NAVEEN DHYANI Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) BY means of this writ petition, the Petitioner has sought writ in the nature of certiorari quashing the order impugned dated 19.11.2010 (Annexure No. 3 to this writ petition) passed by Respondent No. 1 whereby the B. Tech degree has been held invalid on the ground that it is not recognized by the University Grant Commission (UGC) and All India Council for Technical Education (AICTE) as well as Distance Education Council (DEC).

(3.) LEARNED Counsel for the Petitioners further contended that the course was given ex -post -facto recognition by the joint committee of U.G.C., A.I.C.T.E. and D.E.C. but this fact was not considered when the order impugned was passed by the Secretary, State of Uttarakhand and even no opportunity of hearing was given to the Petitioner before passing the order impugned.