Rajasthan High Court - Jaipur
Vijendra Singh And Anr vs Chief Secretary Gov Ors on 6 December, 2013
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. CIVIL WRIT PETITION NO.12688/2013 Vijendra Singh & Anr. Vs. Chief Secretary, Govt. of Raj., Jaipur & Ors. Date of Order : 06th December, 2013 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.C.H.Choudhary, for the petitioner/s. BY THE COURT:
A claim for appointment based on the qualification obtained by the CMJ University was considered by this Court while hearing connected writ petition in the case of Anita Kumari VS. State of Rajasthan & Ors. in SB Civil Writ Petition No.14298/2013. Therein, the matter was referred for enquiry through Superintendent of Police, Jhunjhunu. The qualification obtained by the petitioner/s is found to be by fraudulent means, rather a case is also registered against CMJ University and its record has also been seized.
In view of above, fact has come on record that petitioner/s did not pursue his/her/their study in Meghalaya, thus degree/s issued by the CMJ University is not maintainable, rather it is a serious case where CMJ University of Meghalaya allowed few agencies in the State of Rajasthan to operate and award qualification. It is in ignorance of the judgment of Hon'ble Supreme Court where jurisdiction of the University is confined to the State concerned. The University operating in the State of Meghalaya cannot grant degrees in State of Rajasthan. In the instant case and in the connected writ petition/s, students were given admission to the course of computer education by one M/s. Vinayak Computers, which granted degrees without actual studies in the State of Meghalaya. Thereby, new mechanism has been evolved to grant degree/s in an illegal manner.
In view of above, a direction has been issued to register FIR against the institution so as against the culprits, who have taken eduction to be business and cheated innocent students by charging heavy amount.
Accordingly, I do not find any substance in the writ petition, hence, it is dismissed so as the stay application.
(M.N. BHANDARI), J.
S/No.369 Preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A.