DINESH KUMAR GARG Vs. PUBLIC SERVICE COMMISSION U P ALLAHABAD
LAWS(ALL)-1994-1-86
HIGH COURT OF ALLAHABAD
Decided on January 19,1994

DIAESH KUMAR GARG Appellant
VERSUS
PUBLIC SERVICE COMMISSION, U. P. Respondents

JUDGEMENT

S. R. Misra, J. - (1.) BY means of present writ petition, Sri Dinesh Kumar Garg seeks directions in the nature of writ of certiorari quashing the impugned order dated 3-5-1993 passed by Public Service Commission, Uttar Pradesh, Allahabad respondent no. 1 and, a writ of mandamus, commanding the respondents to issue appointment letter for the post of District Information Officer to the petitioner.
(2.) THE facts giving rise of the present petition are that in response to an advertisement issued by Public Service Commission. Uttar Pradesh, Allahabad (for short 'UPPSC'). being advertisement no. 3/89-90, for various posts, including six posts of Information Officer, in the pay scale of Rs. 770,1600, the petitioner applied for the post of District Information Officer (hereinafter referred to as the post') Necessary qualifications for the aforesaid posts are given as under :- "Six Information Officers.......... Qualifications : Essential (1) Bachelor's Degree from a University established by law in India or a degree recognised by Government as equivalent thereto, (2) Working knowledge of Hindi, English and Urdu, (3) Diploma in Journalism. Preferential : Served in the Territorial Army for a minimum period of two years, or, obtained 'B' Certificate of National Cadet Corps." Since the petitioner's case is confined to District Information Officer in the present petition, it is, therefore, not necessary to make any comment in regard to other posts. According to the petitioner, after completion of M.A., LLB, he also did his Graduation in Diploma course in 1986 from the University of Allahabad. He also claimed that he is possessed of working experience in Journalism for a period of five years (.1-7-1984 to 1-7-1989). He also made a mention in his application that he is possessed of working knowledge in three languages, i. e., in Hindi, English and Urdu.
(3.) ACCORDING to the petitioner, the UPPSC scrutinised the application forms of the candidates, including that of petitioner and it found the form submitted by the petitioner to be complete in all respects. It found that petitioner fulfils all necessary qualifications specified in the aforesaid advertisement. Accordingly, the petitioner was called for an interview vide letter dated 4 3-1993 and he was interviewed on 19-4-1993. According to the procedure prescribed, the petitioner was also required to submit another form at the time of interview regarding his qualifications and other particulars in pursuance of the aforesaid advertisement.;


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