BALBIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has prayed for quashing of selection made by the Respondents against the posts of Instructors Electronics Mechanic in pursuance of advertisement No. 1665 of 2007, with further direction to give appointment to Petitioner against the post of Instructor Electronics Mechanic.

(2.) THE facts in brief are that the Petitioner after passing matriculation examination in March, 1992 went for National Trade Certificate Course and successfully completed the course in the trade of Mechanic Electronic in the year 1992. The Petitioner had undergone the course of apprenticeship from December, 1998 to November, 1999. He passed the trade test as regular candidate in the trade of Mechanic Electronic in November, 2001. The Petitioner had also done CTI training i.e. trade test for Craft Instructor from the National Council for Vocational Training Advance Training Institute V.N. Purav Marg, Sion, Mumbai which was the only institute authorized to run the course of CTI.

(3.) THE Petitioner was eligible for the post of Instructor Electronics Mechanic. He appeared in the interview on 15.9.2007. The Petitioner has additional qualifications in the same field. He had done course of Higher National Technician Certificate in the trade of Consumer Electronic. The Petitioner had worked as Electronic Instructor in Jyotsna Industrial Training Centre from 16.10.2002 to 21.8.2004 and thereafter from 18.7.2005 to 30.11.2006. The Petitioner had also worked as Instructor Electronics in the Government Polytechnic College, Hamirpur. The Petitioner in the interview held on 3.3.2006 was short listed for the post of Workshop Instructor Electronics. The Respondent No. 2 had also sponsored the name of Petitioner for the post of Craft Training Instructor in the year 2004.