A
DAKSHABEN B. PATEL
v.
THE ADMINISTRATOR, U.T. OF DAMAN AND DIU AND 4 ORS.
NOVEMBER 10, 1995
B
[K. RAMASWAMY AND B.L. HANSARIA, JJ.]
Se1vice Law:
Regulmisation-Tlibunal extending time for obtaining M. Phil De-
C gree-Employee obtaining the degree within the extended time-Case to be
refen-ed to UPSC for regulmisation-Directions issued.
This appeal is against the Tribunal's order dated January 13, 1992
extending six months' time to obtain the M. Phil Degree.
D
Allowing the appeal, this Court
HELD : The Notification dated July 6, 1992 clearly shows that the
appellant has obtained the degree in M. Phil and she is one of the
candidates declared by the Board of Examiners as eligible for degree of M.
Phil in Economics. Respondents are directed to refer the case of the
E · appellant for regularisation to the UPSC which would be done according
to rules. [437-A-B]
F
G
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 10539 of
1995.
From the Judgment and Order dated 19.6.95 of the Central Ad-
ministrative Tribunal, Bombay in Misc. P. No. 1269/94 in O.A. No. 1177 of
1993.
K. Madhava Reddy and P.D. Sharma for the Appellant.
K. Lahiri, B.K. Prasad, Niranjana Singh, S.N. Tardol, Ms. Sushma
Suri and C.S. Babu for the Respondent No. 1 for UPSC.
The following Order of the Court was delivered :
H
Leave granted.
436
D.B.PATELv. U.T.OFDAMANANDDIU
437
The Tribunal, vide order dated January 13, 1992 with the consent of A
the counsel for the respondents, had extended six months' time to obtain
the M. Phil Degree. The Notification dated July 6, 1992 clearly shows that
the appellant has obtained the degree in M. Phil and she is one of the
candidates declared by the Board of Examiners as eligible for degree of
M. Phil in Economics. Under these circumstances, the appeal is allowed
and O.A. stands disposed of.
Respondents are directed to refer the case of the appellant for
regularisation to the UPSC which would be done according to rules.
G.N.
Appeal allowed.
B
Lex