NISHA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petitioners of WP(C) No.6100/2012 (Nisha), WP(C) No.6185/2012 (Sonam), WP(C) No.6186/2012 (Vandana) and WP(C) No.7237/2012 (Pallavi) have a degree in ,,B.Tech. ELECTRICAL AND ELECTRONICS from recognized universities and claim that the degree is equivalent to the degree ,,B.Tech. ELECTRICAL.

(2.) THE writ petitioners of WP(C) No.4722/2012 (Aishverya Ranjan) and WP(C) No.6187/2012 (Yuvaraj Singh) have a degree in ,,B.Tech. INFORMATION TECHNOLOGY from recognized universities and claim that the degree is equivalent to the degree ,,B.Tech. COMPUTER SCIENCE.

(3.) RESPONDING to advertisements issued by the Indian Army and published in the Employment News, the writ petitioners submitted online applications by availing the drop down facility from the website of the Indian Army, meaning thereby that the form of the application in PDF format could be filled up online without altering any columns but only filling up relevant information against the different columns; and all of them successfully cleared the selection process, which includes the Physical Endurance Test; but find themselves without letters offering appointment being issued.