SUDHIR AGARWAL,J. - (1.) Heard Sri Sushil Kumar Pandey (petitioner in person) and learned standing counsel for respondents.
(2.) The dispute in present writ petition relates to appointment on the post of Assistant Professor in Education. Petitioner possess qualification of B.Sc., B.Ed., M.Sc., M.Ed and NET. He applied for an appointment on the post of Assistant Professor in Education. The qualification prescribed by University Grant Commission (hereinafter referred to as UGC) under University Grant Commission Regulation, 2010 (hereinafter referred to as Regulation, 2010) reads as under: (i). Good academic record as defined by the concerned University with at least 55% marks (or an equivalent grade in a point scale wherever grading system is followed) at the Master's Degree level in a relevant subject from an Indian University or an equivalent degree from an accredited foreign University. (ii). Besides fulfilling the above qualifications, the candidate must have cleared the National Eligibility Test INET) conducted by the UGC,CSIR or similar test accredited by the UGC like SLET/SET. (iii) Notwithstanding anything contained in sub-clauses (i) and (ii) to this Clause 4.4.1, condidates, who are, or have been awarded a Phd. D. Degree in accordance with the University Grants Commission (Minimum Standards and Procedure for Award of Ph.D. Degree) Regulations, 2009, shall be exempted from the requirement of the minimum eligibility condition of NET./SLET/SET for recruitment and appointment of Assistant Professor or equivalent positions in Universities / Colleges / Institutions. (iv) NET / SLET/SET shall also be required for such Masters Programmes in discipline for which NET/SLET/SET is conducted. "
(3.) Dispute is whether Master of Education (M.Ed.) degree possessed by petitioner can be said to be a Master's degree in relevant subject or it is only M.A in Education which would be Master's degree in relevant subject.;