The applicants have filed this O.A. seeking the following reliefs and interim relief:
“(i) to declare the action of the respondents in not accepting the degree in Engg. (Civil/Electrical/Mechanical/Electronics & Telecommunication) obtained by the applicants from recognized deemed University under Distance Mode (JRN Rajasthan Vidyapeeth Deemed University/IASE, Rajasthan etc.) as illegal and unjustified and direct the respondents to treat the applicants degree in BE/B. Tech (Electrical/Electronics & Telecommunication) acquired from recognized deemed universities viz. JRN Rajasthan Vidyapeeth Deemed University/IASE, Sardarshahar, Rajasthan/Annamalai, Karnataka Open University/M.P. Bhoj University, Bhopal, NIMS University, Jaipur/Vinayaka Missions University, Salem (T.N.) as valid engineering degree/M.Sc. (Phy.) and consider them for promotion to JTS with all consequential benefits including arrears of pay from the date of order of promotions of their juniors and similarly placed persons.
(ii) to quash and set aside the letter dated 08.12.2016 to the extend the respondents have not included the name of applicants by treating engineering degree acquired through distance mode as valid and direct the respondents to extend the benefits of order dated 13.04.2011 in O.A. No. 3471/2009 and order dated 28.01.2013 in W.P. (C) No. 1149/2012 and other similar orders to the applicants and treat them degree holders for promotion to JTS.
(iii) to allow the O.A. with cost.
(iv) to pass such other and further orders which their lordships of this Hon'ble Tribunal deem fit and proper in the existing facts and circumstance of the case.
Interim Relief
Pending final adjudication of the OA, it is humbly prayed that this Hon'ble Tribunal may be pleased to direct the respondents to consider the name of applicants for promotion to JTS along with their juniors and similarly placed persons whose claims are being considered as per letter dated 08.12.2016 & 23.05.2017 in DPC scheduled to be held in third week of June, 2017. Similar interim order was prayed by identically placed persons and the same was granted by this Hon'ble Tribunal in the case of Ramesh Singh (Annexure A-8).
2. Learned counsel for the applicants has relied on the judgment of this Tribunal in O.A. No. 2733/2010 dated 21.09.2016 as well as judgment in O.A. No. 2986/2014 dated 09.07.2015.
3. Learned counsel Sh. S.M. Arif who has appeared on advance notice in this case on behalf of respondent nos. 2-4 has submitted that there is no urgency in this matter as the respondents are not proposing to hold DPC in next four weeks.
4. In view of his submission, let this matter be listed before regular Bench on 04.07.2017. Order Dasti.