JITURAM BOIPAL Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) PETITIONER has approached this Court for issuance of direction upon the opposite parties to promote the petitioner to the rank of Sub -Inspector along with all consequential benefits.

(2.) CASE of the petitioner that he is 10th Class pass which is treated to be equivalent by virtue of decision taken by the authority of Inspector General of C.R.P.F. whereby and whereunder 10th pass from Higher Secondary School or any place has been recognized as equivalent to matriculation examination. Further ground of the petitioner that on the basis of said equivalent qualification, the petitioner on earlier occasion had been promoted to the higher post of Head Constable.

(3.) HEARD learned counsel for the parties and perused the documents on record.