LAWS(APH)-2013-12-17

SYED HANEEF Vs. MOULANA AZAD NATIONAL URDU UNIVERSITY

Decided On December 13, 2013
Syed Haneef Appellant
V/S
Moulana Azad National Urdu University Respondents

JUDGEMENT

(1.) The petitioner is a Teacher working in Primary and Upper-Primary Schools at Dharni, Amaravathi District, Maharastra. He passed 'Sahitya Sudhakar' course from Mumbai Hindi Vidyapeeth which is treated as equivalent to graduation by the Government of India as well as State of Maharashtra. He wanted to pursue B.Ed course in Maulana Azad National Urdu University, Hyderabad though distance mode and hence he applied for the entrance examination. He appeared for the entrance examination on 22-10-2007, was called for counselling on 19-02-2008 and he was admitted to B.Ed course (distance mode) after verification of all required original documents on the same day. He paid the fee of Rs.13,500/- also. He appeared for term-end examination in December-2008 during 29-12-2008 to 04-01- 2009 at HGM Azam College of Education Centre, Pune. He was declared to have successfully completed as he secured 332 marks out of 500. He completed second year course also and appeared for term-end examination in the same Centre on 21- 12-2009 and in the afternoon, the 1st respondent-University issued a letter dated 11-12-2009 through the Program In-charge of the said Study Centre intimating him of the cancellation of his admission in B.Ed course along with five others on the ground that the High-level Committee constituted by the University examined the case of the candidates and reported that Mumbai Hindi Vidyapeeth's degrees were not recognized by UGC. Hence they do not fulfill B.Ed degree admission conditions and hence the admission of the candidates was cancelled. The Regional Director was informed not to allow the candidates to appear in the term-end examination in 2009. A show-cause notice was issued on 28-04-2010 and the petitioner submitted a detailed reply on 07-05-2010 raising the following grounds:-

(2.) Ultimately, he stated that he did not try to mislead/cheat the University. On the other hand, the University authorities humiliated him mentally/emotionally/psychologically thereby creating irreparable loss to his academic career by cancelling admission to B.Ed course through distance mode.

(3.) Even after raising so many grounds, the University passed a cryptic order on 04-06-2010 stating that University has taken a decision that 'Sahitya Sudhakar' degree from Mumbai Hindi Vidyapeeth is not equivalent to B.A or Graduation and there is no document produced by the Petitioner which can manifest that the degree is recognized by the UGC and hence the admission stood cancelled with immediate effect.