R.B.MISRA, J. - (1.) HEARD Sri Prakash Padia, learned Counsel for the petitioner and Sri Shamir Sharma on behalf of the respondents.
(2.) IN this petition, prayer has been made to quash the order dated 6.7.2001 passed by the Chief Manager (Karmik), U.P. State Road Transport Corporation, Head Quarter, Lucknow, whereby in compliance to the order dated 9.4.2001 passed in earlier Writ Petition No. 13105 of 2000, the representation of the petitioner was considered and rejected. Undisputed facts arc that 500 posts of Conductors in U.P. State Road Transport Corporation (in short called as 'Corporation' hereinafter) were to be filled up for which an advertisement dated 18/19.1.1995 was published inviting applications from eligible candidates. The candidates were to produce their testimonials, original certificates and papers in respect of their other qualifications for the said selection of Conductors which was to be finalized on the basis of interview only. It appears that about 1100 candidates including 5300 apprentices (i.e. candidates who were in possession of apprentice certificates) and about 5500 candidates from open market applied. The interview was conducted on 10.6.1996. The petitioner had mentioned only as M.A. in his application form and not the LL.B. degree dated 1,3.1993 which he obtained in reference to the examination of year 1992. The original or photostat of degree was not produced by the petitioner at the time of interview. It appears the photostat of the same was produced before the concerned authority on 20.6.1996 with the request to acknowledge his LL.B. degree and to award preferential marks for his additional degree,
(3.) ACCORDING to the petitioner he could not produce the original certificate on the date of interview and since photostat copy of LL.B. degree was not being accepted, therefore, on the assurance of the Regional Manager, he had shown his original degree next date i.e. 11.6.1996 to the Regional Manager. Since one Sri Suresh Kimar Pachauri, who was also given benefit of his LL.B. degree on his production subsequent to the outcome of the interview, therefore, in the similar mariner, the petitioner is also entitled to be given the benefit of LL.B. degree awarding preferential marks.;