LAWS(ALL)-2025-5-63

BANNA LAL Vs. STATE OF U. P.

Decided On May 01, 2025
BANNA LAL Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Sri Yatindra, learned Amicus Curiae, Sri Sarv Dev Singh, learned counsel for the petitioner and Sri K.Shahi for respondent nos.2 and 3.

(2.) Petitioner had joined Air Force as an Airman in the year 1975 after his High School Examination. He passed I.A.F. Education Test for promotion to the rank of Corporal under Scheme 'A' in August, 1979 held in and conducted by Air Force Headquarters, New Delhi with more than 50 percent.

(3.) According to the case of the petitioner I.A.F. Education Test is equivalent to Intermediate Examination and on basis of it during service he has passed Graduation from Kalkatiya University, Warrangal, Anhdra Pradesh in 1992.