Allahabad High Court
Anil Kumar Verma vs State Of U.P. And 2 Others on 15 November, 2019
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 55 Case :- WRIT - A No. - 15350 of 2019 Petitioner :- Anil Kumar Verma Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Niladra Shekhar Singh Counsel for Respondent :- C.S.C.,Shyam Krishna Gupta Hon'ble Neeraj Tiwari,J.
Pursuant to the order dated 711.2019, Sri S.K. Gupta, learned counsel for respondent Nos. 2 & 3 has produced written instruction dated 13.11.2019 which is taken on record. He submitted that till date petitioner has not submitted his original degree of graduation which is claimed to be obtained from EIILM University, Sikkim, Gangtok. It is next submitted that respondent No. 3 has sent letter dated 17.10.2019 to the Registrar of the aforesaid University about the verification of educational certificate of the petitioner to enable him to pay the salary of petitioner, but till date he has not received any reply.
Learned counsel for the petitioner could not dispute the submissions raised by Sri S.K. Gupta, learned counsel for respondent Nos. 2 & 3 and submits that as on date, University in question is closed and records are seized by the Government of Sikkim. He also produced papers which is said to be downloaded from the website of University Grants Commission (U.G.C.), which is taken on record. According to that, students are suggested to approach Director (Higher Education), Human Resource Development Department, Government of Sikkim, Gangtok, Sikkim for any information related to EIILM University, validity of its courses and verification of degrees.
Under such circumstances, no interference is required by the Court.
Accordingly, writ petition is dismissed.
However, petitioner is at liberty to obtain original degree as well as verification certificate and submit the same before respondent No. 3 for payment of salary.
Order Date :- 15.11.2019 Sartaj