SUBHASH DUTT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is maintained by the petitioner for the grant of following substantive relief :-

(2.) As per the petitioner, he was called by the respondents for interview for the post of Language Teacher vide communication dated 04.10.2016 and as such the interviews were conducted on 20.10.2016 and the petitioner appeared in the interview, however, despite the petitioner explained the interview board and authorities that he belongs to 2005 batch, but, it was not accepted by the respondents and they further stated that they themselves will seek clarification from the University concerned. However, one post of Language Teacher of OBC category was kept vacant.

(3.) It has been submitted that the degree issued by the University of Jammu in favour of the petitioner clearly goes to show that his Session was 2005. As per petitioner, he took admission in the year, 2004 in Shastri Memorial College of Education, which later on was derecognized by the University of Jammu on account of some controversy, as a result of which, candidates studying in the said College were shifted to Harward College of Education Jammu and that the petitioner completed the entire session and as such at the brink of examinations i.e. 24th September, 2005, a few days before that the Harward College of Education cancelled his admission on the ground that the Bachelor Degree obtained by him from University of Himachal Pradesh, Shimla was not recognized by the University of Jammu. Aggrieved with said cancellation, the petitioner approached the High Court of Jammu and Kashmir. It has been averred that by an interim arrangement, the petitioner was allowed to appear in the examination which was to be commenced from 24.09.2005 and the petition was disposed of vide judgment dated 26.08.2010, whereby the University of Jammu and the concerned college were directed to declare the result of the petitioner. Hence, for all intents and purposes the batch of the petitioner is 2005.