DALJINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner was member of service of Architect Wing of the Army. He is a Diploma holder but was not registered as Architect in terms of Architects Act, 1972 (for Short Act of 1972). A dispute was raised in a petition before the Hon'ble Guwahati High Court, as to whether a person who is not registered under Architect Act of 1972 can be christened as Architect.

(2.) The Division Bench of the Guwahati, High Court handed down judgment on 3rd July, 1999. The Petitioner was not registered as Architect under the Architect Act, 1972 and there were other like officers in the same cadre. Communication/order dated 28th December, 2006 was issued, which is reproduced as under:

(3.) The Adjutant General has accorded sanction for transfer of all the following 10 (ten) offrs of PC (SL) Architect Cadre in the MES who are not holding qualification as specified in the Architect Act, 1972 and also not registered with the Council of Architects to the BSTEO Cadre: