BAL GOVIND JOSHI Vs. STATE OF U P

JUDGEMENT

(1.) These three special appeals raise common questions of fact and law, therefore, with the consent of the learned counsel for the parties, are being decided together by a common judgment.

(2.) The short question involved in these three special appeals is whether Chaudhary Charan Singh University, Meerut (hereinafter referred to as the University) was legally justified in denying the students admitted to its graduation course, after having successfully passed Intermediate Examination conducted by U.P. Board of High School and Intermediate Education (hereinafter referred to as the Board), from pursuing the graduation course conducted by the University on the ground that "Adhikari Pariksha" certificate obtained by such students from Gurukul Viswavidyalaya, Vrindavan (Mathura) (hereinafter referred to as Gurukul) was not recognized by the University as equivalent to the High School Examination pass certificate.

(3.) Special Appeal No.442 of 2011 arises out of Writ Petition No. 7376 of 2011. The petitioner of Writ Petition No. 7376 of 2011 had passed "Adhikari Pariksha" in the year 2004 and was awarded certificate to that effect by Gurukul. Thereafter, the said petitioner passed his Intermediate Examination, conducted by the Board, in the year 2009 and, on its basis, took admission in the University in the year 2009 for the course of Bachelor of Arts. The said petitioner appeared in the B.A. Ist year examination in the year 2010 but his result was not declared. Accordingly, he filed the writ petition with a prayer that his result be declared by the University and that he may be permitted to appear in B.A.-IInd year examination conducted by the University dependent on the outcome of the result.