Madras High Court
N.Vijayalakshmi vs The University Grants Commission (Ugc) on 7 June, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.06.2019
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.(MD) No.1281 of 2013
and
M.P.(MD) No.2 of 2013
and
W.P.(MD) No.1282 of 2013
N.Vijayalakshmi ... Petitioner in W.P.(MD) No.
1281 of 2013
K.Rajamanickam ... Petitioner in W.P.(MD) No.
1282 of 2013
vs.
1.The University Grants Commission (UGC)
Bahadur Shah Zafar Marg
New Delhi-110 002
rep.by its Chairman
2.The Deputy Secretary
University Grants Commission (UGC)
NET Bureau
South Campus of Delhi University
Benito Jhuarez Marg, New Delhi ... Respondents in both W.Ps.
PRAYER (in W.P.(MD) No.1281 of 2013): Writ Petition filed under Article 226
of the Constitution of India for issuance of writ of certiorarified mandamus
calling for the records pertaining to amendment made to the notification in
National Eligibility Test for Junior Research Fellowship and Eligibility for
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Lectureship June, 2012 with respect of prescribing aggregate marks for pass
in National Eligibility Test by the first respondent and to quash the same as
arbitrary and illegal and to consequentially direct the respondents to declare
that the petitioner had passed the NET exams by considering her separate
minimum prescribed marks for all the three papers under the OBC category as
per the original notification and issue the NET Clearance Certificate.
PRAYER (in W.P.(MD) No.1282 of 2013): Writ Petition filed under Article 226
of the Constitution of India for issuance of writ of certiorarified mandamus
calling for the records pertaining to amendment made to the notification in
National Eligibility Test for Junior Research Fellowship and Eligibility for
Lectureship June, 2012 with respect of prescribing aggregate marks for pass
in National Eligibility Test by the first respondent and to quash the same as
arbitrary and illegal and to consequentially direct the respondents to declare
that the petitioner had passed the NET exams by considering his separate
minimum prescribed marks for all the three papers under the OBC category as
per the original notification and issue the NET Clearance Certificate.
For Petitioner : Mr.B.Jeyakumar
(in both W.Ps.)
For Respondents : No appearance
(in both W.Ps.)
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COMMON ORDER
The amendment made to the notification issued in respect of the National Eligibility Test for Junior Research Fellowship and Lectureship is under challenge in the present writ petitions.
2. It is pertinent to note that the amended eligibility criteria was implemented long back and the process of selection was also concluded. Under these circumstances, the relief sought for in the present writ petitions cannot be granted on account of efflux of time and if at all any grievance exists, it is left open to the writ petitioners to redress their grievance in the manner known to law.
3. Accordingly, the writ petitions stand closed. No costs. Consequently, connected miscellaneous petition is closed.
07.06.2019 Index : Yes / No Internet : Yes / No krk http://www.judis.nic.in 4 S.M.SUBRAMANIAM,J.
krk W.P.(MD) No.1281 of 2013 and M.P.(MD) No.2 of 2013 and W.P.(MD) No.1282 of 2013 07.06.2019 http://www.judis.nic.in