- (1.) By this special appeal, a challenge is made to the order dated 29.8.2011 whereby writ petition of the petitioner was dismissed.
(2.) Learned counsel submits that on issuance of an advertisement for the Post of Tax Assistant, petitioner submitted an application form as he was pursuing the required diploma course in the last year. He had completed five semester out of six on the date of submission of application form. The petitioner was finally called for Computer Test but he was declared ineligible for want of the result of the required qualification on or before the Computer Test.
(3.) As per the prospectus issued by the institution from where petitioner had undertaking the MC. course, one was entitled to get the degree on successful completion of 2nd year of MCA course. The petitioner had already completed two years of MCA course thus, became entitle to get Master's degree. The respondents have ignored the aforesaid while treating petitioner to be ineligible for the Post of Tax Assistant. Learned Single Judge did not consider the aforesaid aspect while dismissing the petition.;