SUNIL KUMAR GOYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present petition has been filed by the petitioners for the following reliefs:

(3.) Brief facts of the case, as stated in the petition, are that the petitioner no.1 was appointed as a Store Keeper in the Machine Research and Development Institute Raipur, Dehradun on 18.04.1990 and was promoted as Senior Assistant. The petitioner no.2 was appointed as a Helper on 19.07.1991 and was promoted as Attendant Lab Senior. The petitioners have obtained B.Sc. Degree with the subjects Botany, Chemistry and Zoology through Distance Education from the Madhya Pradesh Bhoj Open University in the year 2006. The petitioners have applied for the post of Senior Technical Assistant "A" through LDCE-2008 under DRTC but the department sent a letter dated 21.08.2008 to the petitioners that their eligibility on the basis of their qualification for appearing in the Limited Departmental Competitive Examination (LDCE) 2008 for the post of Technical Assistant "A" does not meet as per the letter of Indira Gandhi National Open University vide F.No. DEC/OU/Recog/2008 dated 08.04.2008. The Education Officer (DL) Govt. of India, Ministry of Human Resource Development of Higher Education Distance Learning Division sent a letter dated 07.11.2008 to the Secretary Higher Education Department, Govt. of Madhya Pradesh, Bhopal, to take the necessary action in the matter relating to the recognition of their B.Sc. Degree. On 24.07.2009, the respondent no.5 issued an advertisement for the appointment on the post of Senior Technical Assistant "B" through competitive examination (LDCE) (Promotion) 2009 in which the petitioners applied for the said post but due to the non recognition of the petitioners' degree the department has not authorized the petitioners to appear in the said examination.