Jammu & Kashmir High Court - Srinagar Bench
Sumit Kumar vs Union Territory Of J And K And Orss on 31 May, 2024
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S. No. 103
Regular
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 305/2024 CM(688/2024)
SUMIT KUMAR
...Petitioner(s)/Appellant(s)
Through: Mr. Iftikhar Hassan Samoon, Advocate
Vs
UNION TERRITORY OF J AND K AND ORSs ...Respondent(s)
Through: Mr. Syed Musaib, Dy. AG for R 1 to 3
Ms. Sana Imam, Advocate vice
Mr. M. I. Dar, Advocate for R 4 & 5
None for R 6 & 7
CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
31.05.2024 Reply stands filed on behalf of respondents 4 & 5. Paragraph 03 of the reply is reproduced as under:-
"That the answering respondent BOSE authorities were again compassionate towards petitioner in recommending the case of equivalence from the All India Universities (AIU) Department, New Delhi. The case was accordingly submitted to the All India Universities (AIU) for grant of equivalence. The report of AIU in response to the BOSE request for kind perusal is reproduced, as under:-
"03 years diploma courses conducted by polytechnic colleges are accepted for lateral entry into Bachelor of Technology/Bachelor of Engineering programs. Presently, there is no mechanism to equate these diploma courses with Senior Secondary Certificate of India School Board as the purpose of the two qualifications, are totally different".
It is submitted that the matter related to equivalence of 03 years Diploma program shall be placed before the Equivalence Committee of All India Universities (AIU) in the next meeting and the decision thereof shall be intimated in due course of time."
Learned counsel appearing for respondents 4 & 5 has not stated as to whether the matter has been placed before the Equivalence Committee of All India Universities (AIU) in the next meeting or any decision thereof has been taken by the committee as on date.
Learned counsel for respondents 4 & 5 is directed to file supplementary affidavit thereby placing on record the decision taken by the Equivalence Committee of AIU if at all it was taken in the meeting held by the Committee.
Mr. Syed Musaib, learned Dy. AG appearing for respondents 1 to 3 submits that he wants to adopt the reply filed on behalf of respondents 4 &
5. Prayer allowed.
List on 03.07.2024.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 31.05.2024 AAMIR Amir Rashid Sofi I attest to the accuracy and authenticity of this document 01.06.2024 12:04