MANOJ SINGH Vs. PUBLIC SERVICE COMMISSION UTTAR PRADESH

JUDGEMENT

(1.) We have heard Sri A. P. Sahi, learned counsel for the petitioner-appellant and Sri B. N. Singh, learned counsel appearing for respondents.

(2.) In this special appeal, the appellant has challenged the order dated 17.8.2000 passed, by the learned single Judge dismissing the writ petition filed by him.

(3.) The appellant has applied for recruitment to the post of Regional Inspector (Technical) and Assistant Regional Inspector (Technical). pursuant to Advertisement No. A-4/E-1 /1999 in U. P. Transport Department. The recruitment was to be made on the basis of the said advertisement, which prescribes educational qualifications and other qualifications enumerated against item No. 5 of the advertisement. It was specifically provided in the advertisement that for the post of Regional Inspector (Technical), the candidates must possess five years' experience and for Assistant Regional Inspector (Technical), the candidates must possess three years practical experience of repairs, overhauling and inspection of motor vehicles in a 'large automobile workshop.' The candidature of the petitioner has been rejected on the ground that he did not possess the essential qualification inasmuch as the experience certificate produced by the petitioner was issued by a workshop different from the one prescribed for a "large automobile workshop'. The said decision of the Commission was challenged in the writ petition. The learned single Judge, however, dismissed the writ petition since according to him, the petitioner did not possess the requisite qualification of having experience of working in a 'large automobile workshop'. Coming to his conclusion, the learned single Judge relied upon the decision of the Commission dated May 12, 2000 taken on the basis of the recommendation made by the Transport Department which defines large scale automobile workshop'.