LAWS(APH)-2002-9-87

BOARD OF ADULT EDUCATION AND TRAINING NEW DELHI Vs. BOARD OF INTERMEDIATE EDUCATION GOVERNMENT OF ANDHRA PRADESH HYDERABAD

Decided On September 11, 2002
BOARD OF ADULT EDUCATION AND TRAINING, NEW DELHI Appellant
V/S
BOARD OF INTERMEDIATE EDUCATION, GOVERNMENT OF ANDHRA PRADESH, HYDERABAD Respondents

JUDGEMENT

(1.) In this batch of writ petitions, the question of granting equivalence to the course known as Uttara Madhyama conducted by the Board of Adult Education and Training is involved. Hence, they are disposed of through a common order.

(2.) The petitioner in W.P.No. 15506 of 2002 viz., Board of Adult Education and Training (hereinafter referred to as the petitioner-Board), claims that it has been established with a view to promote education, particularly, to cater the needs of the drop outs, etc. It claims to be having branches all over India and alleges that the course of Uttara Madhyama has been treated as equivalent to 10 + 2 course by various agencies and Universities and another course Uchacha Madhyama is treated as equivalent to Secondary Certificate. It alleges that the Board of Intermediate Education, Osmania University and several other Universities have issued certificates from time to time treating the Uttara Madhyama course imparted by it as equivalent to two years intermediate course, conducted by the Board of Intermediate Education. The petitioners in W.P.Nos. 15563 and 16007 of 2002 by name City Educational Society and KLR Educational Society respectively are said to be the institutions imparting these courses. In all other writ petitions, the students who are alleged to have undergone the said courses and issued the certificates by the petitioner-Board, figured as petitioners. The individual petitioners (students) claim that they have sought for admission in several courses having obtained the Uttara Madhyama certificate. It is their case that on the ground that the Board of Intermediate Education has not issued the certificates of equivalence, their cases are not being considered for admission. While the relief claimed by the individual students is personal to them, the relief claimed by the petitioner-Board and the two institutions referred to above is general in nature.

(3.) The Board of Intermediate Education filed a detailed counter-affidavit. It is their case that in the year 1996, a Certificate of Equivalence of Uttara Madhyama examination was issued by it as regards the Commerce Group, on the basis of a resolution passed by the Evaluation Committee. It is stated that the subsequent certificates said to have been issued during the years 2001-02 by one Mr. A.S. Ramachandra Murthy, an official of the Board of Intermediate Education, was not on the basis of any evaluation. It is further stated that on verification from the Central Government, they have received communication dated 4-5-2002 from the Director of School Education Branch. Ministry of Human Resources, New Delhi, to the effect that the petitioner-Board is not a recognised one and that it is a fake agency. It was further stated that the Government of India has given public notice in January, 1999 clarifying the position and still the petitioner-Board is going on misrepresenting the people. It is also stated that after receiving the information from the Central Government, the Board of Intermediate Education has got notification published in various leading News Papers in the State to the effect that the petitioner-Board and the certificates issued by it are fake and are not recognised.