NAVEEN KUMAR Vs. THE STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2015-1-36
HIGH COURT OF JHARKHAND
Decided on January 29,2015

NAVEEN KUMAR Appellant
VERSUS
THE STATE OF JHARKHAND AND ORS. Respondents

JUDGEMENT

- (1.) In this writ petition, the petitioner has prayed for a direction on the respondents to forthwith accept his candidature for appointment on the post of District Fisheries Officer-cum-Chief Executive Officer/District Fisheries Officer/Lecturer in terms of Advertisement No. 16/2011 and accordingly permit him to participate in the interview.
(2.) Learned counsel for the petitioner has submitted that the JPSC had published Advertisement No. 16/2011 inviting applications for appointment on the posts of District Fisheries Officer-cum-Chief Executive Officer/District Fisheries Officer/Lecturer. Since the petitioner was possessing Post Graduate Degree i.e. M.Sc. (Marine Biology), which is equivalent to M.Sc. (Zoology), pursuant to the said advertisement, he had made application, but his candidature was rejected on the ground that he is not possessing requisite qualification. When he came to know about rejection of his candidature, he immediately objected to the same by sending a letter dated 15.2.2010, issued by the Pondicherry University, certifying the fact that the qualification of M.Sc. (Marine Biology) is equivalent to M.Sc. (Zoology).
(3.) It has been submitted that the date of interview was fixed on 15.10.2014, but he had not been permitted to appear in the interview due to rejection of his candidature on the ground of having no requisite qualification, whereas he is possessing equivalent qualification of M.Sc. (Zoology), as has been prescribed in the advertisement.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.