NAHIDA SHAHEEN Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) This writ petition was originally heard on 30.12.2013 and judgment was reserved. While preparing the judgment, it was noticed that the whole controversy involved in the writ petition boiled down to, and the claim of the parties - petitioner and respondent No. 8 - hinged on finding whether or not respondent No. 8, namely, Miss Sheeraza Akhtar, had obtained the M.Sc. Degree in the subject of Zoology, from Vinayaka Missions University, Tamil Nadu, in 2007 as a regular student or had obtained it through distance mode. This Court, on 29.01.2014, therefore, passed the following order:

(2.) Pursuant to the above Court direction, the Director, School Education, Kashmir, has passed Order No. 1070 -DSEK of 2013, dated 10.4.2013 holding and ordering as under:

(3.) In this petition, the petitioner has sought quashment of communication bearing No. F(Equivalence -Recognition)/KU/13, dated 30.01.2013 issued by the Assistant Registrar Academics and the aforesaid order issued by the Director, School Education and her continuance on the cost to which she was appointed.