JYOTI AGRAWAL Vs. STATE OF SIKKIM

JUDGEMENT

(1.) This appeal arises in respect of a judgment and order dtd. 16/8/2021, passed by a learned Single Judge of this Court in WP(C) No. 56 of 2018 (Jyoti Agarwal v. State of Sikkim and Ors).

(2.) By the impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition.

(3.) The question before the learned Single Judge was whether the degree of M.A. Mathematics obtained by the writ petitioner (being appellant herein) from the EIILM University of Sikkim was a valid degree or not.