Amreshwar Pratap Sahi, Sanjay Harkauli, JJ. - (1.) Heard learned counsel for the appellants and Sri G.P. Srivastava, learned counsel for the sole respondent.
(2.) This appeal raises an interesting question about the interpretation relating to the eligibility condition prescribed by the appellants for recruitment on the post of Technician Grade-2 (Trainee)- Electrical.
(3.) The rule of eligibility requires that the candidate should have passed High School Examinations from the concerned Board with the subjects of Mathematics and Science. The petitioner having passed his High School Examination also cleared his Intermediate Examination in the first division. The petitioner however, had cleared the High School Examination with grace marks having been awarded to him in the subject of Mathematics.;