JITENDRA KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri M.M.Sahai, learned counsel for the petitioners, learned Standing Counsel and perused the record.

(2.) Admittedly, petitioners do not possess post graduate qualification as per the scheme of U.P. Gramin Rajgar Guarantee Yojna, amended by notification dated 23rd October, 2008. Under Chapter 8, para 8.1 of aforesaid scheme, minimum educational qualification for appointment is post graduate. Thereafter, since computer awareness have been found to be compulsory, therefore, certain decree have been mentioned so as to be given special preference but minimum educational qualification indisputably is post graduate qualification.

(3.) In the present case, none of the petitioners possess requisite minimum qualification, therefore, in my view, they have rightly been rejected by means of impugned order .