ASKUSH SHARMA Vs. UNION OF INDIA & ORS
LAWS(CAL)-2018-3-27
HIGH COURT OF CALCUTTA
Decided on March 19,2018

Askush Sharma Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

Sambuddha Chakrabarti, J. - (1.) Let the affidavit-in-opposition as well as the affidavit-in-reply filed in Court today be kept with the record.
(2.) The petitioner is appearing in person and the respondents are also represented by Mr. Mukherjee, the Dy. Manager (Personnel), Coal India Limited.
(3.) The petitioner applied for the post of 'Management Trainee' of the Coal India Limited. The qualification for the said post was an engineering degree in Industrial Engineering. It was clarified that Production and Industrial Engineering or any such other combinations with Industrial Engineering will not make the holder of the qualification eligible for the post.;


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