ANSHUL SHARMA Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) Himachal Pradesh Public Service Commission invited applications for filling up of the posts of lecturers in Automobile Engineering, Class-1 (Gazetted), in terms of advertisement notice dated 4.2.2012, Annexure P2. The petitioner alongwith others applied for the same. After scrutinizing the qualification certificates and other credentials, the candidates were called for the written examination on 31.5.2012, vide Annexure P-3. The petitioner and other candidates qualified the written examination and they were called for the interview. After conducting the interview on 24.7.2012, Public Service Commission found the petitioner and other two candidates suitable and accordingly made the recommendation for their appointment. Respondents No. 1 and 2 refused to appoint the petitioner on the ground that he was not having requisite qualification, constraining him to file the present writ petition.

(2.) Respondents No. 1 and 2 have filed the reply and contended that the petitioner was not having requisite qualification. It is further contended that they constituted a Committee, which submitted its report Annexure R-3, and found that the qualification of B. Tech. in Automobile Engineering is not equivalent to the qualification of the B. Tech. in Mechanical Engineering.

(3.) The Public Service Commission has chosen not to file the reply. Thus, the averments contained in the writ petition stand admitted by the Commission.