FAISAL AHMAD KHAN Vs. STATE & ORS.

JUDGEMENT

(1.) This writ petition throws up most startling and classical example of sale and purchase of academic degrees, for which many tuck shops were operating in the State. These tuck shops, who have issued the degrees, wou Id be responsible for relegating the student community into the "dark cave of Plato 11.

(2.) The authorities, responsible to ensure that the stream of academics and education is not polluted in the State of J&K, however, in view of the facts, which have surfaced in this case, have acted as soulless bodies with rayless eyes, as they have criminally condoned and over looked the himalayan blunders committed in procuring the academic degrees.

(3.) The private respondent-Mohammad Imran Khan S/O Javaid Ahmad Khan, R/O Qazigund, Kashmir, figures in the list of eligible candidates for being engaged as Rehbar-e-Taleem (ReT.) at M.S. Salyaloo, Kurigam, Qazigund.