MAHARISHI MAHESH YOGI Vs. VINAY YADAV

JUDGEMENT

(1.) The W.A. No.51/25 has been filed by Ms. Priyanka Mangal while W.A. No.379/25 has been filed by Ms. Akriti Tomar being aggrieved by the order, dtd. 20/11/2024, passed by learned Single Judge in W.P. No.5824/17 & W.P. No.6051/17 respectively, whereby their writ petitions have been dismissed. The W.A. No.29 of 2025 has been filed by Maharishi Mahesh Yogi Vedic Vishwavidyalaya (hereinafter referred as "appellant University") being aggrieved by the aforesaid orders passed by learned Single Judge. Since, the appellant University was not a party in the writ petitions, it filed an application seeking permission to file the appeal which we have allowed vide order, dtd. 7/7/2025.

(2.) Since, a common issue is involved in these appeals, they are being decided by this common order. Further, since, the issue involved in these appeals is concerning the validity of the qualification/certificate of diploma granted by the appellant University, the facts are being taken from the appeal filed by appellant University viz. W.A. No.29/2025.

(3.) The facts which gave rise to present lis are that the respondent no.1 to 3 (hereinafter referred to as "writ petitioners") participated in the recruitment process conducted by Professional Examination Board for the post of Accountant. The minimum educational qualification prescribed for the post was: