PARMAND PRASAD Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) The petitioner applied for the post of Junior Hindi Translator, the essential qualification wherefor was: "Master's Degree in English/Hindi with Hindi/English as a compulsory and Elective subject at Degree level. OR Bachelor's Degree with Hindi and English as Main subjects (which included the term compulsory and Elective). OR BA (Hons.) in English/Hindi with Hindi/English as subsidiary/MIE subjects.

(2.) The petitioner is MA in English. He in his three-year Bachelor of Arts examination studied Hindi for one hundred marks. He, however, did not study Hindi in all the three years but merely in the first and second years. His candidature for appointment to the said post was rejected, as he was not found eligible therefor. It was communicated to him by a Memorandum dated 18th January 2002 which reads as under:

(3.) The said Memorandum dated 18th January 2002 was the subject mater of the Original Application before the Central Administrative Tribunal which was marked as OA No. 367/2000. The learned Tribunal relying on its earlier decisions in Ram Chandra Mahto v. Union of India. OA NO. 184/2001 decided on 28th August 2001 and Amrendra Kumar Pandey v. Staff Selection Commission & Anr., OA No. 1350/2001 decided on 18th September 2001 as also the judgment of this court dated 26th September 2001 in CW No. 6567/2000 held that the petitioner does not fulfil the essential qualification for appointment to the post of Junior Hindi Translator.