RADHA CHAUDHARY D/O SHRI BAL RAM Vs. STATE OF RAJASTHAN THROUGH THE SECRETARY, PANCHAYATI RAJ AND RURAL DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) The prayer in the present petition is for directing the respondents to consider both the (PGDCA) computer certificate issued by the Manav Bharti University and thereafter give appointment to the petitioner on the post of LDC in pursuance to the advertisement dated 14.2.2013 as well as the Diploma in computer application obtained from RS-CIT issued by the Vardhaman Mahaveer Open University for appointment on the said post.

(2.) As per the Clause 5 of the advertisement dated 14.02.2013, the requisite qualifications for the post of LDC are:-

(3.) A perusal of the above advertisement shows that only one of the above professional qualifications were required for eligibility. It is contended that the petitioner had two professional qualifications and therefore, he should have been considered as eligible under either of the two qualifications. As per the petitioner, (i) he possessed the Post Graduate Diploma in Computer application from Manav Bharti University established under section 2(f) of the University Grants Commission Act, 1956 which was also a recognised Institute under Section 22 of the State Legislature Act and duly passed the said diploma course in the year 2010 before filing of the application form, (ii) He was registered in RS-CIT Examination at the Vardhaman Mahaveer Open University Kota recognised from Rajasthan Knowledge Corporation Limited (RKCL) before the filing of application form and had duly passed the said course of computer application.