Union Of India & Anr. vs Ravi Ranjan & Anr.
2022 Latest Caselaw 2935 Del

                                        Neutral Citation Number 2022/DHC/005000




                          $~41
                          *IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                 Judgment delivered on: 15.11.2022
                          +     W.P.(C) 15638/2022 and CM Nos.48688-48690/2022

                                UNION OF INDIA & ANR.                        ..... Petitioners

                                                   versus

                                RAVI RANJAN & ANR.                           ..... Respondents


                          Advocates who appeared in this case:
                          For the Petitioner : Mr.Vijay Joshi, Mr.Mohit Joshi and
                                               Mr.Gurjas Singh Narula, Advocates.

                          For the Respondents:     Mr.K.P. Sundar Rao and Mr.Udesh Puri,
                                                   Advocates for R1&2.

                          CORAM:
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                             JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Issue notice. Notice is accepted by learned counsel appearing for respondents No.1 and 2. Let a digital copy of the entire paper book be furnished to him.

2. With the consent of the parties, the writ petition is taken for final disposal.

Signature Not Verified Digitally Signed By:VINOD KUMAR

Signing Date:21.11.2022 18:08:20 Neutral Citation Number 2022/DHC/005000

3. Petitioner, the Union of India has impugned order dated 26.04.2022, whereby the Original Application filed by respondents No.1 and 2 has been allowed and petitioners have been directed to issue offer of appointment to the said respondents for recruitment to the post of Health and Malaria Inspector, Grade-III.

4. Pursuant to advertisement dated 13.03.2010, respondents had applied for the aforesaid post. The minimum educational qualification for the said post of Health and Malaria Inspector, Grade-III prescribed by the advertisement was:-

"B.Sc. Chemistry plus (a) 1 year Diploma in Health Sanitary Inspector (OR) (b) 1 year National Trade Certificate (NTC) in Health/ Sanitary Inspector awarded by National Council for Vocational Training, Ministry of Labour and Employment Govt. of India, New Delhi".

5. Contention of learned counsel for petitioners is that the Diploma of the respondents is from Vinayaka Missions University, Salem, Tamil Nadu by way of distance education and as such is not acceptable as satisfying the eligibility condition and furthermore, the subject course was not a course which was recognized by the authorities and as such this is an unrecognized course though from a recognised University and as such the respondents did not satisfy the eligibility condition.

6. Learned counsel appearing for respondents No.1 and 2 submits that there is no bar on acceptance of a Diploma obtained by distance education for the eligibility condition and furthermore, the Diploma

Signature Not Verified Digitally Signed By:VINOD KUMAR

Signing Date:21.11.2022 18:08:20 Neutral Citation Number 2022/DHC/005000

obtained by the respondents is from a recognized university and also a recognized course.

7. Perusal of the orders shows that the Tribunal has not examined the said aspect, as to whether the qualification of the respondents satisfies the minimum educational qualification prescribed by the subject advertisement. The Tribunal has allowed the Original Application merely on the ground that offer of appointment has been issued to other candidates, who have also obtained degrees from the said University. The contention, on the other hand, of the petitioner is that though the University was recognized but the subject course was not a recognized course and as such even if degrees from the same University have been accepted would not ipso facto amount to acceptance of validity of the subject Diploma of the respondents.

8. Since the Tribunal has granted relief to respondents solely on the ground that offer of appointment has been granted to other candidates and directed issuance of offer of appointment without examining as to whether the objection of the petitioners i.e., diploma obtained by distance education cannot be accepted and the subject course not being a recognized course, the impugned order cannot be sustained and calls for a remit.

9. In view of the above, the impugned order is set aside. The matter is remitted to the Tribunal to examine the objections of the petitioner noticed hereinabove on merits and also examine inter-alia the contention of the respondents that their Diploma satisfies the eligibility condition as prescribed by the subject advertisement.

Signature Not Verified Digitally Signed By:VINOD KUMAR

Signing Date:21.11.2022 18:08:20 Neutral Citation Number 2022/DHC/005000

10. Keeping in view the fact that the subject post was advertised in the year 2010, we request the Tribunal to expedite the proceedings and endeavour to conclude the proceedings preferably within a period of four months.

11. It is clarified that this Court has neither considered, nor commented upon the merits of the contentions of either party. All rights and contentions of parties are reserved.

12. The parties shall appear before the Tribunal on 29.11.2022 for directions.

SANJEEV SACHDEVA, J

TUSHAR RAO GEDELA, J

NOVEMBER 15, 2022 'neelam'

Signature Not Verified Digitally Signed By:VINOD KUMAR

Signing Date:21.11.2022 18:08:20