.2019 is verified the beneficial consequences thereof for the petitioner will follow.
Let the letter dated 15.01.2019 be verified by the Secretary, RPSC within three working days from today. If necessary, he call over the phone the University Grants Commission and/or Mahesh Kumar who has signed the letter dated 15.01.2019. The content of the conversation be recorded on the office file relating to the issue.
Put up on January 31, 2019.
A copy of this order be furnished to Mr.M.F. Baig for RPSC for onward transmission and compliance.
(ALOK SHARMA),J Karan/145 Powered by TCPDF (www.tcpdf.org)