SANJAY BATRA Vs. STATE OF U P

JUDGEMENT

(1.) Petitioner was appointed in the Air Force on 10.05.1994. He was scheduled to be discharged from service after completion of 20 years of service w.e.f. 31.05.2014. Petitioner successfully underwent training for the award of diploma in Electronics Engineering from C.T.I. Banglore. He was issued a provisional certificate in this regard on 10.01.2014 by the Group Captain Commanding Officer, Air Force certifying that Indian Air Force Trade Radio is recognized as diploma in Electronics Engineering for recruitment to subordinate posts and services under Central Government in view of the notification dated 22.07.1977 of the Government of India Ministry of Education and Social Welfare (Department of Education) and that the aforesaid diploma plus 10 years of technical experience in the appropriate field is recognized as equivalent to a decree in Engineering vide notification dated 26.05.1977 of the Government of India Ministry of Education and Social Welfare (Department of Education). The petitioner was issued a certificate of Diploma in Electronics and Radio Communication Engineering by the Indian Air Force.

(2.) U.P. Power Corporation Ltd. Lucknow issued an advertisement No.05/VSA/2013 inviting online applications from eligible Indian Nationals for direct recruitment to the post of Junior Engineer (Trainee) Electronics.

(3.) The advertisement clearly stipulated that the last date for registration of application would be 28.10.2013 and the probable date of examination would be 16.11.2013/17.11.2013.