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Judgment
Delay in filing of the appeal is condoned. I.A. No. 239
of 2017 stands allowed.
Appellants'' prayer seeking permission to participate
in the process of selection for appointment as Assistant Professor has
been rejected both by the Bihar Public Service Commission and the
competent authority primarily on the ground that the qualification of
NET, which is prerequisite under the statute for appointment to the
post in question, it is seen that this qualification was acquired by the
appellants after the cut off date notified in the advertisement.
It is a well settled principle of law that all minimum
prerequisite qualifications have to be acquired by a candidate before
the cut off date or the date as notified in the advertisement and if no
date has been notified, the last date for submission of the application
form shall be treated to be the cut off date. In this case, admittedly, the
appellants acquired the qualification much after the last date for
submission of the application and taking note of the same, the learned
Writ Court has dismissed the writ petition after considering the fact
that the judgment rendered by the Supreme Court also hold so. In
doing so, we are of the considered view that the learned Writ Court
has not committed any error warranting reconsideration.
The Letters Patent Appeal is dismissed.