- (1.) The present writ petition has been preferred mainly for the reason that the petitioner had worked as a Lecturer with the respondents, but, the respondents are not issuing work experience certificate for the period, for which the petitioner has worked.
(2.) Learned counsel for the respondents has submitted that they have already issued a certificate of experience and nothing more is required to be done by the respondents.
(3.) Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, I see no reason to entertain this writ petition under Article 226 of the Constitution of India, for issuance of experience certificate by the respondents to the petitioner. In the facts of the present case, certificate has already been issued and now the contention raised by the petitioner is about the wordings of the certificate and the period, which has been reflected in the certificate. For this, I am not inclined to issue a writ of mandamus, in exercise of extra-ordinary jurisdiction, vested in this Court under Article 226 of the Constitution of India. There is no legal duty vested in the respondents, as claimed by the petitioner. There is, therefore, no substance in this writ petition and, hence, the same is hereby dismissed.;