JOGINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of C.W.P. No. 3647 of 1998 and C.W.P. No. 3648 of 1998. The facts have been taken from the first cited case.

(2.) The petitioner passed his Matriculation Examination from Haryana Board of School Education in the year 1973. He was employed as a Laboratory Attendant in the Department of Electrical Engineering of the Regional Engineering College, Kurukshetra, on 10th October, 1990. As the petitioner believed himself to be eligible, he filed an application before respondent No. 3, the Principal of the I.T.I. Karnal, on 23rd October, 1997 to appear in the I.T.I. Examination in the trade of wireman/electrician. The petitioner's candidature was, however, not accepted on the ground that he did not have the requisite technical qualification and his experience as a Laboratory Attendant was not relevant for the trade of wire man/electrician. The petitioner has accordingly approached this Court by way of the present writ petition.

(3.) On notice of motion, a reply has been filed on behalf of the respondents and it has been pleaded that though the petitioner had the requisite experience of five years as per the criteria for eligibility, yet he was lacking the technical qualification inasmuch as that he did not have the requisite experience in the trade of wire man/electrician which made him eligible to take the test. In this connection, the respondents have placed reliance on Annexure R-1, the proceedings of the meeting of the Technical Committee held on 29.6.1998 with regard to the petitioner's case, in which it had been decided that a "candidate(s) such as the petitioner would be eligible if he had been working on similar jobs and had experience of the same type and that his work and experience should cover the syllabi of the trade for which the applicant wanted to appear in the examination."