LAWS(DLH)-2004-5-17

SANDEEP SANGAR Vs. RESERVE BANK OF INDIA

Decided On May 26, 2004
SANDEEP SANGAR Appellant
V/S
RESERVE BANK OF INDIA Respondents

JUDGEMENT

(1.) In the year 1982, Reserve Bank of India issued an advertisement inviting applications to fill up the vacant posts of officers Grade B. As per the advertisement in question, eligibility as on 1.6.1992 for the said post was:

(2.) For the purpose of the present petition, we are concerned with the second alternative essential qualifications i.e. a Bachelor's Degree or a Post Graduate Degree in Computer Science/Applications. It may be noted that by way of illustration, the advertisement illustrates which degrees would be treated as being treated as Graduate/Post Graduate Degree in Computer Science/Applications. BCA and MCA degrees being two.

(3.) As per the petition, the petitioner holds the following degrees :