B N SAXENA Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) Special leave granted.

(2.) The petitioner who was originally a Junior Draftsman and subsequently re-designated as Senior Draftsman is claiming promotion as Head Draftsman in the New Delhi Municipal Committee ('NDMC'). The Delhi High Court by the judgment under appeal has rejected his claim.

(3.) Prior to February, 1973, the qualifications prescribed for the post of Head Draftsman was Matric with Diploma/ Certificate in Draftsmanship from a recognised institution with three years' experience in preparing engineering drawings in an electric supply undertaking or an Engineering Manufacturing Organisation. The qualifications for the post of Junior Draftsman were, however, not prescribed. The petitioner was appointed as Junior Draftsman without any Diploma/ Certificate.