High CourtsSingle Bench(2021) 02 P&H CK 0109

Surinder Singh Taxak vs Punjab State Civil Supplies Corporation Limited (Punsup) And Others

Punjab And Haryana At Chandigarh · Decided on 8 February 2021

HON’BLE JUDGES
Anil Kshetarpal, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 14660 Of 2013 (O&M)

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Judgment

50 paragraphs · 242 words

Sr.No.,Name of Post,Pay Band,"Qualification

and

Experience",No. of Posts

1,"Manager

(Finance

&

Accounts)","15600-

39100+Grade

Pay 7600","(i)

MBA/M.Com

with

at

least

50% marks from

a

recognized

University.

Candidate

with

MBA

(Finance)

would

be

preferred.

OR

Chartered

Accountant/Cost

&

Works

Accountant

(ii) Minimum 10

years

post

experience

in

Mangerial

Capacity in

any

commercial

organization.",1 (Gen.)

In the present case, the petitioner admittedly does not possess a degree of Masters in Business Administration. The petitioner is only having a degree",,,,

of Masters in Management Science. Still further, the recruitment notice does not provide for recognizing any equivalent qualification.",,,,

Similarly, the next argument of learned counsel for the petitioner is also without substance as from bare reading of the degree awarded by the Indira",,,,

Gandhi National Open University to respondent no.3, it is apparent that he was awarded a Degree of Masters in Business Administration. No doubt, in",,,,

the opening part, it has been mentioned that respondent no.3 has competed Diploma in Management/Advanced Diploma in Management/Diploma in",,,,

Marketing Management and other requirements, however, degree of Masters in Business Administration has been specifically awarded to respondent",,,,

no.3. In the absence of any material to the contrary, once respondent no.3 has specifically been awarded a Degree of Masters in Business",,,,

Administration, this Court does not find it appropriate to assume that respondent no.3 is only a Diploma Holder.",,,,

In view of the aforesaid facts, this court does not find it appropriate to exercise the writ jurisdiction.",,,,

Hence, disposed of.",,,,