PRIYANKA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Sanjay Kumar Verma, learned counsel for the appellants and Shri Ashutosh Ranjan Pandey, learned Additional Advocate General No. 15 for the State of Bihar.

(2.) This appeal questions the correctness of the judgment of the learned Single Judge dated 22nd February, 2018 passed in C.W.J.C. No. 6827 of 2016, whereby the claim of the appellants and their effort to save their employment on the strength of a degree awarded by the University of Technology and Science, Chhattisgarh has been declined.

(3.) The learned Single Judge has after narrating the facts as also the law laid down by the Apex Court in the case of Prof. Yashpal and another Vs. State of Chhattisgarh and others, 2005 5 SCC 420 has arrived at the conclusion that the appellants are not entitled to the academic benefits of the said University which has been declared to be non-existent under the judgment of the Apex Court aforesaid and therefore their employment on the basis of any degree by the University was rightly terminated.