ASHOK KRISHNAJI INAMDAR Vs. K H RANGANATH

JUDGEMENT

(1.) Vide our order dated 26th October, 2007, we had disposed of the writ petition but the petitioners have persisted by taking out Motions as if the writ petition was pending. We direct that this writ petition is finally disposed of by following order and if the parties have any other grievance they would be at liberty to take steps in accordance with law and should not move applications in this disposed of matter.

(2.) Petitioner No. 1 claims that he is incharge Principal of Siddharth College of Law and a senior Professor. Petitioner No. 2 is stated to be a lawyer practicing in the High Court at Mumbai and before other Tribunals. Both these petitioners have filed this petition under Article 226 of the Constitution of India praying that the Court should stay the inquiry being conducted against the respondents with further prayer that the services of respondent No. 3, namely, Mrs. Chitra Salunkhe be ordered to be terminated as her degree is bogus. They have also prayed that in the interest of public the matter be entrusted to Central Bureau of Investigation for investigation of bogus degrees in circulation in the State of Maharashtra. The petitioners submitted that respondent No. 3 had obtained a B.A. Degree from Kakatia University, Warangal, Andhra Pradesh on the basis of which she has obtained eligibility certificate from the University of Mumbai in the year 1988-89 and got admission in the year 1987 for First Year LL. B. course in Siddharth Law College which was later on found to be a bogus degree. This fact, the petitioners state, that they have confirmed and they even wrote to the Principal Secretary, Andhra Pradesh who confirmed vide letter dated 7th August, 2006 that no entry of issuance such a degree to respondent No. 3 existed. After completing the law, respondent No. 3 passed LL.B. Examination in the year 2000 and was enrolled with the Bar Council of Maharashtra and Goa on 15th December, 2000. She was later on appointed as Director, Central Assessment Project for moderation of the answer books at the Law Examinations and later she was appointed as a Lecturer in the College. Her appointment was recommended to the Vice Chancellor by the Principal. Despite the fact of her bogus degree having been found, respondent No. 2 and even other authorities are not taking any action in accordance with law. It is also averred in the writ petition that there are large number of such bogus degrees in circulation on the basis of which various persons have obtained employment in the State of Maharashtra and the Government is not taking appropriate action.

(3.) To this, reply affidavits have been filed by different respondents. It has been stated in the affidavit filed on behalf of the State that private complaint has been filed before 8th Additional Chief Metropolitan Magistrate who directed the investigation to be conducted against respondent No. 3 and the investigation has been conducted. It is also noticed that from the documents on file, there are various persons involved in this racket for bogus certificates which required a detailed and indepth investigation by the authorities concerned.