RAHUL MAHAJAN Vs. MINISTRY OF EDUCATION

JUDGEMENT

(1.) The present writ petition, in the nature of a Public Interest Litigation ('PIL') has been filed by the petitioner, highlighting the inaction of the University Grants Commission (hereinafter referred to as the 'UGC') with respect to Universities/ Institution/ Colleges providing unspecified courses.

(2.) The petitioner has prayed for the following reliefs in the writ petition-

(3.) The learned counsel for the petitioner submits that he has filed the present petition on the basis of information received by filing multiple RTI applications to various universities/ institutions/ colleges, UGC, various ministries, seeking information about the specification of degrees.