RANU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This civil writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of this case, as placed before this Court by Mr. Vikas Balia, learned Senior Counsel assisted by Mr. Rajendra Katariya, Mr. Priyansh Arora and Mr. Dharamveer Singh, appearing on behalf of the petitioner, are that the petitioner completed his Graduation Degree i.e. B.A. (History) from the respondent-University through distance learning mode.

(3.) Learned Senior Counsel for the petitioner submitted that the Public Notice dtd. 27/6/2013 issued by respondent-UGC cannot be applied retrospectively; vide the said notice, the students were advised not to take admission in the unapproved Study Centres, Off-Campus Centres, Franchisee Institutions, Colleges/Institutions, claiming to be affiliated with Private Universities or Deemed Universities; while, the respondent-RPSC illegally rejected the candidature of petitioner for the post in question, and thus, the same was bad in the eye of law.