STATE OF ASSAM Vs. JAYANTA KUMAR SARMA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner-respondents were holding diploma in engineering and working in the Public Works Department, Government of Assam, as Junior Engineers. The qualification prescribed for the promotional post of Assistant Engineer is degree in engineering. The respondents-petitioners have taken B. Tech degree in Civil Engineering from the Institute of Advanced Studies and Education, Gandhi Vidya Mandir, Sadar Sahar, Rajasthan, a deemed university for the purpose of UGC Act, 1946. The said institute provides facility of distant educational learning and awards degree in engineering.

(3.) The petitioner-respondents have obtained the degree in engineering by pursuing the course of distant education learning and they have been awarded degree certificate by the institute. The said degree is said to be recognised by the Director of Technical Education, Govt. of Assam, as well as Ministry of Human Resource Development, Govt. of India.