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Judgment
The petitioner has prayed for setting aside the order dated 05.04.2014 (Annexure-P/1), whereby the petitioner was held to be ineligible by the respondents for not possessing the requisite qualification of passing computer examination.
Learned counsel for the petitioner submits that the petitioner has requisite qualification because he has passed the computer examination from Ayusi (ITC) Rewa. Learned counsel for the petitioner advanced singular contention. He submits that the said institution is duly recognized by Government of India, Ministry of Labour and Employment by communication 25.05.2007 (Annexure-P/9).
Shri Vishal Dhagat, learned Govt. Advocate has opposed it on the basis of eligibility condition prescribed in the Scheme (Page 26).
No other point point is pressed by learned counsel for the parties.
I have heard learned counsel for the parties and perused the record.
The eligibility conditions as per the Scheme are as under:
"VERNACULAR MATTER OMITTED" 1) Diploma from all Universities recognized by UGC. ii) Diploma from all Open Universities recognized by UGC. iii) Diploma level examination from DOEACC. ¼"VERNACULAR MATTER OMITTED" ls DOEACC is Affiliated/Accredited "VERNACULAR MATTER OMITTED" iv) Modern Office Management Course from Govt. Polytechnic College. "VERNACULAR MATTER OMITTED"
A plain reading of this provision makes it clear that a candidate must have passed the computer examination from a recognized institution and such recognition must be given by UGC or DOEACC. No other qualification is recognized in the scheme. Petitioner, admittedly, does not have possessed the said qualification from an institution which is either recognized by the UGC or DOEACC. Thus, I am unable to hold that the petitioner possesses requisite qualification of computer pass as per the relevant scheme for appointment of Gram Rojgar Sahayak. Thus, I find no reason to entertain this petition.
Petition is bereft of merit and is hereby dismissed.