PARMESHWAR MAURYA Vs. STATE OF U P

JUDGEMENT

(1.) Petitioners are aggrieved by non-consideration of their claim for appointment to the post of Assistant Statistical Officer, pursuant to advertisement issued by the U.P. Public Service Commission No.4 of 2014-15. It appears that petitioners have not been permitted to appear in the Interview, as they lack requisite eligibility in terms of the advertisement.

(2.) The qualification required for appointment includes a 'O' Level Disploma in Computer awarded by DOEACC Society or at least one year Diploma in Computer Science from any recognized University/Institution. The question as to what would constitute relevant certificate in terms of aforesaid requirement has been examined by this Court in Writ Petition No.13091 of 2019 (Shrawan Kumar and others Vs. Uttar Pradesh Public Service Commission). The petitioners had initially relied upon a certificate issued by one MKCSM Educations Pvt. Ltd., which was not in accordance with the eligibility condition, as interpreted by this Court in the case of Shrawan Kumar (supra). The petitioners alongwith the writ petition have also annexed a certificate issued by Iswar Saran Degree College, which is a constituent college of the University of Allahabad. According to petitioners, this certificate has been sent by them to the Secretary of the Public Service Commission on 7.8.2019.

(3.) Sri F.A. Ansari appearing for the Commission has placed before the Court a press note issued by the Commission on 16th May, 2019, para -2 whereof reads as under:-