Kuldeep Singh vs State Of Punjab & Ors on 6 January, 2011

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Punjab-Haryana High Court

Kuldeep Singh vs State Of Punjab & Ors on 6 January, 2011

Bench: Surya Kant

CWP No.2787 of 2009.doc                                                    -1-




           HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH
                                       ****
                            CWP No.2787 of 2009 (O&M)
                            Date of Decision: 06.01.2011
                                       ****
Kuldeep Singh                                          . . . . Petitioner

                                         VS.

State of Punjab & Ors.                                        . . . . Respondents
                                          ****
CORAM :                   HON'BLE MR.JUSTICE SURYA KANT
                                          ****
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
                                   ****
Present:        Mr. BS Pannu, Advocate for the petitioner

                Ms. Monica Chibber Sharma, DAG Punjab
                                    *****

SURYA KANT J. (ORAL)

(1). The petitioner though was selected but has been denied appointment to the post of Computer Teacher, prompting him to approach this Court.

(2). The respondents have filed their reply/affidavit along with an order dated 15.09.2009 (Annexure R-I/T) passed by the District Education Officer (Secondary Education), Tarn Taran to the effect that the petitioner and three more candidates have been found ineligible on verification of their qualifications.

(3). Following was the qualification advertised for the post of Computer Teacher :-

CWP No.2787 of 2009.doc -2-

"BE/B.Tech (IT/Comp. Science) or DOEC's B-Level or BIT or BSc. IT/CS/Internet Science) or BCA or 3 yrs Diploma (Computer Science and Engineering/ Information Technology) or MCA or MSc. (IT/Computer Science/Software System) or MIS or MIT or M.Tech (Computer Science) or Equivalent/Higher Education level, including 50% minimum......... "

(4). The petitioner has obtained Bachelor of Science along with Computer Science as one of the subjects (English, Punjabi, Mathematics and Physics being the other subjects). Apparently, the petitioner cannot be said to be fulfilling the eligibility conditions or the professional/technical qualification required vide the advertisement reproduced above.

(5). No direction for his appointment, thus, can be issued.

(6).               Dismissed.

06.01.2011                                          (S u r y a K a n t)
vishal shonkar
                                                           Judge

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