AKASH KUMAR CHAUHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONERS obtained diplomas in Laboratory Medical Technology and thereafter completed practical training. Respondent No.3 issued advertisement whereby applications were invited for filling up the post of Laboratory Technician. The minimum essential educational qualification for filling up the post of Laboratory Technician was 10+2 with Medical Science subject to having two years diploma in Laboratory Medical Technology. The last date for receipt of application was on or before 5.7.2007. Petitioner No.1 submitted an application for considering his candidature. Interviews were held on 13.7.2007.

(2.) MRS . Ranjana Parmar has strenuously held that her clients were possessing the minimum essential qualification as per Recruitment and Promotion Rules and thus, the action of respondents of not considering the candidature of the petitioners was illegal, unreasonable and as such violative of Articles 14 and 16 of the Constitution of India.

(3.) I have heard the learned counsel for the parties and have perused the pleadings carefully.