KHUSHBU SHARMA Vs. UOI

JUDGEMENT

(1.) THE writ petitioner in the instant writ petition has earned a degree of B.Tech (Instrumentations and Control) from a recognized university and is claiming that this degree is equivalent to the degree of B.Tech. (Electronics). The writ petition has been filed because the respondents have denied equivalence and therefore refused commission to the petitioner.

(2.) THE petitioner had applied for grant of Short Service Commission Women (Technical) ­ 10 course of the Indian Army as well as for (Technical)-10 as she was holding a degree of Engineering in Instrumentation and Control stream pursuant to the advertisement which has been issued by the respondents on 28th January, 2012. The petitioner successfully undertook the written examination as well as the interview and she was also declared medically fit in the test conducted from 6th July, 2012 to 18th July, 2012.

(3.) IT is pointed out by both the parties before us that this very issue is not res integra and stands considered by this court in the judgment pronounced on 26th November, 2012 passed in WP(C)No.6100/2012 Ms. Nisha vs. Union of India and Others and a bunch of other matters. The observations of this court on the matter under consideration deserve to be considered in this judgment in extenso and read as follows:-