DILSHADA PARVEEN Vs. UNIVERSITY OF KASHMIR

JUDGEMENT

(1.) The Petitioners are working as Physical Education Teachers in Physical Education Department. They were deputed to undergo B.P. Ed, training course at Government College of Physical Education, Ganderbal, vide Order No. DYSS/Estt/1038-43dated26thMay,2009issuedby the Director Physical Education Department. The deputation order provided that the deputation of in-service Physical Education Teachers is subject to the verification of testimonials by the Principal, Government College of Physical Education, Ganderbal. The Petitioners have been awarded bachelors certificate in Arts Programme (B.A) under distance education system conducted by Bhartiya Shiksha Parishad, Uttar Pradesh. Issue was joined about the competence of the aforementioned Institution to issue such certificates by the authorities of University of Kashmir. The Petitioners in order to enable them to undergo the course filed affidavits. Copies of said affidavits have been placed on record alongwith reply affidavit filed by University of Kashmir. Affidavit of Petitioner No. 1 is reproduced as under:

(2.) The Petitioners though were permitted to appear in the examination but their results were not declared by the Respondents and it is for this reason petition is filed.

(3.) Heard learned Counsel for the parties. Considered the matter.