AUGUSTINE GEORGE MASIH, J. - (1.) PETITIONER has approached this Court impugning the action of the respondents in not interviewing the petitioner for the post of Post Graduate Teacher (Biology) on the ground that she does not possess the Post Graduation Degree in Life Sciences although she possesses the Post Graduation in Food Processing Technology, which falls under the Faculty of Life Sciences and in support of that, reliance has been placed upon a communication dated 06.08.2012 (Annexure P -10).
(2.) PETITIONER , in pursuance to the Advertisement No. 1/2012, applied for the post of Post Graduate Teacher (Biology) under Category No. 22. Her candidature was rejected on the ground that she did not possess the requisite qualifications for the post. Petitioner sought information from the Maharishi Dayanand University, Rohtak as to whether the qualification of Masters in Science (Food Processing Technology) would fall in the Life Sciences or not? In response whereof, it was stated that it falls under the Faculty of Life Sciences as per Statute -27 of the University Act, which deals with "Assignment for Departments to the Faculties". Armed with this information, petitioner has approached this Court by filing the present writ petition asserting that she is eligible for consideration for appointment to the post in question as one of the Postgraduate Degrees mentioned in the advertisement issued include Life Sciences and the petitioner possessing the said degree, is entitled to be considered for appointment to the post.
(3.) IN response to the writ petition, it is the stand of the respondents that the qualifications, as mentioned in the advertisement, are as per the Statutory Rules governing the service. There are specified Post Graduation Degrees, which have been treated to be eligible for consideration for appointment to the post of Post Graduate Teacher and since the degree possessed by the petitioner does not find mention under the Statutory Rules, which was a part of the advertisement, the candidature of the petitioner has rightly been rejected.;