(1.) The petitioner has filed this writ petition with the following prayers: -
(2.) In the reply at page 41, para-1 (ii), it is stated thus:-
(3.) We are afraid that the stand taken in the reply cannot be appreciated. It is significant to note that the respondent-Board did not take such a stand when the petitioner had approached the authorities earlier, as can be seen from Annexure-A-2. In case it is found by the Screening Committee that the petitioner had actually possessed the qualification even prior to 1991, the petitioner cannot be denied the benefits particularly, since petitioner had been working as Junior Draughtsman which required the qualification of ITI.