K.K. DIXIT Vs. RAJASTHAN HOUSING BOARD
LAWS(SC)-2014-9-15
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on
September 05,2014
K.K. Dixit
Appellant
VERSUS
RAJASTHAN HOUSING BOARD
Respondents
Referred Judgements :-
ROOP CHAND ADLAKHA VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]N SURESH NATHAN VS. UNION OF INDIA [REFERRED TO]
M B JOSHI VS. SATISH KUMAR PANDEY [REFERRED TO]
VIJAY SINGH DEORA VS. STATE OF RAJASTHAN [REFERRED TO]
D STEPHEN JOSEPH VS. UNION OF INDIA [REFERRED TO]
ANIL KUMAR GUPTA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
A K RAGHUMANI SINGH VS. GOPAL CHANDRA NATH [REFERRED TO]
INDIAN AIRLINES LIMITED VS. S GOPALKRISHNAN [REFERRED TO]
CHANDRAVATHI P K VS. C K SAJI [REFERRED TO]
SHAILENDRA DANIA VS. S P DUBEY [REFERRED TO]
CHALLA JAYA BHASKAR VS. THUNGATHURTHI SURENDER [REFERRED TO]
Cited Judgements :-
SKARMA PHUNTSOG YOUNTAN VS. J. AND K. PUBLIC SERVICE COMMISSION [LAWS(J&K)-2017-3-6] [REFERRED TO]A. BASHEER VS. A. SAIFUL ISLAM [LAWS(KER)-2014-10-26] [REFERRED TO]
ASHWINI KHULLAR VS. DDA & ORS [LAWS(DLH)-2019-9-261] [REFERRED TO]
SIKHESH VS. LBS CENTRE OF SCIENCE & TECHNOLOGY [LAWS(KER)-2019-6-254] [REFERRED TO]
ASHWINI KHULLAR VS. DDA [LAWS(DLH)-2019-9-257] [REFERRED TO]
T. VALSAN (D) VS. K. KANAGARAJ [LAWS(SC)-2023-5-37] [REFERRED TO]
DILIP BUILDCON LIMITED VS. STATE OF RAJASTHAN [LAWS(RAJ)-2018-10-135] [REFERRED TO]
AVINASH VS. NAGPUR MUNICIPAL CORPORATION & ORS [LAWS(SC)-2018-4-63] [REFERRED TO]
M. P. SHARMA VS. STATE OF HARYANA [LAWS(P&H)-2021-2-33] [REFERRED TO]
MANOJ KUMAR DWIVEDI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2017-1-125] [REFERRED TO]
VENUPRIYA S. VS. BANGALORE WATER SUPPLY AND SEWERAGE BOARD [LAWS(KAR)-2021-1-33] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)These appeals are further additions to the long list of service matters decided by High Courts and this Court resolving disputes between "Diploma Holder" and "Degree Holder" Engineers in the matter of eligibility for further promotion. All the appellants belonged to the category of degree holder engineers appointed as Project Engineers (Junior) in the service of Rajasthan Housing Board (for sake of brevity referred to as 'the Board'). The contesting respondents also held the same post but initially only as diploma holder who later acquired qualification of AMIE which is admittedly equivalent to degree in Engineering.
(3.)Since all the appeals arise out of a common judgment passed by a Division Bench of the Rajasthan High Court at Jaipur Bench and the facts as well as issues of law are common, all the appeals have been heard together and are being disposed of by this common judgment.
(2.)These appeals are further additions to the long list of service matters decided by High Courts and this Court resolving disputes between "Diploma Holder" and "Degree Holder" Engineers in the matter of eligibility for further promotion. All the appellants belonged to the category of degree holder engineers appointed as Project Engineers (Junior) in the service of Rajasthan Housing Board (for sake of brevity referred to as 'the Board'). The contesting respondents also held the same post but initially only as diploma holder who later acquired qualification of AMIE which is admittedly equivalent to degree in Engineering.
(3.)Since all the appeals arise out of a common judgment passed by a Division Bench of the Rajasthan High Court at Jaipur Bench and the facts as well as issues of law are common, all the appeals have been heard together and are being disposed of by this common judgment.
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