NOOTAN SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) This bunch of writ petitions has been filed by the students, who claim to have been admitted to the B.Ed. one year course in the Academic Session 2005-06 in one of the five Degree Colleges affiliated to Deen Dayal Upadhyaya Gorakhpur University, Gorakhpur as detailed below. The petitioners have basically prayed for declaration of their result of the B.Ed. examinations of the said session/for issuance of the Degree of the said B.Ed. Course. According to the petitioners they were admitted in these Colleges as regular students. They had appeared in the B.Ed. examinations of 2006 conducted by the University. In case of certain petitioners, the results have been declared but mark-sheet/degree have not been issued.

(2.) It is the case of the petitioners that since they had appeared in the University examinations of 2006 as regular students, there is no reason to withhold their result/mark-sheet/degree.

(3.) The prayer so made by the petitioners appeared to be very innocuous at the first instance but when this Court went into the facts in detail and got an enquiry conducted, the Court's conscience has been shocked to known the manner in which the students, the management of the institution along with its Principal, the then Vice Chancellor of the University and its officers have conducted themselves in the matter of running of professional course of B.Ed. They have practically made mockery of the entire education pertaining to a professional course like B.Ed. They have practically flouted all the statutory provisions/guidelines framed by the National Council for Teachers Education (N.C.T.E.) in respect of the said B.Ed. Course.