SOHAN LAL KUMAWAT Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) Heard learned counsel for the petitioners. The matter relates to advertisement for appointment on the post of Technical Helper issued by the respondents. The dispute in the case is about holding of qualification as on 5th October, 2012 i.e. last date for submitting the application form.

(2.) The grievance of petitioners is that petitioners have already appeared in two years diploma course and result is awaited and since the Rule is silent, therefore, this condition for holding the educational qualification as on 5th October, 2012 should be relaxed.

(3.) Similar issue has already been examined in detail by co-ordinate Bench of this Court in Rajendra Kumar Phagodiya & Ors. v. JVVNL & Ors., S.B. Civil Writ Petition No. 14942/2011 decided on 2nd November, 2011 and in Vijendra Kumar & Ors. v. JVVNL & Anr. decided on 1st February, 2012, wherein submissions of petitioners were considered and it was held that a candidate is required to possess educational qualification on or before the last date of submission of application, therefore, writ petitions were dismissed.