SHREE CHANDRASHEKHAR, J. - (1.) Rejection of his candidature, for appointment to the post of Jr. Electrical Engineer (GTO) for not submitting NOC in time, has compelled the petitioner to approach this Court.
(2.) Heard.
(3.) Mr. Shresth Gautam, the learned counsel for the petitioner contends that "No Objection Certificate" (NOC) is not a prescribed qualification for appointment under the Employment Notification and if a candidate satisfies the mandatory qualifications for appointment, delayed submission of NOC cannot be a ground for rejecting claim for appointment.;