BHAGVATI LAL MENA Vs. RPSC AND ORS.

JUDGEMENT

(1.) Aggrieved of the order dated 11th June, 2012; declining the consideration of the candidature of the petitioner for he was not in possession of the required experience of one year, after the date of acquiring necessary educational qualifications; the petitioner, has instituted the present writ proceedings praying for the following relief(s): - -

(2.) Briefly, the skeletal material facts essential for adjudication of the controversy raised herein are that the petitioner submitted his candidature for consideration, for appointment to the post of Motor Vehicle Sub Inspector in response to the advertisement dated 5th December, 2011. It is pleaded case of the petitioner that he was successful in the written examination. However, his candidature has been declined only on the premise that the petitioner acquired the educational qualifications of 'Diploma in Engineer' Course on 17th July, 2008. Moreover, the delay, if any, with reference to the educational qualifications and experience was only for a period of one month and thirteen days.

(3.) Learned counsel for the petitioner, reiterating the pleaded facts and grounds of the writ application, emphatically argued that the educational qualifications, as contemplated under Clause 6 of the advertisement, required working experience of at least one year in a reputed Automobile Workshop, which undertook repairs of both light motor vehicles, heavy goods vehicles and heavy passenger motor vehicles, fitted with petrol and diesel engines. Thus, there was no stipulation in the advertisement to the effect that the experience acquired, subsequent to the acquisition of the educational qualifications, would disqualify a candidate or would render him ineligible.