FAGUA MEPO Vs. ARUNACHAL PRADESH PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE material facts, leading to this writ petition, are set out as under:

(2.) I have heard Mr. K. Ete, learned counsel for the petitioners, and Mr. R. H. Nabam, learned Senior Government Advocate, appearing on behalf of the State respondents. None has appeared on behalf of the respondent No. 1, namely, APPSC. I have, however, heard Mr. M. Pertin, learned counsel for the private respondents.

(3.) A bare reading of the provisions, contained in Section 31, makes it clear that NIFT has the power to grant, amongst others, degrees, which shall be equivalent to such degrees as are granted by any University or Institute established or incorporated under any law in force in India. Thus, NIFT is competent to grant degrees of fashion technology and such degrees would be equivalent to the degrees as may be granted, in this regard, by any University established under the law.