MRS. INDRA BENIWAL Vs. HARYANA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Petitioner has sought issuance of an appropriate writ, order or direction seeking quashing of Annexure P-4 with a further direction to the respondent-Haryana Public Service Commission (for short 'the Commission') to consider her candidature for the post of Child Development Project Officer as she is fully eligible for the post.

(2.) In pursuance to the advertisement dated 10.5.1993 the petitioner claiming herself to be eligible to the post advertised applied to the Commission. The Commission declined to consider her application on the ground that she does not possess the requisite qualification (Annexure P-4). It is this order which has been assailed on the ground that the same is illegal, arbitrary and otherwise discriminatory.

(3.) In support of her case, the petitioner has averred that she possesses Master's Degree in Sociology which is an equivalent qualification to the Master's Degree in Social Work. In fact, in respect of a post of District Social Welfare Officer, the Commission inserted a corrigendum in the Tribune, Dainik Tribune and other Dailies clarifying that Master's degree in Social Work will be deemed to be equivalent to Master's degree in Sociology or Psychology and so even the Haryana Government has accepted the Master's degree in Sociology to be an equivalent with one in Social Work.