DOBARIYA MOHIT RAMNIKAL Vs. DEPARTMENT OF HIGHER EDUCATION

JUDGEMENT

(1.) The petitioner is vexed at the fact that, despite having obtained a M. Arch.[1] qualification from the School of Architecture, Planning and Preservation, University of Maryland, USA, he is not being allowed to enrol as an Architect in India.

(2.) The petitioner obtained his B. Tech qualification in Civil Engineering from the Charotar University of Science and Technology, Gujarat on 5/12/2015. He, thereafter, joined the M. Arch. course in the School of Architecture, Planning and Preservation, University of Maryland, in 2016. Though the M. Arch. course in the University of Maryland is ordinarily of 2 years duration, the petitioner was made to undergo a course for 31/2 years in order to study the subjects relating to architecture, which were not part of the B. Tech program undertaken by him from the Charotar University. The petitioner had, therefore, to undergo seven semesters of the M. Arch course in the University of Maryland, which he successfully cleared. He was awarded the degree of M. Arch by the University of Maryland on 17/12/2019.

(3.) During the tenure of his M. Arch course in the University of Maryland, the petitioner also underwent compulsory internship with XL Constructions LLC from 23/10/2017 to 23/1/2018. A certificate in that regard was also issued by XL Constructions, which has been placed on record.