RAVI PRAKASH BHARGAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) The appellants have filed these appeals against the common order dt.14.5.2013 passed in W.P.Nos.4897/2012 and 587/2012.

(2.) The question for consideration in these writ appeals is that whether the certificate issued by the Chhattisgarh University, Raipur or Dr.C.V.Raman University, Bilaspur is valid or not.

(3.) M.P. Professional Examination Board initiated process for recruitment to the post of Patwari and the examination was conducted in this regard in the year 2008. The appellants-candidates appeared in the examination. They passed the written examination. One of the necessary qualification for appointment to the post of Patwari is Diploma or Post Graduate Diploma in Computer Application. At the time of counseling, the appellantscandidates did not submit Diploma Certificate obtained by them from Chhattisgarh University, Raipur or Dr.C.V.Raman University Bilaspur. Subsequently they submitted Diploma Certificate. The aforesaid qualification, as pleaded by the appellants-candidates was obtained from distance learning programme. Writ Court issued directions to consider the case of the appellants-candidates.