DIPIN ARORA Vs. SHIVAJI COLLEGE

JUDGEMENT

(1.) IN this intra-court appeal, the sustainability of the order dated 24.5.2011 passed by the learned Single Judge in WP(C) No.10720/2009 is called in question.

(2.) BEREFT of unnecessary details, the factual matrix that is required to be exposited is that the respondent No.1, Shivaji College, affiliated to the University of Delhi, the respondent No.3 herein, on 13.5.2008 brought out an advertisement inviting applications for the post of Administrative Officer of the college. The said advertisement stipulated the eligibility criteria stating that a candidate must have good academic record plus Master's degree with at least 55% of the marks or its equivalent Grade B in the UGC Seven point scale.

(3.) THE question that emerged before the learned Single Judge was whether the appellant did have the requisite qualification. Another ancillary issue that was raised before the learned Single Judge was whether the appellant had an equivalent degree to the Master's Degree.