AZAHAR ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) In this bunch of writ petitions, S/Sri K.S. Kushwaha, Indresh Dubey, Navin Kumar Sharma, Awadh Narain Rai, A.C. Tiwari, Ms. Bushra Maryam, Mohd. Yaseen, Mahesh Sharma, A.K. Shukla, Advocates for all petitioners, S/Sri Rajeshwar Tripathi, C.S.C. along with A.K. Nagvanshi and A.C. Srivastava, Additional C.S.C. and Ms. Shruti Malviya, Brief Holder for State and S/Sri Sanjay Kumar Singh, Bhanu Pratap Singh Kachhawah, K. Shahi, Vipin Bihari, Shivendra Singh Bhadauria, learned advocates for Basic Shiksha Parishad have appeared.

(2.) Writ petitioners in all writ petitions of present bunch have claimed that they have obtained Adib-E-Kamil from an Institute namely Jamia Urdu, Aligarh, Uttar Pradesh.

(3.) All writ petitioners have declared that they had passed Intermediate Exam from U.P. Board and thereafter they took admission in Adib-E-Kamil, a 1 year course (at relevant time) in Jamia Urdu, Aligarh and after one year, they have passed also.