LAWS(DLH)-2015-3-82

ORIENTAL INSURANCE COMPANY LTD Vs. ABHISHEK YADAV

Decided On March 13, 2015
ORIENTAL INSURANCE COMPANY LTD Appellant
V/S
Abhishek Yadav Respondents

JUDGEMENT

(1.) AN advertisement was issued by the first appellant : Oriental Insurance Company Ltd. in January 2012, inviting applications to fill up 477 vacancies for the post of Administrative Officer (Scale -I) in different specialized disciplines. The essential educational qualification prescribed in the advertisement for Group "I" code 09, (Generalist) was, "Bachelor Degree with minimum 60% marks in aggregate or Masters Degree with minimum 55% marks from a recognized university."

(2.) THE respondent, Abhishek Yadav submitted an application for a post in Group "I" (Generalist) and sought eligibility on the strength of PGDM (Post -Graduate Diploma in Management). The same had been awarded to him by Jagan Institute of Management Studies Delhi.

(3.) SUCCESSFULLY clearing the written examination and interviewed on September 11, 2012, the respondent did not receive any intimation of his selection and in response to information sought under the Right to Information Act was informed that though he had obtained marks entitling him to be appointed for the post in question i.e. his merit position was high up enough, he could not be offered appointment because he did not meet the eligibility criteria.