SUNEET CHAUHAN Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2016-8-160
HIGH COURT OF ALLAHABAD
Decided on August 10,2016

Suneet Chauhan Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.
(2.) The petitioner has appeared for selection on the post of Computer Operator, Grade-A pursuant to the advertisement dated 11.04.2013 issued by respondent no.2 and 3. Submission of learned counsel for the petitioner is that the petitioner possess required educational qualification as per the advertisement and also qualified the written test as also the computer typing test. However, he was not given appointment on the post of Computer Operator, Grade-A.
(3.) In the counter affidavit in paragraph no.9 it is admitted that the petitioner had cleared written examination and was qualified in Computer typing test. However, it is stated that certain discrepancies were found in his eligibility on the scrutiny of the documents. In paragraph no.10 of the counter affidavit, it is stated that certain shortcomings were noticed by the Scrutiny Committee constituted to examine the documents submitted by the candidates for selection to the post of Computer Operator, Grade-A. It is further stated that some short comings were noticed by the Scrutiny Committee in few cases including the petitioner where caste certificate was not properly stamped by the authority concerned who had issued said certificate. Further in paragraph no.11 of the counter affidavit it is stated that the documents submitted by 90 candidates were re-scrutinized who have also cleared typing test as the candidates did not possess minimum qualification as prescribed in the advertisement and as such they were declared unsuccessful. In the case of the petitioner, it was noticed that the petitioner did not possess intermediate examination with Physics and Mathematics as subjects which were essential requirement as per the advertisement his application was, therefore, rejected. In paragraph no.12 of the counter affidavit it is further stated that the petitioner has not annexed the copy of the mark sheet of intermediate examination with the writ petition and the burden is upon him to prove that he possess educational qualification by producing relevant documents.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.