- (1.) By this petition, the petitioner has assailed the termination order dated 28.09.2011 (Annexure-1) passed by the opposite party no. 2.
(2.) The brief facts of the case are that the petitioner obtained a Degree known as "Master of International Business Administration Degree" (in short, 'MIBA'). She submitted on-line her application for the post of Management Trainee (General) for the Central Warehousing Corporation, by mentioning her qualification as MBA (Marketing). After qualifying the written test and interview, she was selected on the post and had undergone for the training. When she was likely to complete training, her services were terminated by the impugned order dated 28th September, 2011 by mentioning that the petitioner is not possessing the MBA (Marketing) i.e. essential qualification. Being aggrieved, the petitioner has filed the present writ petition.
(3.) With this background, Sri Rajesh Singh Chauhan, learned counsel for the petitioner submits that the qualification for the Management Trainees (G) is MBA (Marketing). The petitioner has mentioned in on-line application, her qualification as MBA (Marketing). He submits that the MIBA Degree is at par with MBA Degree as per the clarification dated 01.04.2008, issued by the Banaras Hindu University, Varanasi (in short, 'BHU'), from where the petitioner obtained the MIBA Degree. He further submits that the syllabus/curriculum and eligibility criteria are identical to the MIBA and MBA Degrees. He further submits that the recruitment for the post in question will have to be made under the Regulation 20(i) of the Central Warehousing Corporation (Staff Regulations), 1986. So, all the rules applicable to the Government Servant will apply in the present case.;