LAWS(RAJ)-1995-5-34

HAJARI SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

Decided On May 25, 1995
Hajari Singh Rajpurohit Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) THE petitioner was a Sergeant in the Indian Air Force. At the end of his tenure, he was finally discharged from the services of the Air Force and is an Ex -Serviceman. It is the case of the petitioner that he possesses diploma in Mechanical Engineering which was awarded by the Indian Air Force. On 14th April, 1988, and advertisement was issued inviting applications for the posts of Junior Engineer Mechanical (Diploma). The petitioner applied and was called for interview. It is alleged in the petition that he successfully appeared in the interview but was not appointed to the post of Junior Engineer in the Public Health Engineering Department.

(2.) THIS Court directed the state to produce the record of selection and, in compliance thereof, relevant record of the selection -proceedings was produced before this Court, It appeal's from the record of the selection -proceedings that on 24.05.90 merit -lists for the posts of Junior Engineer Mechanical (Diploma) of general, scheduled -caste, scheduled -tribe,ex -servicemen and handicapped candidates were sent to the Chief Engineer by the interview -board. Marks were given by the Board under different heads viz,interview, academical qualification1 and experience. In the category of ex -servicemen no marks were given as the interview -board felt that it is necessary to ascertain as to whether the certificates of experience/training issued by the India Air Force is equivalent to Diploma in Mechanical Engineering and is recognized as such by the Government of Rajasthan or not. On the basis of the recommendations made by the interview -board a composite appointment -order was issued on 19.08.91 for appointment of the selected candidates to the posts of Junior Engineer Mechanical (Diploma) in the pay -scale of Rs. 1400 -2600 from all the categories except the ex -servicemen category.

(3.) LATER on, it was informed by letter dated 27th April, 1992 that the certificate held by the petitioner is equivalent to Diploma in Mechanical Engineering as declared by the Government of Rajasthan as long back as on 01.12.78. The selection -board again met for consideration of the cases of ex -servicemen for appointment to the posts of Junior Engineer Mechanical (Diploma) reserved as per the roster -system and on 23.06.92 recommended the names of seven candidates in the category of Ex -serviceman, giving marks under different heads. The petitioner's name appeared at Section No. 4 and he secured total 56.4 marks, The petitioner was given zero mark in the interview.