MOHAMMAD GULZAR PARRAY Vs. SECRETARY MHRD GOI

JUDGEMENT

(1.) The controversy involved in these two writ petitions fundamentally relates to eligibility of the petitioner for the post of Deputy Registrar (Accounts) advertised by the respondents, i.e., the National Institute of Technology, Srinagar, for which the petitioner had offered his candidature.

(2.) The Registrar of the National Institute of Technology, Srinagar, (for short, NIT), respondent no.4 herein, issued advertisement notice no.07 dtd. 15/6/2017 inviting applications in the prescribed format from eligible Indian Nationals for certain posts, including the post of Deputy Registrar (Accounts). The educational and other qualifications for the post, as prescribed, were as under:

(3.) In first of these two writ petitions, namely, SWP no.2591/2017, the petitioner claims that he possessed a Post Graduate Degree in Management [MBA (Financial Management)] with more than 55% marks and experience of more than five years as Accounts Officer in J&K Finance Department, which, according to him, is an equivalent post of Assistant Registrar, and, thus, fulfilled the prescribed eligibility criteria, and offered his candidature for the post of Deputy Registrar (Accounts).