SNEHA DHUNDELE Vs. HIGH COURT OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner herein has prayed for quashment of the entry at serial No.16 in the list of ineligible candidates vide Annexure P-7. The petitioner has also prayed for a direction to the respondents to include her name in the list of eligible candidates and further to allow her to appear in the main exam.

(2.) The case of the petitioner is that an advertisement was issued by the respondent seeking for appointment for 22 posts of Personal Assistants. The petitioner applied for the same. An admit card was issued. A preliminary exam was held. The petitioner was declared successful to write for the main exam. After deposit of the main exam fee, another list of eligible and ineligible candidates were issued. The petitioner was declared to be ineligible on the ground that she did not possess the One Year Diploma in Computer Application in terms of the advertisement. Questioning the same, the instant petition is filed.

(3.) Shri Shashank Shekhar, learned senior counsel appearing for the petitioner's counsel submits that admittedly the petitioner was a holder of a Bachelor of Computer Application (BCA) as well as Master of Computer Application from the recognised University. The requirement was a Diploma in Computer Application. Furthermore, the State Government have clarified the said position in their Notification dtd. 18/8/2015 wherein they say that for the purposes of employment, BCA also would be considered as eligible. Hence, the respondents have committed an error.