JATINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners by way of filing the instant petition have assailed the criteria and modalities adopted by the 3rd respondent/All India Council for Technical Education while conducting a validation test and declaration of result thereof in respect of candidates who had obtained the B.Tech Degree between the years 2001 to 2005 by way of distance education mode.

(2.) The petitioners and private respondents herein are engineers serving under the Punjab State Power Corporation Limited. Issue as regards validity of educational qualifications and B.Tech Degrees obtained through distance education mode from four deemed to be Universities i.e. Institute of Advance Study in Education (IASE), Sardarshahar Rajasthan;(ii) JRN Rajasthan Vidyapeeth, Udaipur, Rajasthan; (iii) Allahabad Agricultural Research Institute, Allahabad; (iv) Vinayaka Mission Research Foundation, Salem, Tamil Nadu, during the session 2001 to 2005 came to be raised before this Court in CWP No.1640 of 2008 titled as Kartar Singh Vs. Union of India and others. It was submitted that the afore-noticed Deemed to be Universities had set-up "study centres" in violation of the regulations framed by the UGC and that such study centres completely lacked infrastructure and facilities for courses in engineering and that the programmes through distance education mode were illegal and without approval. The writ petition was allowed by a Division Bench of this Court vide judgment dated 06.11.2012 and the relevant extract reads as follows:-

(3.) It was further held as under:-