SAHIR SOHAIL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsels for parties.

(2.) Petitioners, who are doing courses in different years of institutions affiliated with Dr. A.P.J. Abdul Kalam Technical University (AKTU) have approached this Court for quashing of order dated 14.08.2019 and for mandamus directing the respondents to allow the petitioners to continue their studies regularly. All the petitioners have done their intermediate from the Jharkhand State Open School (JSOS), Shiksha Bhawan, Behind Tagore Hill, Morabadi, Ranchi, Jharkhand.

(3.) By the impugned order, finding the JSOS to be non-recognized, the AKTU has taken decision to delete the names of the petitioners from the AKTU. Admittedly, at the time of admissions, the AKTU recognized the Class-XII certificate of JSOS. Thus, certificate being recognized, petitioners were permitted admissions and are now they are in different years of the different courses being run by the institutions affiliated to AKTU. Later it appears, AKTU found JSOS a fraudulent body and is not recognized. Therefore, now they have proceeded to cancel the admissions of the petitioners. This fact is accepted by AKTU in paragraph 3D of counter affidavit wherein it states:-