UNION OF INDIA Vs. RANJANA ANAND

JUDGEMENT

(1.) THE post of a Head Clerk -cum -Accountant apparently keeps the petitioner - appellant filing repeated petitions before the High Court. The manner in which he was asked to officiate or work on the post was on the understanding that a sanctioned post would be forthcoming from the government but it did not. In so far as the qualifications are concerned the petitioner - appellant is not possessed of qualifications and the issue raised is of better qualifications.

(2.) THERE is a difference between the qualifications and better qualifications. Besides, the record is also tainted that the petitioner -appellant faces allegations of irregularities in the matter of having kept accounts when he was placed on the post.

(3.) DISMISSED .