SUPRIYA A PEDNEKAR Vs. DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) Heard both sides.

(2.) The short question which arises in this petition is whether Uttama and Bhasharatna examinations held by Mumbai Hindi vidyapeeth are equivalent to S. S. C. and h. S. S. C. examinations held by Goa Board.

(3.) The petitioner has passed S. L. C. Uttama examination from Mumbai Hindi vidyapeeth. Thereafter she has also passed bhasharatna examination from the said vidyapeeth. She applied for the post of Lower division Clerk advertised by the District and sessions Judge, Panaji. She appeared for typing test and thereafter she was called for oral interview and verification of original certificates. She was thereafter asked to produce the relevant documents about her qualifications. For the purpose of appointment to the said post the petitioner produced the certificates issued by the aforesaid Vidyapeeth for having passed Uttama' and 'bhasharatna' examinations which are considered by that vidyapeeth as equivalent to S. S. C. and h. S. S. C. respectively of Goa Board which is the minimum qualification required for the post of L. D. C. The District Judge after referring the matter to the Government of Goa received a reply that the said examination is not recognised by the Government of Goa and therefore, sent a letter to the petitioner on 22nd May, 2004 that the offer of appointment given to her by letter dated 5. 5. 04 for the post of L. D. C. on ad hoc basis stood cancelled. The said letter denying her appointment for the said post is under challenge in this petition.