SANDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this order, Civil Writ Petition No. 26560 of 2017 and 16209 of 2018 shall stand disposed of. Learned counsel for the parties are ad idem that both these writ petitions can be conveniently disposed of by a common order.

(2.) In both these writ petitions, each of the petitioners was appointed on compassionate basis on 24/12/2015. The petitioners have claimed that they possess the minimum academic qualification as they have graduated from Eastern Institute of Integral Learning in Management University, Sikkim (for short "EIILM"). The petitioners were appointed subject to verification of their academic qualification. On verification, the respondents found that the graduation degree of the petitioners is not recognized by the University Grants Commission/Distance Educational Council. On the basis thereof, the services of the petitioners have been dispensed with.

(3.) In response to the notice of motion, a written statement has been filed contending that the petitioners are not eligible as they do not possess valid graduation degrees.