Vineet Saran, J. - (1.) Heard learned counsel for the petitioner as well as Sri Sandeep Saxena, learned counsel appearing for the respondents.
(2.) It is the case of the petitioner that he has undergone apprenticeship training in production with the respondent-Bharat Heavy Electricals Limited from 22.11.1986 to 24.11.1987. On that basis the petitioner claims that he has been a certificate of having completed apprenticeship training in the year 1987. On 4.2.2005 an advertisement was issued for filling up certain posts of Mechanical, Electrical and Civil Supervisors. The petitioner claims that since he has already undergone apprenticeship training, he ought to be appointed on the vacant posts of Mechanical Supervisor. The petitioner had applied for such appointment in pursuance of the said advertisement and his application has been rejected on the ground that he did not fulfill the eligibility criteria i.e. he had not securec the requisite minimum percentage of marks in each subject. He has thus filed this writ petition challenging the said order dated 30th March, 2005 whereby his candidature has been rejected and has also prayed for a direction to the respondents to give him appointment, on the post of Mechanical Supervisor.
(3.) By a circular dated 21.2.2005 issued by the respondent -Bharat Heavy Electricals Limited, the eligibility criteria had been fixed for the general, other backward caste and scheduled caste candidates. By the said circular it has been provided that the aggregate makes of all years/semesters for a scheduled caste candidate should be at least 65% and the marks in every subject in each year/semester should be at least 50%. It is not disputed that the petitioner, who is a scheduled caste candidate, has not obtained 50%) marks in each subject.;