NARJEES NAWAB Vs. STATE AND OTHERS

JUDGEMENT

(1.) The petitioner by the medium of the writ petition has sought writ of certiorari or quashing the note appended to the impugned notification dated 11.11.2010, made by respondent No. 4, which has the effect of excluding the LLM Degree obtained through distance mode and has further sought writ of mandamus commanding the respondents to accept and entertain the LLM Degree, obtained by the petitioner from the Directorate of Distance Education, Kurukshetra University, Haryana, and to consider it at par with the degrees of IGNOU, DOEACC, Universities of Kashmir and Jammu, and consequently, allow the petitioner to compete for the posts of Assistant Legal Remembrancer/Public Law Officer.

(2.) Precisely, the case of the petitioner is that she has obtained the Degree from the Directorate of Distance Education, Kurukshetra University, Haryana. It is contended that the Degree obtained by the petitioner from the University aforementioned is recognized by all members of the Association of Indian Universities.

(3.) Respondents have filed the reply and have resisted prayers made in the writ petition. Respondent No. 4 in his reply has specifically averred that the Directorate of Distance Education, Kurukshetra University, Haryana, is not a recognized University. Respondent No. 1 has also averred in the reply that as per the Government Order No. 252 of 2012 dated 30.05.2012 [Refer 2012 (16) JKS JK-30 : JKS Soft JKS/8422]. LLM Degrees obtained through correspondence or distance mode from Kurukshetra University or such other Universities, for the purposes of appointment to any post under the Jammu & Kashmir Legal Gazetted Services Rules 1980, is not recognized one.