REKHA ASWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THESE writ petitions seek to raise issues, which are common to each other and, accordingly, they were heard together.

(2.) THE writ petitioners are existing Lecturers of Government Polytechnics, except the petitioner in Writ Petition (S/B) No. 98 of 2012, who is working in the Public Works Department. The Commission had published an advertisement, inviting applications for supplying vacancies in the posts of Principal of Polytechnics. In that, it was indicated that the minimum basic required qualification for the candidates is 1st class Graduation in Engineering. Petitioners, who are A.M.I.E., responded to the said advertisement. Their selection has not resulted in giving them appointments to the advertised posts. Hence, the present writ petitions.

(3.) IT has been contended that A.M.I.E. is equivalent to Bachelors Degree in Engineering. It has been stated that the petitioners have received more than 60 per cent marks in A.M.I.E. and, accordingly, it must be deemed that the petitioners are 1st Class Bachelors Degree holders in Engineering and, accordingly, there was no just reason not to select them.