AFTAB AHMED Vs. FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) THE case of the petitioner is that those Class IV employees, who have passed Higher Secondary Examination from Central Board of Higher Education, New Delhi, have been promoted to the post of Assistant Grade III from Class IV. THE petitioner is senior to them and had also acquired the same qualification, but his case for promotion despite several representations, has not been considered.

(2.) NOTICE of the petition was given to the non-petitioners and reply was filed, wherein the non-petitioners have come out with a case that the said Central Board of Higher Education, New Delhi is only a private institution and has not been recognised by the Central Government or State 3overnment. In support of this plea raised in the reply they have placed reliance on Annexure-R/3 press note from which it appears that it had been notified to all that private institution registered on March 27, 1856 under the name of the Central Board of Higher Education has not been recognised by the Government of India and is not a recognised institution. The public has been informed that the said Board should not be mistaken as Central Board of Secondary Education, which is a Government recognised examining body and conducts Higher Secondary Examination and the public was advised in their own interest not to be misled by the name and designation of this private and unauthorised institution run by some private Board of Education.