High CourtsDivision Bench

Vijay Latwal vs State Of Uttarakhand & Another

Uttarakhand High Court · Decided on 4 July 2022 · Citation: (2022) 07 UK CK 0032

HON’BLE JUDGES
Vipin Sanghi, CJ · Ramesh Chandra Khulbe, J
RESULT
Dismissed
CASE NUMBER
Writ Petition (S/B) No. 354 Of 2022

AI Structured Summary

Not yet generated for this judgment

Judgment

8 paragraphs · 251 words

Vipin Sanghi, CJ

1) The petitioner seeks a writ of mandamus to respondent No. 2 to declare the petitioner successful in the preliminary examination of Uttarakhand Combined State Civil / Upper Subordinate Services Examination 2021, conducted for the post of Food Processing Officer.

2) The requisite eligibility qualification prescribed in the advertisement for the said post is as follows:

“22(क) अनिवार्य षैक्षिक अर्हता : विज्ञान स्नातक (बी0एस0सी0) या विज्ञान स्नातक (कृशि) (बी0एस0सी0 (कृशि) उपाधि) (एम0एस0सी0) प्राप्त की हो या खाद्य प्रसंस्करण में विषेश प्रष्नपत्र (विशय) के साथ उद्यान में विज्ञान स्नातकोत्तर (एम0एस0सी0) उपाधि।“

3) The petitioner, admittedly, has obtained a Bachelor of Science (Hospitality and Hotel Management) from the Indira Gandhi National Open University in the year 2011. The petitioner claims that his qualification stratifies the eligibility qualification set out here-in-above. It is the case of the petitioner that firstly, he has B.Sc. degree and, secondly, the said B.Sc. degree is equivalent to a three year diploma course undertaken at a recognized institution in Hotel Management.

4) We do not find merit in this submission of the petitioner. Clearly, the petitioner has not obtained a diploma qualification from a recognized Hotel Management Institution by undergoing a three years course. It is not for this Court to draw an equivalence between the educational qualification of the petitioner, and that prescribed by the respondent.

5) We, therefore, do not find any merit in this writ petition. The same is, hereby, dismissed.

Interim Relief Application (IA No. 01 of 2022) also stands disposed of.