SHIPRA THAPLIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri M.C. Pant, learned counsel for the petitioner, Sri J.C. Pandey, learned Brief Holder appearing on behalf of the State Government, Sri Ashish Joshi, learned Standing Counsel for the Uttarakhand Public Service Commission, and Sri Rajendra Dobhal, learned Senior Counsel appearing on behalf of the 4th respondent.

(2.) The jurisdiction of this Court has been invoked by the petitioner seeking a writ of certiorari to quash the selection of the private-respondent dated 27.12.2016, along with consequential orders, if any, regarding appointment of the private-respondent in the post of Principal ITI; to issue a direction, in the nature of a declaration, that any experience, which is held by the private-respondent prior to completion of her AMIE degree, is not valid or is not an eligibility for the post of Principal ITI pursuant to the advertisement; and a writ of mandamus directing the respondents to consider the case of the petitioner for selection and appointment to the post of Principal ITI keeping in view her eligibility and merit.

(3.) Facts, to the limited extent necessary, are that an advertisement was issued by the third-respondent herein on 03.02.2015 inviting applications from eligible candidates to be considered for appointment to the posts of Principal in ITIs in the State. The conditions stipulated in the advertisement were that the applicants should have obtained a Bachelor's degree in mechanical, electrical, electronics, telecommunication, automobile or production engineering or AMIE (India) or AMI (Mechanical Engineering) (London) or AMIEE (London) or an equivalent qualification as prescribed by the Government. In addition, the applicant was required to have a minimum of two years' experience in teaching or in a workshop.