VINOD BRAMHAN (AGNIHOTRI) Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission and interim relief. The petitioner has filed this petition being aggrieved by the fact that his claim for appointment on the post of Assistant Sub Inspector (LDC) and Subedar (Stenographer) has been rejected by stating that the certificate obtained by the petitioner from Dr. C. V. Raman University, Science and Technology, Commerce and Management, Raipur, Chhattisgarh cannot be accepted for want of affiliation, registration and recognition by the UGC or the concerned University in Chhattisgarh.

(2.) THE learned counsel for the petitioner submits that the aforesaid rejection of the petitioner's claim is contrary to the instructions issued by the State Government from time to time, Annexure P-4, and therefore, the respondents be directed to appoint the petitioner on the post concerned.

(3.) THE question as to whether the institution/University from which the petitioner has obtained the certificate is recognized, affiliated, etc. are all required to be examined by the authority concerned before taking a decision in the matter. In the circumstances, without entering into the merits of the case or commenting upon the entitlement of the petitioner, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner files a detailed representation before the respondent authorities within fifteen days from today alongwith a copy of the order passed today and a copy of the petition, the concerned authority shall consider and decide the same expeditiously in accordance with law preferably within a period of two months thereafter and in case the certificate possessed by the petitioner is found valid, necessary consequential steps be taken by the authorities. With the aforesaid direction, the petition, filed by the petitioner, stands disposed of. C.C as per rules.