SIMRAN SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THE challenge in the present writ petition is to Annexure P -6 dated 17.10.2012, whereby the petitioner was informed that the diploma obtained in Civil Engineering awarded by Maharishi Markandeshwar University, Mullana (Ambala) (for short "the University") was not approved by the Department of Technical Education, Government of Haryana and also the University is not affiliated with Haryana State Board of Technical Education (hereinafter called "HSBTE") and, therefore, is not recognized by HSBTE.

(2.) THE question of law, which arises for adjudication by this Court, is as to whether the diploma in Civil Engineering awarded by the University, which is a deemed University, would be invalid on account of having not approved by the Department of Technical Education, Government of Haryana and affiliated with HSBTE.

(3.) IN pursuance to the advertisement No. 2/2010 issued by the Haryana Staff Selection Commission -respondent No. 3, various posts, including 267 posts of Junior Engineers (Civil) were advertised and the petitioner applied for the post of Junior Engineer (Civil). The educational qualifications prescribed in the aforementioned advertisement are extracted herein below: - -