P GANDHI Vs. INSPECTOR GENERAL DIRECTORATE GENERAL BORDER SECURITY FORCE; UNDER SECRETARY, GOVERNMENT OF INDIA AND UNIVERSITY GRANTS COMMISSION; MINISTRY OF HUMAN RESOURCE DEVELOPMENT; DIRECTOR, DIRECTOR OF DISTANCE EDUCATION

JUDGEMENT

(1.) The Petitioner has filed the present Writ Petition seeking the relief of writ of Certiorarified mandamus in calling for the records pertaining to the order passed by the 2nd Respondent in his proceedings No. F1-17/2005 (CPP II) dated 3.01.2007 and the order passed by the 3rd Respondent in his proceedings No. F5-34/2006-DL dated 30.11.2006 and also the order passed by the 1st Respondent in his proceedings A8/SI (GD) LDLE-05/PERS (SSB)/BSF/2007/438-40 dated 8.1.2007 and quash the same. Further, the Petitioner has prayed for issuance of a direction in directing the 1st Respondent to appoint the Petitioner to the post of Sub-Inspector (GD) on the basis of selection already made by the 1st Respondent by accepting the post graduate degree awarded by Madurai Kamaraj University in his favour, as recognized valid by the 1st Respondent 66 Battalion BSF Commandant himself by his letter dated 7.12.2002 and also his letter dated 27.06.2001.

(2.) The Petitioner was selected as Constable General Duty on 06.10.1993, on merits based on the qualification of 10th class and 2 years ITI (Turner Trade) in Border Security Force. After completion of basic training, he was posted at 66 Battalion Jaisalmer in Rajasthan State. Subsequently, he served in numerous places and presently he has been serving in Training Centre and School, Hazaribagh, Gharkhand.

(3.) According to the Petitioner on 01.10.2000, through proper channel, he sought permission to study higher education (Master of Arts) through correspondence course from the Competent authority and the same was granted on 05.10.2000 by the office of the Commandant, 66 Battalion BSF, C/o.56 APO.