AMRENDRA KUMAR PANDEY Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) . This writ petition is directed against a judgment and order dated 18/09/2001 passed by the Central Administrative Tribunal in OA No. 1350/2001 whereby and whereunder Original Application filed by the petitioner herein was dismissed. An advertisement was issued by the respondent calling for the applications for filling up the posts of Junior Hindi Translators, the qualifications wherefor were stated to he as under:

(2.) . The petitioner herein was a student of Bhagalpur University. He passed his 3-year's degree course from the said University. In the said course, he started in Rashtrabhasha and Matrabhasha in Hindi wherefor the maximum marks were 100. Mother subject of Hindi language being Modern Indian Language, containing 300 marks was also available but he did not opt therefor. He, however, passed BA (Hons) in English.

(3.) . His candidature, despite the fact that he had passed the proficiency test, was not considered, inter alia, on the ground that he had not studied Hindi in all the three years in degree course and as such he did not possess the essential educational qualification for the post of Junior Hindi Translator as per the notice of examination.