ELA KUMAR Vs. A I C T E

JUDGEMENT

(1.) -Appellant's writ petition WP (C) No. 6827/2003 has been dismissed by impugned order dated 12.5.2004 for want of jurisdiction by this Court on noticing that appellant was aggrieved of action of respondent No. 2, located at Faridabad.

(2.) Appellant was a candidate for the post of Assistant Professor in the YMCA Institute of Engineering (YMCAIE), Faridabad; Haryana. He claims that he was eligible for the post in terms of the qualification prescribed in circular dated 15.3.2000 issued by AICTE - All India Council for Technical Education. However, the Council had changed the eligibility criteria later which had resulted in appellant becoming ineligible for the post although he had taken the interview for it. And when he had sought redressal for this, he was informed that AICTE had directed respondent No. 2/Institute to decide his eligibility as per amended notification dated 19.2.2003.

(3.) Appellant felt aggrieved of this and filed WP(C) No. 6827/2003 seeking a mandamus to AICTE (respondent No. 1) to modify its notification dated 19.2.2003 and to bring it in conformity with corrigendum notification dated 6.2.2001 and to declare him eligible for the post of Assistant Professor in YMCAIE (respondent No. 2).