LAWS(APH)-2016-2-50

V.AJAY KUMAR Vs. SINGARENI COLLIERIES COMPANY LIMITED

Decided On February 09, 2016
V.Ajay Kumar Appellant
V/S
SINGARENI COLLIERIES COMPANY LIMITED Respondents

JUDGEMENT

(1.) Petitioners are employees of Singareni Collieries Company Limited (for short, SCCL). During the course of service petitioners obtained B.Tech., Degrees from the Jawaharlal Nehru Technological University of Hyderabad (JNTUH) through Correspondence -cumContact mode. Petitioners intend to compete to the post of Management Trainee (E&M) E2 Cadre. On the ground that the degree obtained by them is not through regular mode, their candidature is not considered. Hence, this writ petition. Petitioners pray to declare that the qualifications possessed by them are valid, that they are eligible to participate in the recruitment and to allow them to take examination for the post of Management Trainee (E&M).

(2.) By order dated 26.06.2015, this Court directed to issue hall tickets to petitioners to write the recruitment examination. However, their papers were directed not to be evaluated. Petitioners were accordingly permitted to write written examination. Praying to vacate the interim orders granted by this Court, SCCL filed vacate petition.

(3.) Heard Sri G.Vidyasagar, learned senior counsel appearing for petitioners and learned standing counsel for SCCL. With the consent of learned counsels for respective parties, the writ petition is finally disposed of by this order.