AI Structured Summary
Not yet generated for this judgment
Judgment
Avneesh Jhingan, J
This intra court appeal is filed against the order dated 29.08.2025 passed by learned Single Judge in S.B. Civil Writ Petition No.12526/2025.
The petitioner in pursuance to an advertisement dated 11.03.2024 applied for post of Junior Instructor (Electronics Mechanic). Eligibility condition for applying was of possessing valid permanent heavy vehicle driving license on the last date of submission of application. The last date for submitting the application was 11.04.2024. The petitioner applied for post on 06.04.2024 attaching the copy of learning driving license (wrongly mentioned in the appeal as valid driving license). The petitioner admittedly got the driving license on 15.04.2024 i.e. after last date of submission of the application. The candidature of the petitioner was rejected vide communication dated 01.07.2025. The petitioner filed a writ petition challenging the rejection of the candidature.
The argument before the writ court was that there was window provided till 18.04.2024 to make corrections in the application and the petitioner got permanent driving license on 15.04.2024, thus was entitled to correct the application. The reliance was placed upon Clause-17 of the advertisement.
Learned Single Judge considered Clause-17 of the advertisement and rightly concluded that corrections could have been made in education qualification, name, father’s name, date of birth and category. The liberty granted is not for altering the conditions of eligibility. The writ petition was dismissed.
Learned counsel for the appellant submits that the appellant was enrolled in driving school on 12.03.2024 and completed the course on 05.04.2024, the delay in getting the permanent driving license was procedural.
The contention raised by the counsel for the appellant lacks merit. The eligible condition in the advertisement was of holding permanent heavy vehicle driving license on 11.04.2024 and admittedly the petitioner was not possessing. The undertaking of driving training shall not make the petitioner eligible to apply in pursuance to the advertisement.
There cannot be quarrel with the proposition that eligibility is to be determined as per the cut off date advertised and Court cannot alter cut off date as specified in the advertisement for recruitment.
No case is made out for interference in intra court appeal in the order of learned Single Judge.
The special appeal is dismissed.