ANUJ YADAV Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The petitioner is holding the degree of Master of Business Administration from Kurukshetra University. The qualifications advertised by the respondent- Commission for the post of Labour-cum-Conciliation Officer were "Graduate from Recognized University with Business Administration as a subject." Since according to the respondent- Commission, the petitioner was not a Graduate with Business Management as a subject, he cannot be considered as eligible for consideration for the post of Labour-cum-Conciliation Officer. Business Administration, according to the learned counsel for the respondent-Commission, is different from Business Management. To substantiate this submission, nothing has been brought on record orally or in writing.

(2.) We had asked an Advocate of this Court, Mr. Ravi Sodhi, to find out from the Punjab University as to whether the subject Business Administration and Business Management are one and the same and are interchangeable. Shri Ravi Sodhi, after meeting the Vice-Chancellor, Punjab University, Business Administration and Business Management are used interchangeably by various Universities and there is one paper of Business Management offered in B.Com. by the Punjab University.

(3.) In view of what has been put on record by shri Ravi Sodhi, Advocate, after consulting the Punjab University, we are of the view that Business Administration and Business Management are interchangeable and synonymous. Some Universities call it Business Management and other Institutions call it Business Administration. Learned counsel for the respondent-Commission states that if that is so, the petitioner would be eligible for consideration for the post of Labour-cum-Conciliation Officer. Consequently, we allow this writ petition and hold that the petitioner is entitled to be considered as eligible for the post of Labour-Cum Conciliation Officer. The Commission may now consider his case for appointment as of Labour-Cum-Conciliation Officer within two months from today. The writ petition stands disposed of accordingly. Petition allowed.