MUNDRIKA KUMARI Vs. B.N. MANDAL UNIVERSITY

JUDGEMENT

(1.) IN this petition, the petitioners have sought for a direction against respondent No. 1, B.N. Mandal University (In short the 'University'), for recognition of the B.Ed. degree issued to them, by revoking the cancellation order of the University for such degrees on the ground that the affiliation of the College, namely, Muslim Minority Ahmadia B.Ed. College, Millat Nagar, Rampara, Katihar, (In short the 'College') was cancelled pursuant to the report of the vigilance Inquiry held in 1999, contending that the examinations were taken and degrees were awarded prior to the cancellation of the affiliation of the College.

(2.) THERE is no dispute about the fact that a vigilance inquiry came to be conducted in respect of the allegations of irregularities and illegalities for the affiliation of the college, Muslim Minority Ahmadia B.Ed. College'. The report of the vigilance inquiry was necessitated on account of certain irregularities and Illegalities in running the College, as well as, grant of B.Ed. degrees. This aspect is admitted. However, the only contention advanced on behalf of the petitioners has been that the examinations, resultant results and issuance of certificates and degrees were prior to cancellation of the affiliation in 1999 and, therefore, the action of the University in cancellation of the affiliation on the basis of the vigilance inquiry and resultant cancellation of the B.Ed. degrees, issued to the petitioners, is illegal and without authority.

(3.) NOTWITHSTANDING that, a very well known and celebrated aspect with regard to the plight of the education in Bihar State in past has not only been deplorable and condemnable but heart stealing, There has been a regularly organized racket and crime by the white collared persons indulging in the educational activities for the profit motive; not only harming the students but also the society at large.