RASHMI RAJAK Vs. UNION OF INDIA

JUDGEMENT

(1.) The facts and issues involved in these four petitions being identical, they are heard and decided concomitantly.

(2.) All the aforesaid petitions have been filed by the persons who have applied for being appointed as Guest Lecturers in various colleges, assailing the orders of the same date i.e. 14.7.2010 passed by Joint Director, Higher Education, Jabalpur, whereby the said authority, on the basis of instructions given by the Commissioner, Higher Education, Bhopal, has ordered that M.Phil/Ph.D. certificates produced by the applicants obtained through the Distance Education System/Course should not be considered while considering their candidature for appointment as Guest Lecturers. The petitioners have also challenged order dated 7.8.2010 issued by the Commissioner, Higher Education, Bhopal whereby the Commissioner has directed all Joint Directors and Principals to take note of Regulation 3 of the Regulations of 2009 issued by the University Grants Commission which have come into force from the date of their publication in the Gazette of India on 17.7.2009, wherein it has been stated that M.Phil and Ph.D. degrees/ marksheets should not be granted through Distance Education System and accordingly appropriate steps in the selection of Guest Lecturers be taken by the concerned Joint Directors and Principals.

(3.) The petitioner Smt. Rashmi Rajak in W.P No.9903/2010, after having completed her Post Graduation in the year 1999 from Dr. Hari Singh Gaur University, Sagar, is said to have obtained a marksheet of M.Phil in English Literature from Madurai Kamraj Univestity, Chennai and has annexed a certificate of completion of course dated 15.9.2008, Annexure P-6, to that effect as well as a marksheet dated 30.5.2008, Annexure P-5 alongwith her petition.