- (1.) Applications for the post of Labour Welfare Officer (Trainee) were invited in the year 1997 for which requisite qualification was to have Diploma in the Personal Management from the Institute recognized by the Central Government. Undisputedly, petitioners were having Diploma in Personal Management from National Institute of Personal Management (N.I.P.M.), Calcutta, but they were not allowed to sit in the examination on the ground that N.I.P.M., Calcutta was not recognized by the Central Government. However, petitioners were provisionally allowed to appear in the examination pursuant to the order dated 16.09.1998 passed by High Court in C.W.J.C. No. 2025 of 1997(R). Perusal of the order dated 16.09.1998 passed by Patna High Court in C.W.J.C. No. 2025 of 1997(R) would reveal that a statement was made before the High Court to the effect that matter regarding recognition of the diploma issued by N.I.P.M., Calcutta was under consideration before the Apex body of the Organization of the Coal India Ltd.
(2.) In view of the statement made before the Court, Court was pleased to pass the order that let the decision be taken by the Apex Organization on the issue of recognition of the diploma issued by N.I.P.M., Calcutta and till decision is not taken, candidature of the petitioners should not be discarded.
(3.) Thereafter, in C.W.J.C. No. 1259 of 1999 (R), this Court, vide order dated 22.07.2003 has directed the respondents to take decision for publication of the result of petitioners in view of the notification said to have been issued by the Central Government dated 07.10.2001.;