LAWS(UTN)-2026-3-17

MOHIT JOSHI Vs. STATE OF UTTARAKHAND

Decided On March 12, 2026
Mohit Joshi Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Petitioner passed B. Tech. degree in Production Engineering with second division marks. He, thereafter, passed M. Tech. in Foundry Forge Technology. Petitioner was desirous of appointment as Lecturer in Government Polytechnic. Uttarakhand Public Service Commission notified vacancies on the post of Lecturer, Polytechnic; petitioner responded to that advertisement, however, his application was not accepted on the ground that petitioner does not possess the requisite qualification i.e. B. Tech. degree with first division marks.

(2.) Petitioner contends that he is eligible, as per the AICTE norms, therefore, the Recruitment Rules framed by the State Government cannot go counter to the AICTE norms and the Recruitment Rules have to give way to the AICTE notification.

(3.) The relief sought in the writ petition are as follows:-