ROHIT VANJARI Vs. CHAIRMAN AND MANAGING DIRECTOR, SPMCIL

JUDGEMENT

(1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India seeking following relief:-

(2.) The grievance of the petitioner is that despite having the requisite qualification for the post of Junior Technician (Information Technology), the respondent no.1, which is a unit of Security Printing and Minting Corporation of India Limited, has rejected his candidature vide order dtd. 29/1/2024 (Annexure P/1).The petitioner has also challenged the corrigendum which has been issued pursuant to the advertisement dtd. 22/7/2023 (Annexure P-3) issued by respondent no.1, inviting the applications for various post.

(3.) In brief facts of the case are that the petitioner is a diploma holder in Information Technology (IT) from Government Polytechnic Ujjain, District Ujjain, which is a recognized institute. Whereas, the respondents issued an advertisement dtd. 22/7/2023, inter alia, for the post of Junior Technician Information Technology for which the petitioner also applied. It is further the case of the petitioner that he appeared in the aforesaid test conducted by the respondents on 24/11/2023, and was declared successful in the written examination for the post of Junior Technician (Information Technology), vide result dtd. 20/12/2023, and vide the letter dtd. 22/12/2023, the petitioner was called for the document verification on 16/1/2024.