Rajasthan High Court - Jaipur
Vinod Kumar Dudy vs Raj University Of Health Sci on 12 August, 2013
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 14541/2013 Vinod Kumar Dudy vs Rajasthan University of Health Sciences 12.8.2013 HON'BLE MR. JUSTICE MN BHANDARI Present Petitioner in person Dr Sandeep Tandon, Officer-in-charge of the respondent university BY THE COURT:
The petitioner, present in person, submits that the respondent- Rajasthan University of Health Sciences issued an advertisement for various posts including the post of Section Officer. The petitioner applied for the post of Section Officer as he was possessing not only educational qualification but ten years experience, as desired. His application was short listed and thereupon he was called for written examination. He remained successful therein but not been called for interview. The petitioner has worked as Inspector in the Indo-Tibetan Border Police Force between 1995 till 2007 thus having more than ten years' experience, out of which, more than four years experience was as an Administrative Officer. The post aforesaid is higher than four years experience required as Assistant/ Accountant/ Stenographer Gr I. The petitioner thus wrongfully treated as ineligible.
Dr Sandeep Tandon, Officer-in-charge submits that the petitioner is not eligible as he is not having four years' experience as Assistant/ Accountant/ Stenographer Gr I. He was basically an Inspector in ITBP which is not equivalent post to the post on which four years experience is required. He has thus rendered ineligible.
I have considered rival submissions of the parties and perused the record.
As per the advertisement at annexure-1, qualification for the post of Section Officer is as under -
5Section Officer ESSENTIAL QUALIFICATION :
1. Graduation
2. Minimum service of 10 years out of which for at least 4 year he must have worked as Assistant/ Accountant/ Stenographer Gr I The perusal of the qualifications mentioned above reveals Graduation with minimum service of ten years out of which four years service as Assistant/ Accountant/ Stenographer Gr I. The petitioner was called for written test but it was pursuant to the provisional list inasmuch as scrutiny of the list is at times made at the final stage because initial scrutiny takes lot of time. After declaration of the result, on scrutiny, petitioner was not found eligible for want of four years' experience as Assistant/ Accountant/ Stenographer Gr I. To find out as to whether petitioner is in possession of required experience or not, I have gone through the document at annexure-13 onwards and find that petitioner had worked as Inspector (Hindi Translator) and while working, he may have discharged the duties of Administrative Officer also, however, in none of the certificates, reflection exist that petitioner ever worked as Assistant/ Accountant/ Stenographer Gr I. In the background aforesaid, if the petitioner has been rendered ineligible for want of required experience of four years, there exist no illegality in the action of the respondents.
In view of aforesaid, writ petition is found devoid of merit. Hence, writ petition so as the stay application are dismissed.
(MN BHANDARI), J.
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(BN Sharma) PS-cum-JW