BIJAN SARKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition has been filed under the provision of Article 226 of the Constitution of India for seeking following reliefs:-

(2.) The brief facts of the case as per the pleading made in the writ petition reads hereunder as:-

(3.) It is the case of the writ petitioners that the Institute of Town Planners, India (New Delhi) vide its letter dated 21.07.2020 addressed to the Chief Secretary, State of Jharkhand specifically mentioning therein that the Town and Country Planning education is imparted in India at PG level, since 1951 for which, the basic qualification prescribes are; Bachelor of Planning, Bachelor of Architecture, Bachelor of Civil Engineering or Masters in Sociology or Geography or Economics and Masters in Urban Planning.