JITENDRA KASANA Vs. JAIPUR VIDYUT VITRAN NIGAM LIMITED

JUDGEMENT

(1.) 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.