NIRMALJIT KAUR,J. - (1.) The prayer in the present petition is to set aside the order dated 29.07.2015 vide which the candidature of the petitioner was rejected on the ground that the petitioner did not have the requisite qualification on the date of the examination.
(2.) The petitioner applied in pursuance to the advertisement dated 02.08.2013 for the post of School Lecturer in the subject of Commerce being allegedly eligible for the post under the respective category.
(3.) As per the advertisement dated 02.08.2013, the candidates who were studying in the final year examination of required qualification for direct recruitment could also apply but such applicant should have cleared the said examination before the commencement of the competitive examination. The first paper of the Combined competitive examination was on 12.07.2014 and the second paper was on 27.09.2014. Whereas, the result of the petitioner with respect to the requisite qualification of M. Com Post Graduation was declared on 17.07.2014. The candidature of the petitioner was rejected on the ground that he did not have the requisite qualification of M.Com Post Graduation on the date of the commencement of the Competitive examination.;