CWP-661-2026

connected matters

IN THE

1.    CWP-661

ASHA RANI 

STATE OF HARYANA

2.    CWP-565

VINEET RANGA

STATE OF HARYANA

3.    CWP-494

GAURI YADAV

STATE OF HARYANA

4.    CWP-2042

MONIKA AND

STATE OF HA

5.    CWP-2457

BIJENDER KUMAR

STATE OF HARYANA

6.    CWP-2593

SONALI  

STATE OF HARYANA

2026 with

matters

-1-

THE HIGH COURT OF PUNJAB

AT CHANDIGARH

661-2026         

 AND OTHERS       

Versus 

HARYANA AND ANOTHER 

565-2026         

RANGA AND OTHERS     

Versus 

HARYANA AND OTHERS   

494-2026         

YADAV           

Versus 

HARYANA AND ANOTHER 

2042-2026         

AND OTHERS       

Versus 

HARYANA AND OTHERS   

2457-2026         

KUMAR          

Versus 

HARYANA AND OTHERS  

2593-2026         

Versus 

HARYANA AND OTHERS  

PUNJAB AND HARYANA 

CHANDIGARH  

    …Petitioner(s) 

    …Respondent(s) 

    …Petitioner(s) 

    …Respondent(s) 

    …Petitioner(s) 

    …Respondent(s) 

    …Petitioner(s) 

    …Respondent(s) 

    …Petitioner(s) 

    …Respondent(s) 

    …Petitioner(s) 

    …Respondent(s) 

CWP-661-2026

connected matters

7.    CWP-3007

ANITA MALIK

STATE OF HARYANA

8.    CWP-3978

NAVITA KANDHAL

STATE OF HARYANA

9.    CWP-2394

DILSHAD ALI

STATE OF HARYANA

10.    CWP-5850

PUSHPA SHARMA

STATE OF HARYANA

1. The date when

2. The date when

3. The date when

4. Whether 

whether the

5. The delay,

reasons thereof

CORAM:   HON'BLE

Present:- Mr.

    Mr.

    Mr.

    Mr.

    Mr.

    Mr.

    Mr.

2026 with

matters

-2-

3007-2026         

MALIK           

Versus 

HARYANA AND OTHERS  

3978-2026         

KANDHAL         

Versus 

HARYANA AND OTHERS  

2394-2026         

ALI AND OTHERS     

Versus 

HARYANA AND OTHERS   

5850-2026         

SHARMA          

Versus 

HARYANA AND OTHERS  

when the judgment is reserved

when the judgment is pronounced

when the judgment is uploaded on the

 only  operative  part  of  the judgment

the full judgment is pronounced

delay,  if  any,  of  the  pronouncement  of 

thereof

HON'BLE MR. JUSTICE TRIBHUVAN

Mr. D. S. Patwalia, Senior Advocate

Mr. Gaurav Rana, Advocate, Mr. 

Mr. Ashish Verma, Advocate, 

Mr. Bhupinder Malik, Advocate, Ms.

Mr. Pardeep Kumar Sharma, Advocate,

Mr. Munish Soni, Advocate, Mr. Rajender,

Mr. Ashish Kaushik, Advocate with

    …Petitioner(s) 

    …Respondent(s) 

    …Petitioner(s) 

    …Respondent(s) 

    …Petitioner(s) 

    …Respondent(s) 

    …Petitioner(s) 

    …Respondent(s) 

02.04.2026

12.05.2026 

the website 12.05.2026 

judgment  is  pronounced  or  Full

 full  judgment,  and  Not Applicable

TRIBHUVAN DAHIYA 

Advocate with  

 Sarthak Gupta, Advocate, 

Ms. Anjali Sheoran, Advocate, 

Advocate,  

Rajender, Advocate,  

with Mr. Ritish Jindal, Advocate, 

Applicable

CWP-661-2026

connected matters

    M

    Mr.

    Mr.

    for

    Ms.

Mr.

Ms.

Ms.

for

TRIBHUVAN

    The

involving common

For brevity, the

filed, inter alia

67  of  2024, 

respondent/Hayana

11.11.2022, Annexure

being violative

Qualifications 

Universities and

Higher Education)

the light of law

v. State of Punjab

2.     At

the prayer in 

whereby posts

Department have

2026 with

matters

-3-

Mr. Dalbir Singh, Advocate, Mr. Sandeep

Mr. Ravinder Singh Dhull, Advocate

Mr. Navnit Sharma, Advocate 

for the petitioner(s).  

Ms. Rajni Gupta, Additional Advocate

Mr. Kanwal Goyal, Advocate with

Ms. Sheena Dahiya, Advocate; and

Ms. Sukriti Gupta, Advocate 

for the respondents.   

TRIBHUVAN DAHIYA, J.  

The  aforementioned  petitions are

common issues; accordingly, the same

the facts have been noticed from CWP

alia, seeking a writ of certiorari quashing

 dated  02.08.2024, Annexure

respondent/Hayana  Public  Service Commission,

Annexure P-2, issued by the State

violative  of  the  University Grants

 for  Appointment  of Teachers

and Colleges and Measures for the

Education) Regulations, 2018 (for short,

law laid down by the Supreme Court

Punjab and others, 2025 INSC 834.

At the outset, learned counsel for

these petitions to quashing of advertisement

posts  of  Assistant  Professor (English)

have been advertised.  

Sandeep Bansal, Advocate,  

Advocate with  

Advocate General, Haryana.  

with  

and  

are  based  upon  similar facts

same are being decided together.

CWP-661-2026, which has been

quashing the advertisement 42 to

Annexure  P-4,  issued  by  the second

Commission,  and  memorandum dated

State Government on the ground of

Grants  Commission (Minimum

Teachers  and  other  Academic  Staff in

the Maintenance of Standards in

short, ‘the 2018 Regulations’), in

Court in Mandeep Singh and others

834. 

for the petitioners have restricted

advertisement 48 of 2024 only,

(English)  in  the  Higher Education

facts 

together. 

been 

to 

second 

dated 

of 

(Minimum 

in 

in 

in 

others 

restricted 

only, 

Education 

CWP-661-2026

connected matters

Key details 

3.1.    Facts

sent requisition

(College  Cadre)

Commission. 

Commission inviting

out as per the 

the posts in response

per scheme/pattern

Screening Test.

advertised posts

Knowledge Test,

On  the  basis 

number of posts

thirty-five per 

the  marks of

scheme/pattern

Scheme/Pattern

1.

2026 with

matters

-4-

Facts of the case in brief are, the

requisition  for  recruitment  against 613

adre)  English  in  the  Higher Education

 In  turn,  the  advertisement in

inviting applications from the eligible,

 procedure and criteria notified. The

response thereto. As notified, the 

scheme/pattern of examination, requiring

Test. Based upon its result, candidates

posts  are  to  be  called  for  the next

Test, provided they secure minimum

 of  result  of  Subject Knowledge

posts are to be called for interview,

 cent marks. The final merit list 

of  Subject  Knowledge  Test 

scheme/pattern mentioned in the advertisement

Scheme/Pattern of Exam:- 

1.   Screening Test (wherever applicable)

a)   Total number of MCQs:100

b)   Time duration of the 

c)  Total Marks: 100 

d)   All questions carry equal

e) to h)  xxx   xxx xxx

i)   Candidates  four times

posts, including bracketed 

for the next stage of selection

have secured the minimum

test.  

the respondent State Government

613  posts  of  Assistant Professor

Education  Department  to the

in  question  was  issued  by the

eligible, for selection to be carried

The petitioners have applied for

 selection is to be carried out as

requiring the candidates to appear for a

candidates four times the number of

next  stage  of selection/Subject

minimum twenty-five per cent marks.

Knowledge  Test,  candidates  twice the

interview, provided they secure minimum

 is to be prepared by calculating

 and  interview/vivo-voce. The

advertisement is as under: 

applicable) 

MCQs:100 

 exam: 02 hours 

equal marks.  

xxx 

times  the  numbers  of advertised

 candidates if any, will be called

selection process, provided that they

minimum marks of 25% in the screening

Government 

Professor 

the 

the 

carried 

for 

as 

a 

of 

selection/Subject 

. 

the 

minimum 

calculating 

The 

advertised 

called 

they 

screening 

CWP-661-2026

connected matters

2.

3.

the

3.2.    The

08.06.2025, and

announced on

Subject Knowledge

02.12.2025. At

Submissions on

Regulations 

4.1.    Learned

has contended 

2026 with

matters

-5-

j)  In cases, where the to

or  nearly  four  times  the number

Commission  reserves  its 

directly for the subject knowledge

k)   The  marks obtained

screening  test  will  not be

because it is only for short

subject knowledge test.  

2.   Subject Knowledge Test  

a)   Time duration of exam:

b)   Total marks: 150 

c)   xxx   xxx  xxx 

d)   The  numbers  of the

interview  will  be  two 

candidates  if  any,  of the

provided  that  they  have 

marks of 35%.  

e)  The weightage of the

87.5%.  

3.   Interview/Viva-Voce 

The weightage of the interview

The final merit list will be prepared

the subject knowledge test and interview/viva

The  petitioners  appeared  for 

and were shortlisted for the next

on  13.07.2025.  They,  however, 

Knowledge  Test  held  on 17.08.2025;

At this stage, they filed the instant

on behalf of the petitioners, with

Learned senior counsel for the petitioners,

 that the entire process of selection

total number of applicants is less

number  of  advertised  posts, the

 right  to  call  the candidates

knowledge test.  

obtained  by  the  candidates  in the

be  counted  for  final selection

short listing of candidates, for the

exam: 03 hours 

the  candidates  to  be  called for

 times,  including bracketed

the  number  of  advertised posts

 secured  the  minimum  cut-off

the subject knowledge test will be

interview will be 12.5%. 

prepared by adding the marks of

interview/viva-voce. 

 the  Screening  Test  held on

next stage of selection as per result

 remained  unsuccessful  in the

17.08.2025;  its  result  was  announced on

instant petition.  

with the relevant extract of 2018

petitioners, Mr. D. S. Patwalia,

selection is vitiated being violative of

less 

the 

candidates 

the 

selection 

the 

for 

bracketed 

posts 

off 

be 

of 

on 

result 

the 

on 

2018 

Patwalia, 

of 

CWP-661-2026

connected matters

the  2018 Regulations.

appointed to the

fulfills the requirements

recruitment as

4.0  lays down

mentions  the 

based upon their

the  selection 

Different scores

M.Phil., Ph.D.,

State, National

down constitution

procedure.  

4.1.1.  Regulation

4.0

4.1

Education,

Science,

Communication.

I. 

Eligibility

A.

i)

in

concerned/relevant/allied

an

ii)

must

by

like

2026 with

matters

-6-

Regulations.  Regulation  3.12 stipulate

the post of Teacher in a University

requirements as per the qualifications

as Assistant Professor, which is the

down  the  essential qualifications.

 criteria  for  selection,  that the candidates

their academic score as specified 

 shall  be  based  only  on  their 

scores have been specified therein for

Ph.D., NET, research publications, teaching

National and International levels, of the

constitution  of  selection  committees and

Regulation 4.0 reads as under: 

4.0  Direct Recruitment 

4.1  For  the  Disciplines  of 

Education, Law, Social Sciences,

Science,  Physical  Education, 

Communication. 

 Assistant Professor: 

Eligibility (A or B) 

A.  

i)  A Master's degree with 55%

in a point-scale wherever the grading

concerned/relevant/allied  subject 

an equivalent degree from an accredited

ii)   Besides  fulfilling  the above

must have cleared the National Eligibility

by the UGC or the CSIR, or a similar

like SLET/SET or who are or have

stipulates  that  no  one  shall be

University or College unless such person

qualifications provided therein. For direct

the post in question, Regulation

qualifications.  A  Note  thereto specifically

candidates  are to  be shortlisted

 in Appendix II (Table 3B), and

 performance  in  the interview.

for graduation, post-graduation,

teaching experience and awards at

the candidates. Regulation 5 lays

and  Regulation  6,  the selection

 Arts,  Commerce, Humanities,

Sciences, Sciences, Languages, Library

 and  Journalism  and Mass

55% marks (or an equivalent grade

grading system is followed) in a

 from  an  Indian  University, or

accredited foreign university. 

above  qualifications,  the candidate

Eligibility Test (NET) conducted

similar test accredited by the UGC,

have been awarded a Ph. D. Degree

be 

n 

direct 

Regulation 

specifically 

shortlisted 

and 

interview. 

graduation, 

at 

lays 

selection 

Humanities, 

Library 

Mass 

grade 

a 

or 

candidate 

conducted 

UGC, 

Degree 

CWP-661-2026

connected matters

in

Standards

Regulations

time

Provided

prior

then

awarding

exe

recruitment

positions

fulfillment

a)

regular

b)

external

c)

conducted

d)

his/her

journal;

e)

his/her

sponsored/fun

similar

The

Registrar

concerned.

Note:

Masters

not

UGC,

Or

2026 with

matters

-7-

in accordance with the University

Standards  and  Procedure  for Award

Regulations, 2009 or 2016 and their

time as the case may be exempted

Provided,  the  candidates registered

prior to July 11, 2009, shall be governed

then existing Ordinances/Bye-laws/Regulations

awarding  the  degree  and such

exempted  from  the requirement

recruitment and appointment of Assistant

positions  in Universities/Colleges/Institutions

fulfillment of the following conditions

)  The Ph.D. degree of the candidate

regular mode; 

b)  The  Ph.D.  thesis  has been

external examiners; 

c)  An  open  Ph.D.  viva voce

conducted; 

d)  The  Candidate  has published

his/her  Ph.D.  work,  out  of which

journal; 

e)  The candidate has presented

his/her  Ph.D  work  

sponsored/funded/supported  by 

similar agency. 

The  fulfilment  of  these conditions

Registrar  or  the  Dean (Academic

concerned. 

Note:  NET/SLET/SET  shall also

Masters Programmes in disciplines

not conducted by the UGC, CSIR

UGC, like SLET/SET. 

Or 

University Grants Commission (Minimum

Award  of  M.Phil./Ph.D. Degree)

their amendments from time to

exempted from NET/SLET/SET: 

registered  for  the  Ph.D. programme

governed by the provisions of the

laws/Regulations of the Institution

such  Ph.D.  candidates  shall be

requirement  of  NET/SLET/SET for

Assistant Professor or equivalent

Universities/Colleges/Institutions  subject  to the

conditions 

candidate has been awarded in a

been  evaluated  by  at  least two

voce  of  the  candidate  has been

published  two  research  papers from

which  at  least  one  is  in  a referred

presented at least two papers based on

in conferences/seminars

 the  UGC/ICSSR/CSIR  or any

conditions  is  to  be  certified  by the

(Academic  Affairs)  of  the University

also  not  be  required  for such

disciplines for which NET/SLET/SET is

CSIR or similar test accredited by the

(Minimum 

Degree) 

to 

programme 

the 

Institution 

be 

for 

equivalent 

the 

a 

two 

been 

from 

referred 

on 

conferences/seminars 

any 

the 

University 

such 

is 

the 

CWP-661-2026

connected matters

B.

university/institution

University

Quacquarelli

(THE)

(ARWU)

Note:

3A)

shall

interview

performance

Appendix

Table

Table

Table

Criteria

post

S.

1. 

2. 

3. 

4. 

5. 

6. 

7. 

8. 

2026 with

matters

-8-

B.  The  Ph.D  degree  has been

university/institution with a ranking

University Ranking (at any time) 

Quacquarelli  Symonds  (QS)  (ii)

(THE)  or  (iii)  the  Academic Ranking

(ARWU) of the Shanghai Jiao Tong

Note: The Academic score as specified

3A) for Universities, and Appendix

shall  be  considered  for  short-

interview only, and the selections

performance in the interview.  

Appendix II 

Table 1 and 2  xxx   xxx xxx

Table 3A     xxx   xxx xxx

Table 3B 

Criteria for Short-listing of candidates

post of Assistant Professors in Colleges

S. N.  Academic Record  

   Graduation   80%  &

Above =

21 

   Post-Graduation  80%  and

Above =25

   M.Phil.  60%  &

above = 07

 Ph.D.  25 

 NET with JRF  10 

NET  08 

SLET/SET  05 

 Research 

Publications (2 marks 

for  each  research 

publications 

published  in  Peer-

Revised  or  UGC-

listed Journals) 

06 

 Teaching/Post 

Doctoral  Experience 

(2 marks for one year 

each) 

10 

 Awards   

International/National 

level  (Awards  given 

by  International 

Organisations/ 

Government  of  India 

/Government of India 

03 

been  obtained  from  a foreign

ranking among top 500 in the World

 by any one of the following: (i)

)  the  Times  Higher Education

Ranking  of  World  Universities

Tong University (Shanghai) 

specified in Appendix II (Table

Appendix II (Table 3B) for Colleges,

-listing  of  the  candidates for

selections shall be based only on the

xxx 

xxx 

candidates for Interview for the

Colleges 

Score 

& 

= 

60% to less 

than 80% = 

19 

55%  to 

less  than 

60% = 16  

45% to

less than

55% = 10 

and 

=25 

60% to less 

than  80% 

=23 

55%  (50%  in  case of

SC/ST/OBC  (non-

creamy layer)/PWD)

to less than 60% =20 

& 

07 

55% to less than 60% = 05 

foreign 

World 

) 

Education 

ties 

(Table 

leges, 

for 

the 

the 

to 

than 

of 

-

layer)/PWD) 

CWP-661-2026

connected matters

4.1.2.   Under

guidelines  of 

committee for

and constituent

Department/Teacher

subject experts

5.0

AND

5.1

I. 

V.

Constituent

2026 with

matters

-9-

recognised  National 

Level Bodies) 

State-Level 

(Awards  given  by 

State Government) 

02 

Under Regulation 5.0, constitution

 selection  have  been prescribed,

for the post of Assistant Professor

constituent Colleges, shall consist of Chairperson,

Department/Teacher-incharge,  two nominees

experts and an academician. It reads as

5.0 CONSTITUTION  OF SELECTION

AND GUIDELINES ON SELECTION

5.1  Selection Committee Composition

 to IV.  xxx      xxx  

V.   Assistant  Professor  in College

Constituent Colleges: 

(a)  The  Selection Committee

Professor  in  Colleges, including

Colleges shall consist of the 

i)  Chairperson  of  the Governing

his/her  nominee  from amongst

Governing  body,  who shall

Committee. 

ii)  The Principal of the College.

iii) Head of the Department/Teacher

concerned in the College. 

iv) Two nominees of the Vice

university, of whom one should

of  colleges notified/declared

institution, two nominees of

from  out  of  a  panel  of five

minority community, recommended

of the affiliating university, 

constitution of selection committees and

prescribed,  which  require  that selection

Professor in Colleges, including private

Chairperson, Principal, Head of the

nominees  of  the  Vice  Chancellor, two

as under: 

SELECTION COMMITTEES

SELECTION PROCEDURE: 

Composition 

    xxx 

Colleges,  including  Private and

Committee  for  the  post  of Assistant

including  Private  and constituent

 following persons: 

Governing  Body  of  the  college or

amongst  the  members  of the

shall  be  the  Chairperson  of the

College. 

Department/Teacher-incharge of the subject

Vice-Chancellor of the affiliating

should be a subject-expert. In case

notified/declared  as  a  minority educational

of the Chairperson of the college

five  names,  preferably  from the

recommended by the Vice-Chancellor

 from the list of experts suggested

and 

selection 

private 

the 

two 

COMMITTEES 

and 

Assistant 

constituent 

or 

the 

the 

subject 

affiliating 

case 

educational 

college 

the 

Chancellor 

suggested 

CWP-661-2026

connected matters

4.1.3.   Regulation

contains additional

6.0

I. 

transparent,

the

weightage

relevant

proforma,

In

assess

2026 with

matters

-10-

by the relevant statutory body

should be a subject-expert.

v) Two subject-experts not 

shall  be  nominated  by the

governing body out of a panel

by  the  Vice-Chancellor from

approved  by  the  relevant statutory

concerned. In case of colleges

educational  Institutions, two

with  the  University nominated

Governing  Body  of  the College

names,  preferably  from 

recommended by the Vice-Chancellor

experts  approved  by  the 

College. 

vi)  An  academician representing

Women/Differently-abled categor

belonging to any of these categories

nominated  by  the  Vice-Chancellor,

members of the selection committee

category. 

(b)  Five  members, including

shall constitute the quorum. 

Regulation  6.0,  lays  down  the 

additional stipulations for making selections,

6.0   Selection Procedure: 

   The  overall  selection 

transparent,  objective  and credible

the  merits  and  credentials  of 

weightage given to the performance

relevant parameters and his/her performance

proforma, based on Appendix II, Tables

In  order  to  make  the  system more

assess the ability for teaching and/or

body of the college, of whom one

 connected with the college who

the  Chairperson  of  the College

panel of five names recommended

from  the  list  of  subject experts

statutory  body  of  the university

colleges notified/declared as minority

two  subject  experts  not connected

nominated  by  the  Chairperson  of the

College  out  of  the  panel  of five

 the  minority communities,

Chancellor from the list of subject

 relevant  statutory  body  of the

representing SC/ST/OBC/Minority/

categories,  if  any  of candidates

categories is the applicant, to be

Chancellor,  if  any  of  the above

committee does not belong to that

including  two  outside  subject experts,

 selection  procedure  and also

selections, which reads as under: 

 procedure  shall  incorporate

credible  methodology  of  analysis of

 the  applicants  based  on the

performance of the candidate in different

performance on a grading system

Tables 1, 2, 3A, 3B, 4, and 5.  

more  credible,  universities may

and/or research aptitude through a

one 

who 

College 

recommended 

experts 

university 

minority 

connected 

the 

five 

communities, 

subject 

the 

SC/ST/OBC/Minority/ 

candidates 

be 

above 

that 

experts, 

also 

corporate 

of 

the 

different 

tem 

may 

a 

CWP-661-2026

connected matters

seminar

capacity

the

the

selection

4.2.   Referring

contended that

requirements to

laid down in the

adopted the 2018

(UGC), has made

4.2.1.  N

selection of Assistant

Commission as

UGC Regulations.

italics] reads as

4.0

4.1

Education,

Science,

Communication.

I. 

Eligibi

2026 with

matters

-11-

seminar or lecture in a classroom

capacity to use the latest technology

the interview stage. These procedures

the  direct  recruitment  and the

selection committees are prescribed

Referring  to  these  Regulations, 

that  the  respondents  have deviated

to make selection, and have only

the Regulations. The memorandum

2018 Regulations issued by the 

made the following additions/modifications

Note to Regulation 4.1 has been 

Assistant Professor in Government

as per criteria determined by the 

Regulations.  Note  under  para  4.0  [with

as under: 

4.0  Direct Recruitment 

4.1   For  the  Disciplines  of 

Education, Law, Social Sciences,

Science,  Physical  Education, 

Communication.  

   Assistant Professor : 

Eligibility (A or B) 

  xxx  xxx  xxx 

Note: The Academic score

(Table  3A)  for Universities

short-listing of the candidates

the selections shall be based

the  interview. Selection

Government  Colleges shall

Govt. Aided Private Colleges,

classroom situation or discussion on the

technology in teaching and research at

procedures can be followed for both

the  CAS  promotions, wherever

prescribed in these Regulations. 

 learned  senior  counsel further

deviated  from  these mandatory

only partially followed the criteria

memorandum dated 11.11.2022, which has

 University Grants Commission

additions/modifications/ alterations.  

 modified with a stipulation that

Government Colleges shall be made by the

 State Government based on the

with  modifications  highlighted in

 Arts,  Commerce, Humanities,

Sciences, Sciences, Languages, Library

 and  Journalism  and Mass

score as specified in Appendix II

Universities  shall  be  considered for

candidates for interview only, and

based only on the performance in

Selection  of  Assistant  Professors in

shall  be  made  by  HPSC  and in

Colleges, as per criteria determined

the 

at 

both 

wherever 

further 

mandatory 

criteria 

has 

Commission 

that 

the 

the 

in 

Humanities, 

Library 

Mass 

II 

for 

and 

in 

in 

in 

determined 

CWP-661-2026

connected matters

4.2.2.   On

constitution of

down,  that in

selection according

the rules/instructions

which reads as

5.0

Selection

5.1

I. 

V.

Constituent

4.2.3.   Further,

additional stipulations

reads as under 

6.0

1.

transparent,

the

2026 with

matters

-12-

by  the  State  Govt.  from 

regulations. 

On  the  same  lines,  under para

of selection committee and guidelines

in  case  of  Government Colleges

according to the existing system of direct

nstructions of the Haryana Government

as under [the modifications have been

5.0   Constitution  of  Selection Committees

Selection Procedure: 

5.1   Selection Committee Composition

 to IV.  xxx  xxx  xxx 

V.   Assistant  Professor  in College

Constituent Colleges: 

(a)   In  case  of Government

Public Service Commission

the existing system of direct

the rules/instructions of the

from time to time. 

(b)   In case of Govt.-Aided

for selection shall continue

Haryana Affiliated Colleges

and rules framed thereunder

from time to time.  

Further,  under  para  6.0,  the selection

stipulations for making selections in

 [the modifications have been highlighted

6.0   Selection Procedure: 

1.   The  overall  selection 

transparent,  objective  and credible

the  merits  and  credentials  of 

 time  to  time  based  on UGC

para  5.0,  modified  provision for

guidelines of selection have been laid

Colleges  the  Commission  shall make

direct recruitment or according to

Government issued from time to time,

been highlighted in italics]: 

Committees  and  Guidelines on

Composition 

Colleges  including  Private and

Government  Colleges,  the Haryana

Commission shall make selection according

direct recruitment or according to

the Haryana Government issued

Aided colleges, the existing system

continue as per their service rules under

Colleges (Security of Service) Act 1979

thereunder by the Haryana Government

selection  procedure  also contains

in Government Colleges, which

highlighted in italics]: 

 procedure  shall incorporate

credible  methodology  of  analysis of

 the  applicants  based  on the

UGC 

for 

laid 

make 

to 

time, 

on 

and 

Haryana 

according 

to 

issued 

system 

under 

1979 

Government 

contains 

which 

incorporate 

of 

the 

CWP-661-2026

connected matters

weightage

relevant

proforma,

However,

select

Government

selection

4.3.   These

contends, are 

(supra), which

Government and

followed  for 

Colleges. It cannot

respondents by

has  rendered 

basis. As a consequence,

thereto has become

4.4.    Mr.

connected petition,

been  reiterated

Puducherry Technological

asserts  that the

participating in

to accept any illegality

upon Dr. (Major)

17. No other submission

2026 with

matters

-13-

weightage given to the performance

relevant parameters and his/her performance

proforma, based on Appendix II,

However, in case of Govt-Aided colleges,

selection  shall  continue  or as

Government from time to time and

selection criteria shall be determined

These  changes  in  selection process,

 in contravention of the law laid

which mandates that the UGC Regulations

and selection process laid down

 appointment  of  teachers, including

cannot be deviated from or modified,

by issuing the impugned memorandum

 it  illegal,  as  also  the impugned

consequence, entire selection process

become vitiated, and needs to be set

Mr.  Sarthak  Gupta,  learned counsel

petition, additionally submitted that

iterated  in Dr.  S.  Mohan  v. The 

Technological University and others,

the  petitioners  are  entitled to

in the selection process, as by doi

illegality in the process. In this 

(Major) Meeta Sahai v. State of Bihar

submission has been made on behalf

performance of the candidate in different

performance on a grading system

II, Tables 1, 2, 3A, 3B, 4, and 5.

colleges, the existing criteria for

as  framed  by  the Haryana

and in case of Govt Colleges, the

determined by HPSC. 

process,  learned  senior counsel

laid down in Mandeep Singh case

Regulations are binding on the State

down therein has to be mandatorily

including  Assistant  Professors in

modified, as has been done by the

memorandum dated 11.11.2022, which

impugned  advertisement  issued  on that

process being carried out pursuant

set aside.  

counsel  for  the  petitioners  in a

that the position of law has again

 Secretary  to  the Chancellor,

others, 2026 AIR SC 730. He also

to  approach  this  Court despite

doing so they have not consented

 regard reliance has been placed

Bihar and others, (2019) 20 SCC

behalf of the petitioners.  

different 

system 

5. 

for 

Haryana 

the 

counsel 

case 

State 

mandatorily 

in 

the 

which 

that 

pursuant 

a 

again 

Chancellor, 

also 

despite 

consented 

placed 

SCC 

CWP-661-2026

connected matters

Submissions on

5.1.    Learned

Regulations per

same been adopted

memorandum 

appropriate modification/addition

(a) of para 5.1(

This is with respect

for interview of

and  the Government

modifications 

the Haryana Education

short, ‘the 1986

(College Cadre)

The Regulations

UGC  by  any 

taken any such

the Government

5.2.   Mr.

contended that

applications for

different subjects,

been completed

recommendations

09 subjects, including

and Subject Knowledge

2026 with

matters

-14-

on behalf of the respondents 

Learned State counsel, Ms. Rajni

per se are not applicable on the State

adopted as such. The adoption of these

 dated 11.11.2022 is only with 

modification/addition has been made

(V) and para 6.0(I) of the Regulations

respect to the procedure of selection

of teachers in the Government 

Government  is  within  its  powers to

 the statutory service Rules for the

Education (College Cadre) Group

1986 Rules’), have also been amended

Cadre) Group-B Service (Amendment)

Regulations are only binding when financial

 Institution/University/College, 

such assistance. This makes the Regulations

Government is concerned, and the same are

Mr.  Kanwal  Goyal,  learned counsel

that  after  issuance  of  the advertisement

for  2424  posts  of  Assistant Professor

subjects, selection process for the posts

completed  with  the  announcement 

recommendations to the Government regarding

including English, two stages of

Knowledge Test, have been completed;

Rajni Gupta, contends that the 2018

State Government, nor have the

these Regulations vide impugned

 amendments. On that account,

made to Note to para 4.0, clause

Regulations before adopting the same.

selection and shortlisting of candidates

 or Government-aided Colleges,

to  do  so.  And  in  terms  of these

the post of Assistant Professor –

Group-B Services, Rules, 1986 (for

amended by the Haryana Education

(Amendment) Rules, 2024, Annexure R-2.

financial assistance is taken from the

 and  the  Government  has not

Regulations only directory so far as

are not mandatory. 

counsel  for  the  Commission, has

advertisement  in  question, inviting

Professor  (College  cadre)  in 26

posts in 17 subjects has already

 of  final  result  and sending

regarding those posts. Of the remaining

of selection, viz., Screening Test

completed; only for the subject of

2018 

the 

impugned 

account, 

clause 

same. 

candidates 

Colleges, 

these 

– 

(for 

Education 

2. 

the 

not 

as 

has 

inviting 

26 

already 

sending 

remaining 

Test 

of 

CWP-661-2026

connected matters

Environmental

still to be declared;

apart from Screening

been conducted.

unsuccessful in

Secondly, Mr. 

Singh case (supra

the instant case.

Regulations, and

the purview of

laying down its

is not the case

accordingly cannot

submitted that 

is  ‘based upon

‘adopted’. 

6.     Submissions

considered.  

Analysis 

7.1.    As

on 02.08.2024;

Assistant Professor

many of the subjects

different stages

restricted their

whereby posts

2026 with

matters

-15-

Environmental Science (advertisement 49 of 

declared; and for the subject in question

Screening Test and Subject Knowledge

conducted. The petitioners have approached

in the Subject Knowledge Test, 

 Goyal has taken this Court through

supra) in detail to show that it has

case. It was a case where the State 

and subsequently excluded the posts

of the Punjab Public Service Commission

its own selection procedure in violation

case so far as the respondents are

cannot  take  any  benefit  from 

 the impugned memorandum dated

upon’  the  2018  Regulations,  and 

Submissions made by learned counsel

As apparent on record, the advertisement

02.08.2024;  it  was  a  composite advertisement

Professor in different subjects. The selection

subjects has already been completed,

stages  after  the  Screening  Test. However,

their  challenge  in  the  petitions only

posts of Assistant Professor (English)

of 2024) Screening Test result is

question (advertisement 48 of 2024)

Knowledge Test, interviews have also

approached this Court after remaining

 which should not be permitted.

through the judgment in Mandeep

has no application to the facts of

 of Punjab had adopted the UGC

posts of Assistant Professor from

Commission (for short, ‘the PPSC’),

violation of the Regulations. This

are concerned, and the petitioners

 the  judgment. Lastly,  he has

dated 11.11.2022 itself mentions it

 not  that  the  same  have been

counsel for the parties have been

advertisement in question was issued

advertisement  for  the  2424  posts of

selection process with respect to

completed, and for the remainder it is at

However,  the  petitioners have

only  to  advertisement 48/2024,

(English) have been advertised. They

is 

2024) 

also 

remaining 

permitted. 

Mandeep 

of 

UGC 

from 

PPSC’), 

This 

petitioners 

has 

it 

been 

been 

issued 

of 

to 

at 

have 

48/2024, 

They 

CWP-661-2026

connected matters

have participated

well,  but remained

Knowledge Test

been  laid  to 

11.11.2022, based

been framed by

notified by the

premised on the

Government, and

modification 

memorandum 

Regulations, are

basis  vide the

Commission, as

selected based

for shortlisting

merit list is to

Subject Knowledge

the 2018 Regulations,

academic score

M.Phil., Ph.D.,

academic awards)

selected solely

7.2.    Accordingly,

2018 Regulations

without  any change,

2026 with

matters

-16-

participated in the selection process and

remained  unsuccessful  in  the next

Test as per its result declared on 

 the  advertisement  and  the Government

based upon which the criteria for

by the Commission which are not

the UGC. The arguments advanced

the plea that the Regulations are mandatory

and  the  same  could  not  have been

 or  amendment  as  has been

 dated 11.11.2022. The modifications

are illegal, as also the selection process

the  impugned  advertisement. The

as set out in the advertisement, 

based upon a scheme/pattern of examination

shortlisting, followed by Subject Knowledge

to be drawn based upon the marks

Knowledge Test as well as interview.

Regulations, which require the candidates

score  (based  upon  performance in

Ph.D.,  NET,  research publications,

awards)  specified  in  Appendix II

solely as per their performance in the 

Accordingly,  the  issue  arises for

Regulations  are  binding  in  nature requiring

change,  addition  or  deletion 

and cleared the Screening Test as

next  stage  of  selection/Subject

 02.12.2025. The challenge has

Government  memorandum dated

for shortlisting and selection have

not as per the 2018 Regulations

advanced on behalf of the petitioners are

mandatory and binding upon the

been  adopted  with  any  kind of

been  done  vide  the impugned

modifications being at variance with the

process being carried out on that

The  process  adopted  by the

 is that the candidates are to be

examination after a Screening Test

Knowledge Test and interview. The final

marks obtained by the candidates in

interview. This process is not in line with

candidates to be shortlisted as per the

in  graduation,  post-graduation,

publications,  teaching  experience, and

II  Table  3B  for  Colleges, and

 interview.  

for  consideration  is, whether the

requiring  their  adoption  in  toto -

 -  so  far  as  laying  down the

as 

election/Subject 

has 

dated 

ve 

Regulations 

are 

the 

of 

impugned 

the 

that 

the 

be 

Test 

final 

in 

with 

the 

graduation, 

and 

and 

the 

- 

the 

CWP-661-2026

connected matters

qualifications 

concerned.  

Applicability of

8.1.   The

the 2018 Regulations

based  upon the

appropriate to

found that the 

Professor and 

UGC Regulations.

requisition to 

and 50 posts of

and  17 posts

established Colleges.

sought PPSC’s

committee. The

Chairman had

memorandum 

posts  of Assistant

committee which

change of Government

recruitment was

only on the basis

committees of

posts (931+160)

would  be filled

2026 with

matters

-17-

 and the selection procedure, including

of Mandeep Singh case  

The assertion by learned senior 

Regulations are mandatory for the Government

the  judgment  in Mandeep Singh

to  discuss  the  same  in  detail. In

 selection made by the State of Punjab

 Librarian in Government Degree

Regulations.  In  January,  2021, Punjab

 the PPSC for recruitment of 931

of Librarian; later, additional 160

posts  of  Librarian  were  created and

Colleges.  On  15.09.2021,  the Department

PPSC’s  consent to  fill  these  posts through

The PPSC expressed its inability to

had  not  been  appointed.  The 

 dated 17.09.2021, approved the

Assistant  Professor  and  Librarian 

which had to follow the UGC guidelines

Government in the State of Punjab on

was changed and it was decided

basis of written test to be conducted

of two State Universities. It was

(931+160)  of  Assistant  Professor  and 

filled  through  selection  by  these 

including that of shortlisting, is

 counsel for the petitioners that

Government to follow, is solely

Singh  case  (supra).  It  is, therefore,

In  that  case,  the  Supreme Court

Punjab for the posts of Assistant

Degree Colleges, was violative of the

Punjab  Government  had  sent a

931 posts of Assistant Professor

160 posts of Assistant Professor

and  sanctioned  for  the newly

Department  of  Higher Education

through  a  departmental selection

to respond on the ground that its

 Government  thereupon, vide

the recruitment of these additional

 through  departmental selection

guidelines or regulations. With the

on 20.09.2021, entire process of

decided that selection would be made

conducted by two separate selection

was also decided that all the 1091

 67  posts  (50+17)  of Librarian

 committees.  The  decision was

is 

that 

solely 

therefore, 

Court 

Assistant 

the 

a 

Professor 

Professor 

newly 

Education 

selection 

its 

vide 

additional 

selection 

the 

of 

made 

selection 

1091 

Librarian 

was 

CWP-661-2026

connected matters

placed  for approval

observation that

Council  of 

advertisement 

accordingly conducted,

meanwhile, writ

Court in the last

the recruitment

which were adopted

to these posts ought

8.2.    In

seminal importance

the Constitution

17.

formation

Union

establishment,

body

Government

procedure.

this

Thereafter, the

Government under

relating to methods

mandatory. In 

Manbodhan Lal

selections could

were within the

2026 with

matters

-18-

approval  before  the  Chief Minister

that  it  would  be  subsequently placed

 Ministers,  which  was never

 for  the  aforementioned posts

conducted, and the result was announced

writ petitions challenging the advertisement

last week of November, 2021. The

recruitment had been made in violation of

adopted by the State of Punjab on

ought to have been made through

In  this  background,  the Supreme

importance of the Public Service Commission

stitution, and held as under: 

17.  Our  entire  purpose  here  of 

formation  of  Public  Service Commission

Union as well as State level, was 

establishment, which was to have

body  which  should  select the

Government posts, and to have fairness

procedure. The present dispute which

this concern.(italics by this Court)

the Court delved into the issue whether

under Article 320(3)(a) ‘to consult

methods of recruitment to civil services

 the light of Constitution Bench

Lal  Srivastava,  1957  SCC Online

could not have been made by the Punjab

the purview of the Commission. The

Minister  on  12.10.2021,  with the

placed  for  approval  before the

never  done.  On  19.10.2021, the

posts  was  issued.  The  exam was

announced on 28.11.2021. In the

advertisement were filed before this

The ground of challenge was that

of the UGC Regulations, 2010,

on 30.07.2013. And that selection

through the PPSC.  

Supreme  Court  first  considered the

Commission under Article 320 of

 giving  this  background  to the

Commission  in  India  both  at the

 to emphasize the purpose for its

have an impartial and autonomous

the  best  possible  persons for

fairness and transparency in the

which is before this Court reflects

Court) 

whether the requirement for the

consult the commission on all matters

services and for civil posts’ was

Bench judgment in State of U. P. v.

Online  SC  4,  it  was  held  that the

Punjab Government as the posts

The observations are: 

the 

the 

the 

was 

the 

this 

that 

2010, 

selection 

the 

of 

the 

the 

its 

autonomous 

for 

the 

reflects 

the 

matters 

was 

v. 

the 

posts 

CWP-661-2026

connected matters

24.

had

proviso

against

hand,

already

Commission

our

State

Commission.

Librarians

words,

Thus,

Commission,

25.

stating

2022

1955

purview

this

concluding

letters

exercise.

posts

Article

8.3.   Thereafter,

considered, and

2010 Regulations

so were to uplift

that  while making

were to be seen.

the State of Punjab

2026 with

matters

-19-

24.   In other words, this Court 

had recognised the importance of

proviso to Article 320(3) of the 

against the casual bypassing of 

hand,  Regulations  as contemplated

already in existence in Punjab known

Commission  (Limitation  of Functions)

our purposes, it is relevant to note

State  had  taken  out  certain posts

Commission. Admittedly, the posts

Librarians in Degree Colleges were

words, these posts were within the

Thus, selection of these posts was

Commission, and it was mandatory

25.   The  respondents  have tried

stating that the State had amended

2022 (by retrospective effect), by

1955 Regulations and these posts

purview of Commission. All the 

this  argument  inasmuch  as the

concluding the entire recruitment 

letters  to  the  selected candidates.

exercise. The Government had already

posts which could only have been

Article 320 of the Constitution of 

Thereafter,  the  applicability of

and the Court noticed that the State

Regulations vide order dated 30.07.2013.

uplift the standard of higher education,

making  selection  to  the  posts  of 

seen. It was also observed that the Regulations

Punjab as the same had been adopted

 in Manbodhan Lal Srivastava,

of Regulations framed under the

 Constitution and had cautioned

 the Regulations. In the case at

contemplated  under  the  Proviso were

known as Punjab Public Service

Functions)  Regulations,  1955. For

note that with these Regulations the

posts  outside  the  purview  of the

posts of Assistant Professors and

were not amongst them. In other

the purview of the Commission.

was within the purview of the State

mandatory that it ought to be consulted. 

tried  to  meet  this  deficiency by

amended the 1955 Regulations in March

by mentioning these posts in the

posts were then taken out from the

 same, we are unable to accept

the  amendment  was  made after

 process and giving appointment

candidates.  It  was  hence  a post facto

already made its selections on the

been done by the Commission under

of India. 

of  the  UGC  Regulations was

State Government had adopted the

30.07.2013. The reasons assigned in doing

education, with the primary intention

 Assistant  Professor  API scores

Regulations remained in force in

adopted by incorporation, and not by

, 

the 

cautioned 

at 

were 

Service 

For 

the 

the 

and 

other 

Commission. 

State 

by 

March 

the 

the 

accept 

after 

appointment 

facto 

the 

under 

was 

the 

doing 

intention 

scores 

in 

by 

CWP-661-2026

connected matters

reference, which

the repeal of the

bearing  on the

noticed that later

only  showed 

reflected by the

40.

in

incorporation

Regulations

insofar

was

of

Regulations.

of

30.07.2013

Assistant

purpose;

41.

minute

931

government

of

of

Librarians

where

purview

can

which

here

following

17.09.2021

2026 with

matters

-20-

which could not have been ignored 

the 2010 Regulations by the subsequent

the  applicability  of  the  former in

later, the 2018 Regulations were also

 it  acknowledged  their importance.

the following observations of the Court.

40.   Thus, officially the 2010 UGC

in  the  State  of  Punjab  as these

incorporation  and  not  by reference.

Regulations  by  the  UGC Regulations

insofar as applicability of 2010 Regulations

was concerned. Also, it is on record

of  the  Division  Bench,  the State

Regulations. This shows that the 

of the UGC Regulations. The chief

30.07.2013  is  that  while making

Assistant  Professors  API Scores

purpose; which negates a simple objective

41.   Doing  away  with  the 2010

minute decision. In January 2021

931 Assistant Professors and 50 Librarians

government to the Commission. 

of Ministers was held on 17.09.2021

of additional 160 posts of Assistant

Librarians which had come up in

where  a  decision  was  taken  to 

purview of the Public Service Commission

can  be  made  through  a Departmental

which we have already mentioned

here is that till this time the Government

following  the  2010 Regulations

17.09.2021 inter-alia states:- …  

 for making the selection.  Even

subsequent 2018 Regulations had no

in  the  State.  The  Court further

also adopted by the State which

importance.  This  consideration gets

Court.  

UGC Regulations were in force

these  were  adopted  by  way of

reference.  The  repeal  of 2010

Regulations  of  2018  had  no impact

Regulations in the State of Punjab

record that after the impugned order

State  adopted  the  2018 UGC

 State recognises the importance

chief intention of the G.O. dated

making  selection  to  the  posts of

Scores  are  to  be  seen.  This  was the

objective type test. 

2010  Regulations  was  also  a last

2021 requisition for recruitment of

Librarians was sent by the State

 Then, a meeting of the Council

17.09.2021 in relation to the recruitment

Assistant Professors and 17 posts of

in 16 new Government Colleges

 remove  these  posts  from the

Commission so that recruitment

Departmental  Selection Committee,

mentioned above, but what is significant

Government had all the intentions of

Regulations  as  the  memorandum dated

en 

no 

further 

which 

gets 

force 

of 

2010 

impact 

Punjab 

order 

UGC 

importance 

dated 

of 

the 

last 

of 

State 

Council 

recruitment 

of 

Colleges 

the 

recruitment 

Committee, 

significant 

of 

dated 

CWP-661-2026

connected matters

Till

following

remove

Finally,  the Court

selection and the

for striking down

56.

above.

UGC

written

establish

the

Constitution.

down

High

8.4.    It

laid down that

issue did not arise

the 2010 Regulations

of Punjab, unequivocally

same time, the

derogation thereof

due procedure

for  selection based

complete elimination

contrary to the

meet  the standards

view of the matter,

The petitioners’

2026 with

matters

-21-

Till 17.09.2021, therefore, the Governme

following the 2010 Regulations. The

remove the posts out of the purview

Court  concluded  that  there were

the whole exercise had been carried

down of the entire selection. It held

56.   In the present case there are

above. The giving away of a rigorous

UGC regulations with a single, 

written test, and the complete elimination

establish the arbitrary nature of 

the  test  of  reasonableness  laid 

Constitution. Hence, the learned 

down the entire selection process,

High Court erred in interfering with

It is, therefore, apparent that Mandeep

that the UGC Regulations are per se

arise for consideration specifically.

Regulations had already been adopted

unequivocally expressing its intention

the selection to the posts of Assistant

thereof by excluding the posts from

procedure for such exclusion was also not

based  upon  a  written  test  with 

elimination of viva-voce, were also

the one prescribed under the 2010

standards  of  recruitment  of teachers

matter, the entire selection process

petitioners’ attempt to read the judgment

Government had full intentions of

The decision earlier was only to

purview of Commission.  

were  multiple  deficiencies  in the

rried out arbitrarily which called

d as under: 

are multiple deficiencies, as stated

rigorous criteria laid down in the

 multiple choice question based

elimination of the viva-voice, all

 the exercise which cannot pass

 down  under  Article  14  of the

 Single Judge had rightly struck

process, and the Division Bench of the

with that conclusion. 

Mandeep Singh case (supra) has not

se applicable on the State, as the

specifically. Instead, it was a case where

adopted by incorporation by the State

intention to follow the same. At the

Assistant Professor was carried out in

from the purview of the PPSC. The

not followed. Besides, the criteria

 multiple  choice  questions and

also considered unlawful for being

2010 Regulations and its failure to

teachers  for  higher  education.  In this

process was held arbitrary and illegal.

judgment otherwise and contend that it

of 

to 

the 

called 

stated 

the 

based 

all 

pass 

the 

struck 

the 

not 

the 

where 

State 

the 

in 

The 

criteria 

and 

being 

to 

this 

illegal. 

it 

CWP-661-2026

connected matters

makes  the UGC

misconceived 

Whether  the 

adoption in toto

9.1.    The

higher education

sub-section (1

Commission Act,

nature. This is

Gadhvi v. State

was to the appointment

contained in the

the qualifications

the Court held

Universities established

University Act

with  the 2018

Since  it  was 

therewith,  the 

observations by

50.

by

26(1)(g)

rule

each

legislation,

any

legislation,

2026 with

matters

-22-

UGC  Regulations  mandatory  for 

 and accordingly stands rejected.

 2018  Regulations  are binding

toto 

The 2018 Regulations, laying down

education in the country, have been notified

1) to Section 26 read with Section

Act, 1956 (for short, ‘the UGC Act

is the settled law and has been reiterated

State of Gujarat and others, (2022) 

appointment of a Vice-Chancellor 

the State University Act which were

qualifications prescribed in the 2018 Regulations

held that the Regulations were binding

established by it. And it was incumbent

Act regarding the appointment of 

2018  Regulations,  which  had already

 found  that  the  University  Act 

 Vice-Chancellor’s appointment

by the Court can be referred to: 

50.  It cannot be disputed that the

by the UGC in exercise of powers

26(1)(g) of the UGC Act, 1956. Even

rule and regulation made under the

each  House  of  Parliament. Therefore,

legislation, UGC Regulations becomes

any  conflict  between  the State

legislation,  Central  legislation shall

 the  Government  in  entirety, is

rejected.  

binding  in  nature  requiring their

down the standard and norms of

notified under clause (e) and (g) of

Section 14 of the University Grants

Act’). The same are mandatory in

reiterated in the Gambhirdan K.

 5 SCC 179, where the challenge

 statedly made as per provisions

were found to be in derogation of

Regulations. Considering the issue,

binding on the States as well as the

incumbent upon them to amend the

 Vice-Chancellor in consonance

already  been  adopted  by  the  State.

 and  statutes  were  at variance

appointment  was  set  aside.  The following

the UGC Regulations are enacted

powers under Sections 26(1)(e) and

Even as per the UGC Act every

the said Act, shall be laid before

Therefore,  being  a subordinate

becomes part of the Act. In case of

State  legislation  and  the Central

shall  prevail  by  applying the

is 

their 

of 

of 

Grants 

in 

K. 

challenge 

provisions 

of 

, 

the 

the 

consonance 

. 

variance 

following 

enacted 

and 

every 

before 

subordinate 

of 

Central 

the 

CWP-661-2026

connected matters

rule/principle

Constitution

(List

any

of

statutory

9.2.   Recently,

in Dr.  S. Mohan

Puducherry, in

Seventh Schedule

University Act,

President of India

Vice-Chancellor

constituted search

appointed the appellant

order  dated 17.12.2021.

Court,  a challenge

mandated formation

Vice-Chancellor

conformity with

committee to include

High Court declared

being inconsistent

Vice-Chancellor.

Regulations trac

same  had been

exercise of its 

2026 with

matters

-23-

rule/principle of repugnancy as enunciated

Constitution as the subject "education"

(List III) of the Seventh Schedule

any appointment as a Vice-Chancellor

of  the  UGC  Regulations  can be

statutory provisions, warranting a

Recently, the issue was again considered

Mohan  case  (supra).  It  was  a case

in exercise of its legislative powers

Schedule of the Constitution, enacted

Act, 2019, (for short, ‘the PTU Act’)

India on 31.03.2020. It prescribed

Chancellor under Section 14. Accepting

search-cum-selection committee,

appellant therein as first Vice-Chancellor

17.12.2021.  This  appointment was

challenge  was  also  laid  to  Section 

ormation of a search-cum-selection

Chancellor.  It  was  on  the  ground that

with  Regulation  7.3  of  the 2018

include a nominee of the Chairman,

declared Section 14(5) of the PTU

inconsistent with Regulation 7.3, and set

Chancellor.  Affirming  the  view,  the 

traced their source to Entry 66 of 

been  framed  under  the  UGC Act,

 exclusive power to legislate on 

enunciated in Article 254 of the

"education" is in the Concurrent List

Schedule to the Constitution. Therefore,

Chancellor contrary to the provisions

be  said  to  be  in  violation  of the

a writ of quo warranto. 

considered by the Supreme Court

case  where  the  Union Territory,

powers under Article 246 read with

enacted the Puducherry Technological

Act’) which was assented to by the

prescribed a procedure for appointment of

Accepting the recommendation of a duly

committee,  the  Lieutenant Governor

Chancellor of the University, vide

was  challenged  before  the High

 14(5)  of  the  PTU  Act, which

selection committee for appointment of

that  the  provision  was  not in

2018  Regulations,  requiring such

Chairman, UGC, as its member. The

PTU Act ultra vires on account of

set aside the appointment of the

 Supreme  Court  held  that the

 List I of the Constitution, as the

Act,  enacted  by  the  Parliament in

 the subject. Therefore, the PTU

the 

List 

Therefore, 

provisions 

the 

Court 

Territory, 

with 

Technological 

the 

of 

duly 

Governor 

vide 

High 

which 

of 

in 

such 

The 

of 

the 

the 

the 

in 

PTU 

CWP-661-2026

connected matters

Act was required

down  the mandatory

observations of

40.

of

the

26(1)(e)

which

exclusive

Constitution.

41.

conformity

which

Vice

Selection

the

integral

in

the

it 

constituted

UGC,

Regulations,

to

Selection

Regulations,

Regul

enactment

field

9.3.   Accordingly,

legislate  for coordination

higher education

2026 with

matters

-24-

required to operate in strict conformity

mandatory  framework  for appointment

of the Court in this regard are as under:

40.   The UGC Regulations, 2018

of List I, inasmuch as the said Reg

the  UGC  in  exercise  of  the powers

26(1)(e)  and  26(1)(g)  read with

which itself has been enacted by 

exclusive legislative competence 

Constitution. 

41.   On that anvil, the PTU Act 

conformity with Regulation 7.3 of

which lays down a mandatory framework

Vice-Chancellor and, inter alia, 

Selection  Committee  must necessarily

the Chairman, UGC. The inclusion

integral component of the standards

in higher education, any deviation

the scheme envisaged under the Regulations.

 is  undisputed  that  the  Search-

constituted without the inclusion of

UGC,  in  clear  disregard  of 

Regulations, 2018. Consequently,

to  the  extent  it  prescribes  a composition

Selection  Committee  contrary 

Regulations,  2018,  has  to  be declared

Regulations,  2018,  which  have 

enactment  traceable  to  Entry 66

field and therefore, possess overriding

Accordingly,  it  is  in  the Parliament

coordination  and  determination 

education under Entry 66 of List I - Union

formity with Regulation 7.3 laying

appointment  of  Vice-Chancellor. The

under: 

2018 trace their source to Entry 66

Regulations have been framed by

powers  conferred  under Section

with  Section  14  of  the  UGC Act,

 the Parliament in exercise of its

 under Entry 66 of List I of the

 was required to operate in strict

of the UGC Regulations, 2018,

framework for appointment of a

 stipulates that the Search-cum-

necessarily  include  one  nominee of

inclusion of a UGC nominee being an

standards prescribed for appointments

deviation therefrom strikes at the root of

Regulations. In the present case,

-cum-Selection  Committee was

of the nominee of the Chairman,

 Regulation  7.3  of  the UGC

Consequently, Section 14(5) of the PTU Act,

composition  of  the  Search-cum-

 to  the  mandate  of  the UGC

declared ultra  vires  the UGC

 been  framed  under  a Central

66  of  List  I,  which  occupies the

overriding effect.  

Parliament’s  exclusive  domain to

 of  standards  in  institutions for

Union List in the Seventh Schedule

laying 

The 

66 

by 

Section 

Act, 

its 

the 

strict 

2018, 

a 

-

of 

an 

appointments 

of 

case, 

was 

Chairman, 

UGC 

Act, 

-

UGC 

UGC 

Central 

the 

to 

for 

Schedule 

CWP-661-2026

connected matters

to  the Constitution

standards in institutions

technical institutions

purpose under

this legislative

States.  Prescribing

appointment to

determination 

and  research in

teachers and other

who have to actually

intellectual vigour

undertaken. It

prescribing the

criteria. Laying

other academic

publication, teaching

the field and notified

direction.  Qualifi

committee and

complementary

Prescribing selection

qualifications are

2018 Regulatio

the  selection 

selection committees

2026 with

matters

-25-

Constitution  that  pertains  to,  ‘[c]o-ordination

institutions for higher education

institutions.’ The 2018 Regulations which

under the UGC Act, enacted by the 

legislative power, and a part of the enactment

rescribing  qualifications  as  well as

to the posts of teachers and other

 of standards for higher education.

in  an institution depend  to a large

other academic staff engaged for

actually undertake the exercise. The

vigour  to  imparting  the instruction,

It  underscores  the  need  to regulate

the  requisite  qualifications, selection

Laying down minimum benchmarks 

academic  staff,  measured  in  terms of

teaching experience, awards, etc.

notified by the UGC in the 2018

ualifications  are  as  important as

and  the  selection  procedure  to make

complementary to each other in deciding the 

selection  norms  is  to  ensure that

are selected. That is the reason apart

Regulations lay down the constitution of

 procedure.  Resultantly,  the qualifications,

committees  and  guidelines  of selection

rdination  and  determination of

education or research and scientific and

which have been notified for this

 Parliament, are an extension of

enactment itself; hence binding on the

as  the  selection  procedure for

other academic staff is integral to

education.  The standards for education

large extent  upon the  quality of

for the purpose, because it is they

The better qualified would bring

instruction,  as  also  to  the research

regulate  their  recruitment by

selection  procedure  as  well  as the

 for appointment of faculty and

of  their  qualifications, research

etc. as prescribed by the experts in

2018 Regulations, is a step in that

as  constitution  of  the selection

make  the  appointment;  these are

 standards for higher education.

that  persons  with  the requisite

apart from the qualifications, the

of selection committees as also

qualifications,  constitution  of the

selection  procedure  incorporated in

of 

and 

this 

of 

the 

for 

to 

education 

of 

they 

ing 

research 

by 

the 

and 

research 

in 

that 

selection 

are 

education. 

requisite 

the 

also 

the 

in 

CWP-661-2026

connected matters

Regulation  4, 

scheme framed

segregated or removed

and amounts to

minimum standard

binding on the

norms for determination

are thus not permitted

Universities in

by the respondents

and carrying out

shortlisting criteria

procedure laid

their own modified/altered

advertisement.

9.4.   To

statedly adopted

down under modified

in Government

Colleges,  as per

based on UGC

Government Colleges,

selection according

the rules/instructions

and under modified

colleges, the existing

2026 with

matters

-26-

 5  and  6  constitute  one composite

framed  by  the  UGC  for recruitmen

removed from the rest, as doing

to its dismemberment. It would be

standards.  This entire scheme is a part

the States as well as its Universities

determination of standards in institutions

permitted to make any selection 

in violation thereof. However, this

respondents in issuing the impugned memorandum

out the selection process in question

criteria  laid  down  under Regulation

laid down in Regulation 6.0, the respondents

modified/altered criteria and procedure

.  

To  explain  further,  the memorandum

adopted  the  2018  Regulations  with 

modified Regulation 4.1 that ‘[s]

Government Colleges shall be made by HPSC

per  criteria  determined  by  the 

UGC regulations.’; under modified Regulation

Colleges,  the  Haryana  Public Service

according the existing system of direct

rules/instructions of the Haryana Government

modified  Regulation  6.0  that  ‘[h]

existing criteria for selection shall

composite  whole  being  part  of the

recruitment.  Any  part  of  it  cannot be

doing so violates the scheme as such

be detrimental to the prescribed

part of the Central enactment and

niversities being the minimum required

institutions for higher education, both

 of teachers in the Colleges and

his is exactly what has been done

memorandum dated 11.11.2022,

question on that basis. Ignoring the

Regulation  4.1,  as  also  the selection

respondents have come up with

procedure stipulated in the impugned

memorandum,  dated  11.11.2022, has

 modification/alterations laying

‘[s]election of Assistant Professors

HPSC and in Govt. Aided Private

 State  Govt.  from  time  to time

Regulation 5.0 that ‘[i]n case of

Service  Commission  shall make

direct recruitment or according to

Government issued from time to time’;

[h]owever,  in  case  of  Govt-Aided

shall continue or as framed by the

the 

be 

such 

d 

and 

required 

both 

and 

done 

, 

the 

selection 

with 

impugned 

has 

laying 

Professors 

Private 

time 

of 

make 

to 

time’; 

ided 

the 

CWP-661-2026

connected matters

Haryana Government

selection criteria

prescribed its

reproduced in 

upon  a screening

subject knowledge

has  been put

memorandum 

2018 Regulations

procedure prescribed

out  the selection

standards  laid 

memorandum 

higher norms and

Since the entire

the Regulations

selection committee

Government, being

of  the Seventh

memorandum 

violation thereof,

respondents in

option  to adopt

untenable being

foundation, and

2026 with

matters

-27-

Government  from  time  to time and

criteria shall be determined by HPSC

its  own  scheme  of examination

 paragraph 3 hereinbefore. The shortlisting

screening  test,  and  the  selection  is to

knowledge test and interview; evidently,

put  in  place  by  the Commission

 giving a go by to the norms and

Regulations.  Concededly,  the shortlisting

prescribed under the scheme notified

selection  process  are  not  in  accord 

 down  under  the  Regulations. 

 or the scheme of examination 

and standards as against the ones

entire scheme for appointment of Assistant

Regulations,  which  include  the shortlisting

committee and  the  selection procedure,

being in the nature of Central enactment

Seventh  Schedule  as  discussed 

 and  the  consequent  selection procedure

thereof, cannot be considered lawful.

in not following the Regulations

adopt  the  same  with modification

being  against  the  law.  This perceived

and  appears  to  be  the outcome

and in  case of  Govt  Colleges, the

HPSC’. The Commission has in turn

examination  for  making  selections, as

shortlisting has been done based

to  be  based  upon  the  marks of

evidently, an altogether new scheme

Commission  based  upon  the impugned

and standards laid down in the

shortlisting  criteria  and selection

notified in the advertisement to carry

 with  the  minimum  norms and

 It  is  also  not  the  case  that the

 in the advertisement lay down

ones stipulated in the Regulations.

Assistant Professors prescribed in

shortlisting  criteria,  constitution of

procedure,  is  binding upon  the State

enactment under Entry 66 of List I

 hereinbefore,  the impugned

procedure  in  question  being in

lawful. The reason put forth by the

Regulations - that the Government has the

modifications  as  deemed  appropriate  - is

perceived  option  has  no legal

outcome  of  a  misconceived  notion of

the 

turn 

as 

based 

of 

scheme 

impugned 

the 

selection 

carry 

and 

the 

down 

ns. 

in 

of 

State 

I 

impugned 

in 

the 

the 

is 

legal 

of 

CWP-661-2026

connected matters

absolute Government

the face of Constitutional

9.5.   Pertinently,

and  others  v. 

wherein the Supreme

candidates incorporated

the 2018 Regulations

Allahabad University

Professor based

procedure for shortlisting

Regulation 4.1,

academic score

for  Colleges, 

experience  as 

towards the requisite

not  be shortlisted

petitioner’s teaching

Regulation 10(e)

equal  to monthly

during that period

criteria adopted

regarding shortlisting

framed by the

Universities as

University had

exception to. The

2026 with

matters

-28-

Government authority entertained by

Constitutional provisions as already

Pertinently, a reference needs to be

 Geetanjali  Tiwari  (Pandey) and

Supreme Court examined the validity

incorporated in Tables 3A and 3B under

Regulations, and upheld the same. 

University  had  invited applications

based on the qualifications prescribed

shortlisting the candidates for interview

4.1, which required candidates to

score prepared in accordance with Table

 was  used  for  the  purpose. O

 Guest  Faculty  of  the petitioner

requisite experience under clause

shortlisted  for  interview.  The University

teaching experience did not fulfil 

10(e) and (f)(iii) as she had not been

monthly  gross  salary  of  a regularly

period. By  examining the issue, 

adopted by the University on the ground

shortlisting of candidates was in furtherance

the UGC for appointment to the post

as well as Colleges under the 2018

d to shortlist the candidates on that

The observations to that effect are

by the respondents, which flies in

already discussed. 

be made to Allahabad University

and  others,  (2024)  20  SCC  23,

validity of criteria for shortlisting of

under Note 2 to Regulation 4 of

 The facts of the case were, the

applications  for  the  posts  of Assistant

prescribed in the 2018 Regulations. The

interview as provided in Note 2 to

to be shortlisted on the basis of

Table 3A for Universities and 3B

On  that  ground,  past teaching

petitioner therein could not be counted

clause 7 in Table 3A, and she could

University  was  of  the  view  that the

 the conditions laid down under

been drawing gross emoluments

regularly  appointed  Assistant Professor

 the  Supreme  Court upheld the

ground that Note 2 to Regulation 4.1

furtherance to the entire scheme

posts of Assistant Professors in

2018 Regulations. And in case the

that basis, it could not be taken

are as under: 

in 

University 

, 

of 

of 

the 

Assistant 

The 

to 

of 

3B 

teaching 

counted 

could 

the 

under 

emoluments 

Professor 

the 

4.1 

scheme 

in 

the 

taken 

CWP-661-2026

connected matters

71

applications

available

of

with

higher

This

10

to

teaching

72.

candidates

furtherance

appointment

well

relation

the

above.

9.5.1.  The

criteria for shortlisting

UGC.  For instance,

minimum prescribed

interview; the 

45.

those

is

interview,

any

provisions

screening

always

zone

satisfying

2026 with

matters

-29-

71.   However,  considering the

applications received in comparison

available to be filled up. Allahabad

of consideration by adopting a marking

with the obvious ultimate objective

higher  teaching  experience  to enter

This methodology was perfectly 

10 read with Table 3-A. The Division

to have been swayed in its decision

teaching experience not being a mandatory

72.   We are also of the view that

candidates  as  engrafted  in Tables

furtherance  of  the  entire scheme

appointment on the post of Assistant

well as in colleges. Clause 7 of Tables

relation with Regulation 10, did not

the  Division  Bench  of  the High

above. … 

The Court further held that the selection

shortlisting the candidates, but not 

instance,  prescribing  a  longer period

prescribed for awarding marks to the

 observations to that effect are as

45. The principle discernible from

those cited on behalf of the appellants

is  based  solely  on  the performance

interview, it is not open to the recruiting

any manner the norms and standards

provisions  or  executive orders

screening  aspirants  to  be called

always open to them to prescribe

zone of consideration for interview

satisfying the enhanced norms or

the  disproportionate  number of

comparison to the number of vacancies

Allahabad University narrowed the zone

marking scheme in the way it did

objective of permitting candidates with

enter  the  zone  of consideration.

 in sync with Regulations 4 and

Division Bench, therefore, ought not

decision-making process by reason of

mandatory eligibility criterion. 

that the criteria for shortlisting of

Tables  3-A  and  3-B  were in

scheme  framed  by  the  UGC for

Assistant Professors in universities as

Tables 3-A and 3-B, having direct

not call for any observation from

High  Court  of  the  nature noticed

selection committee can fix higher

 lower than the one fixed by the

period  of  experience  than the

the candidates for shortlisting for

as under: 

from the above decision as well as

appellants is that whenever selection

performance  of  the  aspirants  in the

recruiting authorities to dilute in

standards prescribed by the statutory

orders  governing  recruitment for

called  for  interview;  however,  it is

prescribe enhanced norms to have the

interview restricted to those aspirants

or higher criteria. In such cases,

of 

vacancies 

zone 

did 

with 

consideration. 

and 

not 

of 

of 

in 

for 

as 

direct 

from 

noticed 

higher 

the 

the 

for 

as 

selection 

the 

in 

statutory 

for 

is 

the 

aspirants 

cases, 

CWP-661-2026

connected matters

however,

higher

arbitrariness

executive

As  already observed,

carried  out by

prescribe higher

the ones fixed

the consequent

9.6.     In

nature of the 2018

Maintainability

10.    The

petitions are maintainable

ground of having

the light of law

held thereunder

candidate only

contained therein.

17.

as

process

illegality

misconstr

consequences

merely

scheme

impermissible.

2026 with

matters

-30-

however, care has to be taken such

higher criteria are not susceptible

arbitrariness  or  being  contrary 

executive orders governing recruitment.

observed,  it  is  not  the respondents’

by  them  in  the  Regulations vide

higher norms for maintenance of standards

fixed by the 2018 Regulations. Accordingly,

consequent selection process are not in consonance

n the light of this discussion, the

2018 Regulations is answered in the

Maintainability 

The contention by learned counsel

maintainable and the petitioners cannot

having participated in the selection 

law laid down in Dr. (Major) Meeta

thereunder  that  by  agreeing  to participate

only  accepts  the  prescribed procedure

therein. The observations in the judgment

17.   However, we must differentiate

as  the  candidate  by  agreeing to

process  only  accepts  the prescribed

illegality  in  it.  In  a situation

misconstruction  of  statutory 

consequences  arising  therefrom, 

merely because a candidate has partaken

scheme  is  sacrosanct  and  its 

impermissible. In fact, a candidate

such that the enhanced norms or

susceptible to a challenge on the ground of

 to  the  statutory  provisions or

recruitment. 

respondents’  case  that  the modifications

vide  the  impugned memorandum

standards of higher education than

Accordingly, the memorandum and

consonance with law. 

the issue framed regarding binding

the affirmative.  

counsel for the petitioners that these

cannot be non-suited only on the

 process, deserves acceptance in

Meeta Sahai case (supra). The Court

participate  in  the  selection  process a

procedure  and  not  the illegality

judgment are as under:  

differentiate from this principle insofar

to  participate  in  the selection

prescribed  procedure  and  not the

situation  where  a  candidate alleges

 rules  and discriminating

 the  same  cannot  be condoned

partaken in it. The constitutional

 violation  in  any  manner is

didate may not have locus to assail

or 

of 

or 

modifications 

memorandum 

than 

and 

binding 

these 

the 

in 

Court 

a 

illegality 

insofar 

selection 

the 

alleges 

discriminating 

condoned 

constitutional 

is 

assail 

CWP-661-2026

connected matters

the

Constitution,

Therefore, the

illegality in the

Order 

11.    In

11.11.2022, to

Regulations notified

Consequently,

scheme/pattern

also stands vitiated

respondents are

the  2018 Regulations

allowed in these

12.    Pending

disposed of. 

13.    A

12.05.2026  

Ad 

2026 with

matters

-31-

the  incurable  illegality  or derogation

Constitution, unless he/she participates

the  petitioners  cannot  be precluded

the selection process. 

In view of the above analysis, the

to  the  extent  it  violates Regulation

notified by the UGC, is hereby declared

 the selection process being carried

scheme/pattern of examination under the advertisement

vitiated and is hereby set aside along

are directed to carry out the selection

Regulations  and  complete  it expeditiously.

these terms. 

Pending  miscellaneous application(s),

A photocopy of this order be placed

Whether speaking/reasoned

Whether reportable

derogation  of  the  provisions  of the

participates in the selection process. 

precluded  from  challenging  the stated

the impugned memorandum, dated

Regulation  4,  5  and  6  of  the 2018

declared unlawful and set aside.

carried out on that basis as per the

advertisement in question, 48/2024,

along with the advertisement. The

selection process afresh strictly as per

expeditiously.  The  petitions stand

application(s),  if  any,  also stand(s)

placed on the connected files. 

(TRIBHUVAN DAHIYA)

          JUDGE  

Yes/No

Yes/No

the 

stated 

dated 

2018 

aside. 

the 

48/2024, 

The 

per 

stand 

stand(s) 

DAHIYA)