PUNAL KUMAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The challenge in the writ petition filed by six petitioners is the Annexure-K notification dated 19.09.2013 of the Cotton College State University (respondent No.3), by which on the basis of the purported clarifications given by the University Grants Commission (UGC) vide public notice dated 27.06.2013, has cancelled the admission of the petitioners to the MCA Degree Programme under the University. For a ready reference, the impugned notification is reproduced below:-

(2.) Basic Facts:-

(3.) According to the petitioners, both the Universities, namely, Kuvempu and Sikkim Manipal having had the recognition of the UGC, the B.Sc (IT) Degree awarded by them through NIIT and the particular centre respectively are valid in the eye of law and thus, the Cotton College State University could not have issued the impugned notification dated 19.09.2013. In paragraph 11 of the writ petition, the petitioners have also stated that similarly situated students are doing their course of MCA under various Universities such as Gauhati University, Dibrugarh University, Tezpur University and even Cotton College State University (who are in 2nd and 3rd Semester) and as such, the admission of the petitioners base on the B.Sc (IT) degree awarded by the said two Universities are also valid in law.