LAWS(HPH)-2011-4-248

BHARAT BHUSHAN Vs. HIMACHAL PRADESH UNIVERSITY

Decided On April 20, 2011
BHARAT BHUSHAN Appellant
V/S
HIMACHAL PRADESH UNIVERSITY Respondents

JUDGEMENT

(1.) PETITIONER has challenged the appointment of Respondent No. 3 to the post of Data Entry Operator. Respondent -University issued advertisement No. 1/2000 whereby applications were invited for filling up the post of Data Entry Operator. Minimum qualification prescribed for the post in question was graduate with knowledge of Data Entry and word processing from a recognized Institute/Board/University with vocational trade at the +2 level. Petitioner submitted application for considering his candidature for the post of Data Entry Operator. He appeared in interview alongwith other candidates on 21.6.2001. He was in possession of degree of B. Com. and diploma in Computer. The Selection Committee, however, selected Respondent No. 3 and she joined her duties on 9.7.2001.

(2.) MS . Ranjana Parmar has strenuously argued that the diploma obtained by Respondent No. 3 from Indian Institute of Computer Education was not duly recognized. She has heavily relied upon Annexures A -7, A -9, A -11 and PR -2 dated 26.12.2001.

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