TRIG DETECTIVE PVT LTD Vs. SARITA DEVI

JUDGEMENT

(1.) ADMIT. The following substantial question of law arises in this petition:-

(2.) WITH the consent of the parties the matter is disposed of today itself.

(3.) THE concerned official has filed his affidavit and he has clearly stated that he has neither been a member of the State Judicial Service nor practiced as an Advocate. According to him, he has been a Gazetted Officer for 15 years and possessed diploma in Management in the year 1992 and has experience of personnel management and Human Resource Development as an Officer. THE Act clearly provides that a Officer concerned must have experience of five years as a Gazetted Officer and in addition thereto he should have educational qualifications and experience in personnel management, human resource development and Industrial Relations. THE petitioner has only done diploma in management. This is not a diploma fulfilling the needs of the Section, which clearly provides that the educational qualifications should be in the field of personnel management, human resource development and industrial relations. THE Officer has not stated that his educational qualification fulfill these criteria. THErefore, he could not have acted as a Commissioner and the award is set-aside on this ground alone.