BINDU VARSHNEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned standing counsel for the respondents.

(2.) Petitioners of these writ petitions passed Adhikari Examination conducted by the Gurkul University Brindawan, Mathura. The said certificates had been declared to be equivalent to high school hence on the basis of the same they were admitted to intermediate course in different colleges recognised by Board of High School and Intermediate, Allahabad. They passed intermediate examination, and thereafter they pursued further studies.

(3.) On 15.05.2006, Joint Secretary, Government of U.P. issued a letter to Director, Higher Education, U.P. Allahabad and Registrar of State Universities of U.P. mentioning that U.G.C. had issued a list of 20 fake Universities, list of which was enclosed with the said order. Gurkul University Brindawan, Mathura found place at Serial No.20 in the said list at the top of which it was mentioned as "List of of Fake Universities as on January, 31, 2006". Different Institutes where petitioners had been admitted to graduate courses cancelled the admission of the petitioners on the basis of the said list. In the first writ petition, Registrar, M.J.P. Rohilkhand University, Bareilly issued order to all the Principals of its affiliated Degree Colleges directing them not to admit any such student who had passed from the institutes mentioned in the list. Thereafter, petitioners' admission forms were cancelled/ rejected by the Principals of the Degree Colleges.