DAYA NAND Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner in the petition has prayed for quashing of Annexure A-5 dated 3.3.2005 issued by respondent No.3, direction to respondents to call petitioner for personal interview for the post of Craft Instructor (Plumber Trade) and give him appointment with all consequential benefits.

(2.) The further case of the petitioner is that Himachal Pradesh Public Service Commission, vide advertisement dated 29.11.2003 Annexure A-1, advertised certain posts of `Craft Instructor (Plumber Trade)' which were earlier advertised vide Subordinate Services Selection Board advertisement No. 5/2002 dated 10.10.2002. Four posts were advertised, two for General, one for S.C. and one for OBC categories. The essential qualifications for the said posts as per Annexure A-1 were as follows :-

(3.) The petitioner in pursuance of advertisement Annexure A-1 submitted his application on 26.12.2003, he was called for written examination which was conducted by respondent No.3. The petitioner was declared successful in the written test. The petitioner has passed matriculation examination with Mathematics and Science. He has Diploma in Mechanical Engineering Annexure A-3. The petitioner has the equivalent certificate of his qualifications / trades issued by the Naval authorities Annexure A-4. The petitioner thus fulfilled all requisite qualifications and experience for the post of Craft Instructor (Plumber Trade), rather his qualification is much higher than the required.