RASHMI MISHRA Vs. MADHYA PRADESH PUBLIC SERVICE COMMISSION
LAWS(SC)-2006-10-14
SUPREME COURT OF INDIA
Decided on October 19,2006

KU.RASHMI MISHRA Appellant
VERSUS
MADHYA PRADESH PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

S.B. Sinha, J. - (1.) Leave granted.
(2.) The principal question raised before us in this appeal is the validity/legality of the selection process involved in selecting Assistant Registrars, Class II gazetted post.
(3.) Appellant is holder of a Post Graduate degree. She had also done B.Ed. and was having 7 years teaching experience. The 1st respondent- Public Service Commission issued an advertisement on or about 24.7.2003 for recruitment to the post of Assistant Registrar in the State University of Madhya Pradesh. The Commission was called upon by the State to fill up 17 posts, the essential qualifications where for are stated to be as under: C. Essential Qualifications : The postgraduate degree from the any recognized University in minimum of the IInd Class or its equivalent degree. Requirement : The work experience on the post of Teaching/Administrative post. It was stated that the essential qualifications stipulated in the advertisement were the minimum. ;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.