I.S. BANTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral) - The petitioner is working as a Hockey Coach at the Kurukshetra University. He prays for the issue of a writ of Mandamus directing the University to grant him the selection grade of Rs. 3700-5700. He prays that the order dated July 2, 1998 by which the request has been rejected be quashed.

(2.) The respondents contest the petitioner's claim. It has been pointed out that the petitioner possesses the qualification of matriculation only. He has passed a diploma in Hockey coaching from the National Institute of Sports. He does not possess the qualifications prescribed by the U.G.C. for the post of Director of Physical Education or Coach viz. "a Post Graduate Diploma or a Certificate of degree in Physical Edcuation." Thus, he is not entitled to the selection grade as claimed by him.

(3.) We have heard learned counsel for the parties.