RAVINDRA KUMAR Vs. COMMITTEE OF MANAGEMENT

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Sr. Advocate assisted by Sri Sharma in support of this appeal and Sri Ravindra Singh, learned Advocate who appeared for the respondents.

(2.) Challenge in the writ petition was the order dated 3.9.2002 passed by the respondent no. 3 by which promotion of the appellants on the post of Seasonal Clerk from the post of Seasonal Parchi Vitrak has been cancelled and thus the appellants are to work on their original post of Seasonal Parchi Vitrak.

(3.) The cancellation of promotion is on the ground that at the time of promotion appellants were having Prathma Degree with them issued by Hindi Sahitya Sammelan and that is not found to be equivalent to the High School Examination and thus they were not eligible for being promoted. When the appeal was taken up the main argument was advanced about equivalence of the Prathma Degree with the High School Examination and the judgment given by this Court in the case of Bishmbhar Singh and others in Writ Petition No. 135 of 1995 and Smt. Nirmal Rani Vs. State of U. P. and others, 2000 1 ESC 187 was referred.