NIELIT (formerly DOEACC) Diploma cannot be rejected if the issuing authority affirms its validity for government employment.

The petitioner applied for the post of Gram Rojgar Sahayak.

His candidature was canceled by the Collector, Gwalior, via order dated 06.10.2015, on the grounds that his computer diploma was not issued by a valid DOEACC society but by a local institute, failing the eligibility criteria.

The petitioner challenged this cancellation, asserting that his qualification from the National Institute of Electronic and Information Technology (NIELIT), formerly known as DOEACC, was genuine and fulfilled the advertisement's requirements.

The respondent State maintained that the petitioner lacked the prescribed qualifications.

1. Whether the One Year Diploma in Computer Application submitted by the petitioner was issued by the DOEACC Society (now NIELIT) as required by the advertisement criteria.

2. Whether the rejection of the petitioner’s candidature based on the alleged invalidity of the certificate was legally sustainable.

The court applied the eligibility criteria stipulated in the recruitment advertisement and General Administration Department (GAD) circulars.

Specifically, it relied on the rule that a "Diploma level examination from DOEACC" is a valid qualification for government employment, provided it is not merely from a "locally affiliated/accredited" institution without the central body's certification.

The court also applied a letter dated 15.12.2004 from the employment exchange department and a circular dated 01.07.2013 issued by the GAD, which recognize NIELIT/DOEACC certificates for government schemes.

The court examined the evidence provided by Respondent No. 6 (NIELIT), which filed a reply clarifying that the "CABA-MDTP" one-year diploma is an approved scheme under the Ministry of Human Resource Development, Government of India.

NIELIT explicitly confirmed in its reply that the petitioner's mark-sheet was issued by the central DOEACC/NIELIT body and was deemed a valid diploma for employment purposes across M.P.

The court reasoned that since the issuing authority itself verified the certificate as genuine and compliant with the "DOEACC Society" requirement, the local authority's objection—based on a Zila Panchayat enquiry report claiming it was from a local institute—could not be sustained.

The court noted the inconsistency where other districts accepted the certificate while Gwalior did not.

The court allowed the petition and quashed the impugned order dated 06.10.2015, directing the respondents to appoint the petitioner as Gram Rojgar Sahayak with all consequential benefits (salary and seniority) within three months, though denying backwages based on the principle of "no work, no pay".