LAWS(ALL)-2004-11-121

DHANI SARAN KHARE Vs. STATE OF U P

Decided On November 14, 2004
DHANI SARAN KHARE Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) PANKAJ Mithal, J. The only prayer made in this writ petition is to di rect the respondents to consider the candidature of the petitioners for the post of Assistant Boring Technician in the Irrigation department and not to ignore their candidature for the said post on the ground that they do not possess the Diploma in the trade of "tool Maker" though they are holding two years diploma in "tool and Die maker" awarded by the National Council for Vocational Training and State Council for Vocational Training from Adarsh Training Institute (ATI) Kanpur.

(2.) THE Chief Engineer, Minor Irrigation Department, respondent No. 3 is sued an advertisement inviting applications to fill up 401 posts of Assistant Boring Technicians. THE said advertisement was published in the newspaper 'amar Ujala' dated 8. 6. 2003. Advertisement provided that the candidates must have passed High School of the Board of High School and Intermediate examination U. P. , or an examination recognized by the State Government as equivalent thereto and at the same time must possess a certificate of Tube-well mechanic course awarded by the Government Technical Centre, Gorakhpur or certificate equivalent thereto recognized by the State Government or a diploma of two years course awarded by Directorate of Employment and Training U. P. , or Industrial Training Institute in any of the following trades which included "tool maker" apart from other trades. THE petitioners applied in pursuance to the aforesaid advertisement. THEir applications were duly accepted. THEy ap peared in the written examination held on 22. 6. 2003 of which the result was declared on 5. 7. 2003. THEy successfully qualified the written examination and as such were called for interview on 7. 7. 2003. THE petitioners also appeared for the interview. However, they were not considered for appointment at this stage on the ground that they are not qualified as they are not holding the diploma in the trade "tool maker".

(3.) THE only ground for ignoring the candidate of the petitions for the posts of Assistant Boring technician is that they are Diploma Holders in the trade "tool and Die Maker" and not in the trade of "tool maker" which is a condition of eligibility for the post.