Jharkhand High Court
Uma Shankar Kushwaha vs The State Of Jharkhand & Ors on 17 December, 2019
Author: S.N. Pathak
Bench: S.N. Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 4926 of 2019
Uma Shankar Kushwaha ... ... Petitioner
Versus
The State of Jharkhand & Ors. ... ... Respondents
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N. PATHAK
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For the Petitioner : Mr. R.K. Gupta, Advocate
For the Respondents : Mr. C.G.A. Bardhan, Advocates
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Order No.04: Dated: 17 December, 2019
th
Per Dr. S.N. Pathak, J.:
1. The case of the petitioner has been rejected on the ground that he has obtained two degrees simultaneously in one session which is not permissible either in Nalanda Open University itself or from any other University even outside the State.
2. Mr. R.K. Gupta, learned counsel appearing for the petitioner submits that a notification has been issued by the U.G.C. in the year 2012 and the same has not been taken into consideration by the State or by the J.S.S.C.
3. Let the notification issued by the U.G.C. in the year 2012 be brought on record by way of supplementary affidavit.
4. Let an additional counter affidavit be filed by the respondent- State as well as by the J.S.S.C. as to why the notification issued by the U.G.C. in the year 2012 itself has not been taken into consideration by the State or by the Commission in the year 2019.
5. List this case after three weeks.
(Dr. S.N. Pathak, J.) MM