RAJESH P.SANKARAMATAM Vs. REGISTRAR, CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This writ petition is filed to quash the order of the Central Administrative Tribunal made in O.A.No.1370 of 2012 dated 30.11.2012 wherein the order passed by the second respondent dated 9.11.2012, rejecting the application of the petitioner for the post of Senior Technical Assistant-B through Limited Departmental Competitive Exam, and also seeking a direction to permit him to participate in the examination to be conducted on 29.11.2012 to the said post.

(2.) The brief facts necessary for disposal of this writ petition are as follows:

(3.) The second respondent has filed counter affidavit stating that the AICTE as a policy not approving the Technical Course obtained through Distance Education Mode. Though the petitioner had undergone the technical course in Distance Education Mode conducted by IGNOU after getting permission from the second respondent, it is the responsibility of the petitioner to pursue the course only after confirming the grant of recognition/approval of the technical course from the regulatory body by the concerned University.