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Judgment
Petitioner is a candidate for the post of Junior Translator in
(CSOLS) Examination 2012.
The respondents had prescribed certain qualification in
consultation with the Department of Official Language in respect of
candidates with 55% and above in EQ-I, E.Q.-II will be relaxed. E.Q. II is
reproduced herein.
The respondents had issued corrigendum on 08.09.2017 in
respect of the above issue, thereafter, proceeded with the selection.
Petitioner participated in the process of selection and he has secured 123
marks in Paper-I, 125 marks in Paper-II and 43 marks in the interview. For
want of necessary qualification like diploma or certificate course in the translation from Hindi to English and vice versa or two years of experience
of translation work from Hindi to English and vice versa in the Central or
State Offices including Government of India Undertaking, to that extent
petitioner name was not considered for selection. Therefore, the
respondents have rightly rejected the petitioner''s claim for selection and
appointment to the post of Junior Translator. Thus, the petitioner has not
made out a case so as to interfere with the impugned orders.
Accordingly, petition stands dismissed.