ARUN TOMAR Vs. UNION OF INDIA & ANR.

JUDGEMENT

(1.) The three writ petitioners passed class XII from Gurukul University Vrindavan in the year 2008. They were all awarded a degree certified that they had passed the Xth Standard Examination conduct by Gurukul University Vrindavan which was concededly notified as equivalent to the High School Examination conduct by the Uttar Pradesh Secondary Education Board. The applicable recognition and equivalent was accorded by the State of Uttar Pradesh. The three petitioners successfully cleared the recruitment process for being appointed as a constable in a Central Armed Police Force and as per their marks were allocated to the Central Industrial Security Force. All of them has been conveyed orders dated February 02, 2015 informing them that the Gurukul Vishwavidyalaya Vrindavan is a non-recognised institution and thus the certificate on the strength of which they were found educationally qualified being found to be invalid their services were being terminated. In that, their very candidature was cancelled.

(2.) In paragraph 10 of the writ petition the writ petitioners have pleaded as under:-

(3.) In the counter affidavit reply to para 10 of the writ petition has been merged with replies to paras 12 and 13. The composite reply reads as under:-