JAGTAR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Challenge in this intra-Court appeal is to the order dated 8.12.2009 passed by learned Single Judge whereby dismissing the writ petition.

(2.) Brief facts of the present case are that the petitioner is having degree of Association Member of Institute of Engineering (hereinafter referred to as AMIE). Respondent No. 2 advertised the posts of Sub Divisional Engineer (Civil/Mechanical) in the Water Supply and Sanitary Department, Punjab. Essential educational qualifications prescribed in the advertisement are that the candidate should possess a degree in Engineering in Civil or Mechanical from recognized University or Institute. The petitioner submitted his application form giving all qualifications. However, his candidature was not considered as he was declared to be ineligible on the ground that he does not possess essential qualifications for the post.

(3.) Learned counsel for the appellant argued that admittedly the petitioner is having certificate of AMIE, which is equivalent to degree, hence, he should be treated at par with the degree of Engineering (Civil/Mechanical). Learned counsel for the appellant further submitted that as per the instructions issued by the Government of India, AMIE is equal to Engineering degree. It is further argued that as per Appendix 'A' of the rules prescribing qualifications for the post of Sub Divisional Engineers, AMIE is also considered to be one of the qualifications.