DULAL DEKA Vs. ASSAM PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE CHALLENGE

(2.) Annexure-V to the writ petition is the advertisement. Since the whole controversy centers around the said advertisement with the allegation that the respondent No. 4 lacked the prescribed qualification in yoga and thus could not have been called for the selection, for a ready reference the same is quoted below:

(3.) While referring to the aforesaid advertisement and the response shown by way of offering candidature, the petitioner has questioned the very acceptance of the candidature of the respondent No. 4 on the ground of not being qualified and eligible to offer candidature in terms of the said advertisement. According to the petitioner, the respondent No. 4, while responding to the advertisement and submitting application for the post of Assistant Director (Yoga) had only submitted a certificate of three months certificate course in Yoga and that too from unrecognized University of Maharastra under the name and style of Shree Hanuman Vyayam Prasarak Mandal's Yoga Nisargopachar Kendra, Amravati. According to the petitioner, this three months course certificate did not conform to the requirement of degree or diploma in Yoga from a Government/UGC recognized Physical Education Institute.