JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ, quashing the action of the respondents whereby the petitioner has been declared ineligible for being considered for the post of Sub Divisional Engineer by way of direct appointment.

(2.) Crux of the arguments of learned counsel for the petitioner is that the petitioner possesses a degree of Association Member of Institute of Engineering (for short, 'AMIE'). On the first count, it has been argued that the Central Government has recognised AMIE as equivalent to degree in the appropriate branch of engineering. In this regard, reliance has been placed on Annexure P - 7.

(3.) On the second count, it has been argued that the petitioner is required to be considered eligible in view of Column No.5 to Serial No.4 of Appendix 'B' framed under Rule 5 of the Punjab Water Supply and Sanitation (Engineering Wing) Group - A Service Rules, 2007 (for short, 'Rules').