AIR PORTS AUTHORITY OF INDIA Vs. BHGYARAJ A.

JUDGEMENT

(1.) This intra-Court appeal assails order dtd. 16/2/2012 passed in W.P.No.2235 of 2011, whereby the Writ Petition filed by the respondent herein was allowed and he was treated to be eligible candidate for the purpose of submitting his application for the post of Junior Assistant [Fire Service (FS)].

(2.) The respondent is possessing qualification of 10 + 3 year diploma from the State Board of Technical Education and Training in Mechanical. He submitted candidature for the post of Junior Assistant (FS) in the appellants' organization.

(3.) As per the advertisement, the appellants opined that the respondent did not possess the requisite educational/academic qualifications namely 10 + 2 or equivalent from recognized University/Board as on 13/8/2010. Hence, his candidature was not considered for recruitment.