PAWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has approached this court for consideration of his candidature for the post of Librarian. Advertisement was issued for filling up various posts of Librarian and Assistant Librarian on 3.11.2012. The petitioner applied for the same, but his candidature was not considered. Learned counsel for the petitioner submitted that the petitioner had passed his Bachelor of Library and Information Sciences examination, though the basic qualification required in the advertisement was 10+2 with two years Diploma in Library Science from a recognised institution. Initially, the candidates having higher qualifications were not considered eligible, however, some of them approached this Court. In C.W.P. No. 25202 of 2012 - -Ritika Sareen and others v. State of Punjab and others, vide order dated 6.8.2013, this court directed to consider the candidature of the candidates who had higher qualifications. Though the petitioner was called for interview/counselling, however, he was told that he would not be eligible and his candidature will not be considered as he had not passed Bachelor of Library and Information Sciences examination on the date of filing of application. Though he had such a qualification on the date when he appeared for counselling, hence, the action of the respondents in rejecting the candidature of the petitioner is erroneous.

(2.) AFTER hearing learned counsel for the petitioner, I do not find any merit in the submissions made. As per the advertisement issued, last date for submission of application was 27.11.2012. In the case in hand, it is not in dispute that the petitioner had passed his Bachelor of Library and Information Sciences examination, for which provisional academic transcript was issued to him only on 27.6.2013, meaning thereby on the last date fixed for submission of application, the petitioner was not having the qualification either which was prescribed in the advertisement or higher thereto.

(3.) CONSIDERING the fact that on the last date fixed for submission of application, the petitioner was not qualified for the job, no illegality has been committed by the authorities in rejecting the candidature of the petitioner. Accordingly, the present petition is dismissed.