M.,Katju, R.S.Tripathi, JJ. - (1.) Heard learned counsel for the parties.
(2.) The petitioners have passed their M.Phil degree prior to 31.12.2002. However, there is no dispute that they have not passed the National Eligibility Test (N.E.T.) nor have they a doctorate degree.
(3.) The petitioner applied for appointment as lecturer in mathematics against the advertisement No. 32 as mentioned in paragraphs 7 and 8 to the writ petition.;