UNNIKRISHNAN Vs. UNION OF INDIA

JUDGEMENT

(1.) ISSUE notice. Mr. Amrit Pal Singh, Advocate accepts notice.

(2.) THE writ petitioners in these proceedings under Article 226 seeks two reliefs, i.e., a direction that they ought to be considered for promotion to the post of Superintendent Gr.I since they claimed to be qualified to hold that position and a direction to the respondents to grant them pay scale of Rs. 5000-8000 w.e.f. 1.1.1996, in accordance with the recommendations of the Sixth Central Pay Commission.

(3.) IN the present case, the petitioners' claim for promotion to the post of Superintendent Gr.I is premised on two grounds, i.e., firstly the so called equivalence declared by the AICTE in November, 2000, and secondly, the order of the Division Bench. As far as the first contention is concerned, the aforesaid Court is of the opinion that all that the AICTE in the Notification did was to recognize the diploma course of the College of Military Engineering as diploma in the respective field, no more no less. That Notification in terms nowhere recognizes that the diploma accorded by the College of Military Engineering is equivalent to a degree, which is the essential qualification for holding the post of Superintendent Gr.I.