JAI PRAKASH SINGH BHUPAT SINGH Vs. REGISTRAR VEER BAHADUR SINGH PURVANCHAL UNIVERSITY TILAK DHARI COLLEGE

JUDGEMENT

(1.) In view of the office report dated 13.4.2006 the service on respondent Nos. 2 and 3 are deemed to he sufficient.

(2.) Heard counsel for the parties and perused the record.

(3.) The case of the petitioner is that after passing High School and Intermediate examination with Science subject he was admitted in B.Sc. course in Veer Bahadur Singh Purvanchal Unviersity, Jaunpur. It is stated that after passing the B.Sc. final year examination he was admitted in M.Sc. and had passed M.Sc. finally in 1998. Thereafter he appealed for B.Ed. course, which he claims to have passed from the same University in 2000. It is further stated that after passing the B.Ed. course the petitioner was admitted in M.Ed. course 2002-03 and has passed the same from the same University in 2003.