Divya.K vs University Grants Commission
2024 Latest Caselaw 10469 Ker

Kerala High Court

Divya.K vs University Grants Commission on 11 April, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                        WP(C) NO. 23235 OF 2012
PETITIONER/S:

          DIVYA.K., AGED 26 YEARS
          D/O.K.MUKUNDAN,THEJASWIN,URUVACHAL.P.O,
          MATTANNUR,KANNUR DISTRICT.
          BY ADVS.
          SRI.CIBI THOMAS
          SRI.BINDU SREEKUMAR
          SRI.V.K.NANDAKUMARAN


RESPONDENT/S:

    1     UNIVERSITY GRANTS COMMISSION
          REPRESENTED BY ITS SECRETARY,BAHADURSHAH ZFAR MARG,
          NEW DELHI-110 002.
    2     CHAIRMAN, UNIVERSITY GRANTS COMMISSION,
          BAHADURSHAH ZFAR MARG,NEW DELHI-110 002.
    3     THE CO-ORDINATOR,
          UGC NATIONAL ELIGIBILITY TEST FOR JUNIOR FELLOWSHIP AND
          ELIGIBILITY FOR LECTURERSHIP-JUNE 2012,
          OFFICE OF THE UNIVERSITY GRANTS COMMISSION,
          NEW DELHI-110 002.
    4     NATIONAL EDUCATIONAL TESTING (NET)
          BUREAU UNIVERSITY GRANST COMMISSION,NEW DELHI-110002.
    5     UNION OF INDIA
          REPRESENTED BY SECRETARY,HUMAN RESOURCES DEPARTMENT
          CENTRAL,SECRETARIAT,NEW DELHI-110002.
          BY ADVS.
          SRI.S.KRISHNAMOORTHY, CGC
          SRI. T.C. KRISHNA ,SCGC

          SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
          SRI.S.KRISHNAMOORTHY CGC
          SRI.P.PARAMESWARAN NAIR ASG OF INDIA



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23235 OF 2012              2



                                 JUDGMENT

The issue raised in this writ petition is covered against the

writ petitioner by the judgment of a Division Bench of this Court

in W.A. No.44 of 2013, which in turn relied on the judgment of

the Supreme Court in University Grants Commission and

Another v. Neha Anil Bobde (Gadekar) [(2013) 10 SCC

519]. The writ petition therefore, stands dismissed.

Sd/-

GOPINATH P. JUDGE ajt

APPENDIX

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE ADMISSION CARD ISSUED TO THE PETITIONER.

Exhibit P2 TRUE COPY OF THE NOTIFICATION DOWNLOADED FROM THE UGC WEBSITE Exhibit P3 COPY OF THE DETAILED NOTIFICATION PUBLISHED BY THE 1ST RESPONDENT DOWNLOADED FROM ITS WEBSITE Exhibit P4 COPY OF THE SYLLABUS DOWNLOADED FROM ITS WEBSITE Exhibit P5 A TRUE COPY OF THE QUESTION PAPER OF PAPER III Exhibit P6 TRUE COPY OF THE PETITIONERS MARK LIST DOWNLOADED EXHIBIT P7 TRUE COPY OF THE CRITERIA DOWNLOADED FROM THE WEBSITE EXHIBIT P8 TRUE COPY OF THE SUPPLEMENTARY LIST OF ADDITIONAL QUALIFIED CANDIDATES DOWNLOADED FROM THE OFFICIAL WEBSITE EXHIBIT P9 A TRUE COPY OF THE QUESTION PAPER IN PAPER II OF THE NET EXAMINATION JUNE 2012