NARINDER KUMAR Vs. M C D

JUDGEMENT

(1.) Issue raised in the present judgment is squarely covered by the decision of this Court in Ranbir Singh v. D.S.S.S.B., C.W. No. 2316/2000, decided on 18.1.2002. Said Judgment was followed in C.W. No. 6650 of 2001 decided on 12.2.2002. It is unfortunate that in spite of the authoritative judicial pronouncements of this Court officials of the MCD continue to insist in persisting with a wrong stand.

(2.) It is not disputed that the judgment delivered by this Court in Ranbir Singh 's case and Lajja Ram Bhardwaj 's case have been implemented. The issue which the MCD was raising pertained to the certificates issued by the Armed Forces to its employees. The Government of India had issued Office Memorandums to the effect that the degrees obtained/certificates obtained during employment under Armed Forces would be treated as equivalent to civil degrees for purposes of civil employment of ex-servicemen in civil posts. This Court held that equivalisation for ex-servicemen who were working as instructor AEC or FOR (TAC) would mean that they were eligible for being appointed as primary teachers under the respondent.

(3.) The petitioners in the present case were all employed under the Armed Forces. During course of their employment they were engaged in duties which entitle them for issuance of certificate at the time of retirement. The certificate stipulates :Equation of education qualifications graduation certificate'. The petitioners, as per the certificates awarded to them have been equated with the equivalent civil degrees as per NCO Code mentioned in. the certificates issued to the petitioners. All petitioners have been held as holding a civil degree equivalent to NCO Code 1.3410 i.e. primary school teacher.