- (1.) HEARD learned counsel for the parties.
(2.) PETITIONERS are challenging the advertisements dated 27-4-2002, Annexure-1 to the writ petition and the Circular dated 31-5-2002, Annexure-15 to the writ petition. By the circular dated 31-5-2002 the eligibility criteria has been modified for selection to the post of Lecturers. Counter-affidavit has been filed and we have perused the same. As regards fixation of the eligibility criteria, this is a policy decision and it is well-settled that this Court cannot ordinarily interfere with policy decisions, as such decision are made by the experts in the field. In Smt. Noorjahan v. State of U. P. , in Writ Petition No. 7455 of 2001, decided by us today, we have held that the Court should exercise restraint in such matters and should not normally interfere with policy decisions.
(3.) IN the aforesaid decision, this Court has referred to a large number of decisions of the Supreme Court on the subject, and hence, it is not necessary for us refer to those decisions again. Moreover as stated in para-11 of the short counter affidavit, petitioners 1 to 11 are not at all entitled to be called for interview for the Lecturers post for the Scheduled Caste reserved quota categories, as they did not possess minimum 50% marks at graduation level while petitioner No. 12, although eligible, was not called for interview, as he was short listed within his category in the subject of History owing to his lesser merit index.;