PAWAN KUMAR Vs. J N U

JUDGEMENT

(1.) Vide the instant petition, petitioner is seeking direction for quashing the appointment of respondent no. 2 to the Post of System Analyst (E-Governance Cell). Consequently, respondent no. 1 be directed to issue appointment letter in respect of the aforesaid post in favour of the petitioner.

(2.) In brief, the facts of the case are that vide advertisement in the edition of the Employment News dated 22.03.2008 to 28.03.2008 respondent no. 1 invited applications from the interested candidates for the post of System Analyst (E-Governance Cell) in the Scale of 8000- 275-13500 among other posts.

(3.) The essential qualifications prescribed in the advertisement for the said post were as under:-