NUZHAT JAN Vs. STATE OF J&K

JUDGEMENT

(1.) The present Civil First Miscellaneous Appeal has been preferred against the judgment and order dated 24.08.2012 passed by the Principal District Judge, Shopian, whereby the application filed by the plaintiff, appellant herein, under Order 39 Rule 1 and 2, has been dismissed. With a view to understand the controversy in its correct perspective, it becomes necessary to notice, briefly, the material facts.

(2.) It is not denied by the learned counsel, appearing for the respondent No. 5, that in case credit is given to the appellant for M. Ed. Degree obtained by her from the aforesaid University, she would be more meritorious than respondent No. 5.

(3.) The trial court by virtue of impugned judgment and order dismissed the application for grant of interim relief filed by the plaintiff, appellant herein, on the ground, inter alia, that the M. Ed. Degree obtained by her from Bhartiya Shiksha Parishad, U.P. was neither recognized by UGC nor by the Government of Jammu & Kashmir and hence, it held that the plaintiff did not have any prima facie case in her favour.