Allahabad High Court
Anshul Singh Baghel vs State Of U.P. & Others on 28 January, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 68151 of 2009 Petitioner :- Anshul Singh Baghel Respondent :- State Of U.P. & Others Petitioner Counsel :- Shiv Kumar Singh Respondent Counsel :- C.S.C. Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the petitioner. The fact, that the Gurukul University has been declared to be a fake University by the University Grants Commission, is not disputed.
Learned counsel for the petitioner contends that the degree was an equivalent degree prior to 2008 as indicated in the notification of the State Government itself, copy of which is Annexure- 6 to the writ petition.
The aforesaid argument would have been available, had the petitioner been appointed prior to 2008 but once the University itself has been declared to be fake University then any degree or certificate obtained by the petitioner from the University cannot serve the purpose of public employment as on date. The Writ petition lacks merit and is accordingly dismissed. Order Date :- 28.1.2010 Shiraz