GOWHER AYOOB GUNA Vs. STATE

JUDGEMENT

(1.) PETITIONERS have questioned the notification issued by official respondents in the year 2005 -06 relating to post of Lecturer in the discipline of Botany on the ground that private respondents were not having the requisite qualification of M.Sc. Botany but were having qualification of M. Sc.(Environmental Botany). It is also averred that father of respondent No.23 is the friend of respondent No.5.

(2.) RESPONDENTS have denied the said facts. It is averred by the respondents that equivalence is to be granted by the Expert Academic Bodies -university concerned. The courts or any other authority has no competence and jurisdiction to deal with the matter of equivalence. Further, it is stated that provisional equivalence was granted by the University and accordingly the private respondents came to be allowed to participate in the selection process. It is apt to reproduce para -9 of the reply herein:

(3.) AFTER granting provisional equivalence, the respondents accepted the forms of private respondents, they competed in the selection process and came to be selected and appointed. It appears that in the meantime, University has granted final equivalence in their favour vide notification No.F(EC -RD)Acad/KU/08 dated July 19, 2008, Photostat copy of which came to be produced during the course of arguments. It is apt to reproduce the said notification herein: It is notified for the information of all concerned that the Equivalence Committee at its meeting held on 04 -06 -2008 recognized M.Sc. Environmental Botany degree awarded by Jamia Hamdard, New Delhi, as equivalent to M.Sc Botany degree of this University.