JAWED ALAM AND ORS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the State in this batch of writ applications.

(2.) The common question involved in this batch of writ applications is if the Shiksha Shastri degree stated to be equivalent to B. Ed, of the petitioners, from Varanaseya Sanskrit Vishwavidlaya is valid or is the Institution unrecognised.

(3.) The respondents were directed to produce the original records as the Court wanted to satisfy itself if the respondents had applied their mind to all aspects before taking any such decision.The original record reveals that the decision of the respondents is based on certain information down loaded from the Internet coupled with a news item, a hearsay evidence. The petitioners have also down loaded materials from the Internet to the contrary.