HARI KISHAN MAURYA Vs. STATE OF UP

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner for quashing the order dated 16.12.2011 passed by Respondent No. 2 District Selection Committee D. I. E. T. , District Raebareli and also seeking mandate against the respondents particularly against respondent no. 3 for permitting the petitioner to join B. T. C. Course 2011 under Ex-Army Man quota.

(2.) The brief facts leading to the filing of the instant petition are that the petitioner is an Ex-Army Man, who was initially appointed as Craftsman (Grade I) in the Telecommunication (Radar) Wing and was promoted firstly in Grade II and thereafter to Grade III and after serving for more than 16 years was discharged from the Army. The petitioner belongs to back-ward class.

(3.) It has been contended by the petitioner that the Associate Member of Institution of Engineers (hereinafter referred to as 'AMIE') is a professional certification given by the Institution of Engineers (India) Kolkata (hereinafter referred to as 'IEI') which can be earned by passing Section "A" Project Work and Section "B" examination of the Institution. The Ministry of Human Resources Development, Govt. of India has recognized this qualification equivalent to a degree in Engineering. The IEI conducts an examination at par with B. E/B. Tech. as an eligibility qualification for competitive examinations like Civil Services, Indian Engineering Services and GATE etc. It has also been stated that the course conducted by IEI consists of two Sections, namely, Section "A" and Section "B" while Section" A" is common to all, in Section"B" a particular discipline of Engineering has to be chosen by the students.