LAWS(KER)-1988-7-44

GEETHA Vs. DIRECTOR RASHTRIYA SANSKRIT SANSTHAN

Decided On July 20, 1988
GEETHA Appellant
V/S
DIRECTOR, RASHTRIYA SANSKRIT SANSTHAN Respondents

JUDGEMENT

(1.) Petitioners were candidates who had applied for appointment as Clerks/ Typists in the Guruvayoor Kendriya Sanskrit Vidyapeetha. That is an institution under the supervision and control of the Rashtriya Sanskrit Sansthan, New Delhi, which is a semi-governmental organisation. The bye laws of the institution provides for selection of candidates for appointment by a committee consisting of the Principal, Chairman, seniormost available member of the teaching staff as member and Sansthan's nominee as another member. The candidates were required to undergo a typing test in English or Hindi. In the present case, the candidates were sponsored by the Employment Exchange. It was specifically mentioned in the notification, that the candidate should have passed typewriting (higher). It was also insisted that the candidates should know type-writing in Hindi.

(2.) Three vacancies were notified for appointment. One of them was reserved for candidates belonging to scheduled castes. Qualifications prescribed were matriculation, typewriting speed at least 30 w.p.m., in English/Hindi and wording knowledge of Hindi. A desirable qualification was knowledge of Sanskrit (B.A. or equivalent with Sanskrit as one of the subjects). The age limit was 25 years.

(3.) Petitioner in O.P. No. 2567 of 1987 is a Post Graduate in Hindi from Calicut University. She had passed typewriting (lower) examination in English with a reasonably good speed in Hindi typewriting. She had working knowledge Hindi and had studied Sanskrit as another language in the Post Graduate Course. She was within the age limit.