- (1.)The petitioner, who has done his B.Tech in Electronics from recognized University, applied for the post of Computer Hardware Engineer pursuant to Notification/ Advertisement dated 21.7.2016 (Annexure A-3), issued by respondent No.1. Notification dated 21.7.2016 (Annexure A3) suggests that person, who intended to apply for the aforesaid post of Computer Hardware Engineer on contract basis should have possessed following qualification:-
"Essential qualification

(1) Should have passed 10+2 examination or its equivalent from a recognized Board/University.

(2) B.E./B.Tech in Electronic from and telecommunication/I.T. a recognized University with atleast 5 years experience in computer Manufacturing/Maintenance Company or repute.

(3) Preference will be given to candidate with M.Tech in Electronic Degree.

Desirable Qualification

Knowledge of customs, manner and dialects of Himachal Pradesh and suitability for appointment in the peculiar conditions prevailing in the Pradesh."

(2.)Precisely, the question which needs to be determined in the present proceedings by this Court is that whether respondent No.2, who was M.Tech in Electronic/I.T. could have been given preference over the petitioner despite her having no experience in Computer Manufacturing/ Maintenance Company of repute.
(3.)Having heard learned counsel representing the parties and perused the pleadings adduced on record by the respective parties, this Court finds that the petitioner besides possessing qualification of B. Tech in Electronic from recognized University, also possessed five years experience in Computer Manufacturing/Maintenance from Company of repute, whereas respondent No.2 though was M.Tech in Electronic, but was not having five years experience in Computer Manufacturing/Maintenance Company of repute at the time of applying for the post in question.
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