FAQURODDIN Vs. N I S I EXTENSION TRAINING

JUDGEMENT

(1.) The petitioner, who is a departmental candidate working inNational Institute of Small Industry Extension Training (NISIET), is questioning the selection and appointment of the 5th respondent on 18-10-1988 to the post of Security Officer in the scale of Rs. 2200-75-2600-EB-100-4000.

(2.) The main point raised in the case is that though the prescribed qualification was that the candidate should be a graduate from a recognised University, the 5th respondent was not a graduate but had only passed Intermediate and should not have been selected and appointed as Security Officer. For a proper appreciation of the point arising in the case, the following facts are briefly stated.

(3.) The petitioner is a holder of a degree in B.A. as well as L.L.B and also holds certain other qualifications and other certificates in Organisational Behaviour Course conducted by the NISIET and a certificate course in Library Science He was also qualified in English Shorthand Higher and English Typewriting Higher. At the time of the selection he was working as Suprintendent of the respcndent-Institute at Yousufguda. He had put in 26 years of service. He had also worked in the Slate Government for 6 years in clerical cadres. In NISIET he had put in 20 years of service having joined on 2-6-1969. He worked as Under Secretary and Accounts Officer for 3 years and Under Director, Documentation, for 3 years and as Senior Administrative Assistant, Establishment, for 2 years. He worked in various other capacities in NISIET.