- (1.) HEARD learned counsel for the parties.
(2.) THE delay in filing the appeal is condoned. I.A. No. 3057/2009 stands disposed of.
(3.) THE appelant has challenged the impugned judgment passed by learned Single Judge in W.P. (S) No. 4103/2003. The judgment reads as under: '' "25.8.2009: Heard the parties. In this writ application the petitioner has prayed for the absorption on the post of Junior Electrical Engineer in the Electricity Board on the ground that he fulfils all the eligibility criteria for his being absorbed in the said post. It is stated that the case of the petitioner for absorption as Junior Electrical Engineer was recommended earlier by the Electrical Executive Engineer, Koderma, on 30.8.2001 and subsequently by the General Manager also. It is submitted that the petitioner is having the requisite experience for holding the post of Junior Electrical Engineer. It is not disputed by the petitioner that the petitioner is holder of Diploma in Mining Engineering and he is not having any Diploma or Degree in Electrical Engineering. It is also not disputed by the petitioner that the minimum requisite qualification for appointment on the post of Electrical Junior Engineer is to have Diploma or Degree in Etectrical Engineering. In the counter affidavit it is stated that since the petitioner does not possess the minimum requisite educational qualification for appointment/absorption to the post of.Junior Electrical Engineer and as such he cannot be absorbed on that post. So far recommendation made by the Electrical Executive Engineer and General Manager is concerned, it is stated that they had no jurisdiction or authority to recommend the case of the petitioner, since he was not holding the minimum requisite qualification to hold the post. In this view of the matter, since the petitioner does not possess the minimum requisite qualification for holding the post of Junior Electrical Engineer and, therefore, in my view no relief can be granted to him for his appointment/ absorption on the post of Junior Electrical Engineer. Accordingly, having founq no merit, this writ application is dismissed." ;