ROHANI KUMARI SAHU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) IN all these four writ petitions, a common question is involved as to whether the Pandit examination held by Gurukul Vishwavidyalaya Vrindavan is recognized as equivalent to the Intermediate examination held by the Uttarakhand Madhyamik Parishad, or not? For the sake of convenience, all the four writ petitions are being disposed of, by this common judgment and order.

(2.) HEARD learned Counsel for the parties.

(3.) THE letter No. U. Shi. Pa. Pa./Inter Examination/27 -28/06 -07 dated 28th April 2006, issued by Uttaranchal Education and Examination Board, produced by learned Counsel for the Respondent, on the subject which is addressed to the Registrar, H.N. Bahuguna University, Srinagar (Garhwal) clearly shows that the University was informed that the 'Pandit Pariksha' held by Gurukul Vishwavidyalaya, Brindavan, is not equivalent to the Intermediate examination held under the U.P. Intermediate Education Act, 1921.