- (1.) heard petitioner's learned advocate. Heard respondents'learned advocate.
(2.) the petitioner had applied for a post in the Karnataka state road transport corporation and one of the requirements was that he was required to have five years' experience in the repair of motor vehicles. The petitioner contends that he passed his examination in september 1988, but that as per the certificates produced by him on and from 1-6-1988, the petitioner was working as a mechanic and that therefore, merely because part of his experience was prior to the declaration of his results and acquisition of the qualification, that it cannot be omitted from consideration. The respondents have seriously assailed the petitioner's certificate which is annexure-e to the petition which certificate is on the letterhead of r.r. motor driving school and which reads as follows: "i certify that i, c.h. suresha (diploma in automobile engineering) has been running the workshop and r.r. motor driving school successfully for the past one year i.e., from 22-7-1992 to till now. Sd/-"
(3.) the respondents' contention is that even assuming that the petitioner is running a motor driving school, that this would not qualify him for contending that he is experienced in the repair of motor vehicles during that period of time. Secondly, they seriously assail the fact that the petitioner has issued a certificate to himself. In response to this objection, petitioner's learned Advocate contends that it is a requirement under the motor vehicles ACT that a motor driving school is required to also have a workshop and that this presupposes the fact that he was not only running the workshop, but was working there. Secondly, he contends that there is no harm in the petitioner issuing a certificate to himself insofar as he was the principal of that institution and if he was working and gaining experience in his own institution, it is perfectly in Order for him to issue the certificate to himself.;