EX SUB MAJ LAKSHMI NARAYANA Vs. CHIEF SECRETARY

JUDGEMENT

(1.) The petitioner, an ex-servicemen is before this Court praying for a writ of certiorari to quash recruitment notification bearing no.BWSSB/CH/CAO- S/397-31-2012/4226/2014-15 dated 23.02.2015 and for a writ of mandamus directing the respondents to issue modified notification considering equivalent degree certificate issued to Ex-servicemen by armed forces.

(2.) Heard Smt.Vidya Selvamony, learned counsel for the petitioner, Sri.M.S.Narayan, learned counsel for respondent No.2 and learned AGA for respondent No.1.

(3.) Learned counsel for the petitioner would submit that the petitioner is an Ex-servicemen and he possesses basic qualification of Diploma in Mechanical Engineering. He joined army and retired from service on 31.07.2010. While the petitioner was working in the army he acquired equivalent qualification of degree in Engineering from Bengal Engineer Group and Centre Roorkee. According to the learned counsel for the petitioner Annexure-D/Certificate issued by Bengal Engineer Group and Centre Roorkee is equivalent engineering degree.