- (1.) Heard Sri Subhash Vidyarthi, learned counsel for petitioners and Sri S.W. Zaman, learned counsel for respondent No.1.
(2.) Claimant-Respondent filed Claim Petition No.1241 of 2012 before State Public Services Tribunal, Lucknow (hereinafter referred to as 'Tribunal') seeking direction to petitioners to promote claimant-respondent on the post of Junior Engineer w.e.f. 01.12.2010 with all consequential benefits since he has obtained Engineering Diploma in Power Generation Engineering from Jamia Millia Islamiya Institute. The aforesaid qualification was obtained by claimant-respondent through distance education mode i.e. correspondence. Tribunal has allowed claim petition observing that educational qualification obtained through distance course is equivalent to regular, and for that reason alone, it cannot be said that claimant-respondent did not possess requisite qualification.
(3.) Learned counsel appearing for petitioners brought to our notice the qualification prescribed under the rules and office memorandum dated 21.01.2011. It shows qualification as under :- ...[VERNACULAR TEXT OMITTED]...;