Punjab-Haryana High Court
Kuldeep And Others vs State Of Haryana And Others on 17 March, 2021
Author: Alka Sarin
Bench: Alka Sarin
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
128 CWP No. 6142 of 2021
Date of Decision: 17.03.2021
Kuldeep and others
....Petitioners
VERSUS
State of Haryana and others
....Respondents
CORAM: HON'BLE MRS. JUSTICE ALKA SARIN
Present: Mr. Sunil K. Nehra, Advocate for the petitioners.
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ALKA SARIN, J. (Oral)
Heard through video conferencing.
Challenge in the present writ petition under Articles 226 and 227 of the Constitution of India is to the impugned order dated 24.02.2021 (Annexure P-11) whereby the petitioners have been asked to get their Diplomas/Degrees verified.
The brief facts relevant to present lis are that the petitioners are working in the National Health Mission Haryana and were appointed by the Civil Surgeon-cum-Chairman, District Health and Family Welfare Society, Kaithal. Petitioner no.1 was appointed on 26.10.2012 as Computer Assistant while petitioner no.2 was appointed on 01.03.2012 as Computer Assistant and petitioner no.3 was appointed on 21.02.2014 as Social Worker and thereafter re-appointed as Paramedical Worker on 31.03.2016. Petitioner nos.1 and 2 have done their Post Graduate Diploma in Computer Application from Eastern Institute for Integrated Learning in Management (EIILM) University, Sikkim (for short 'EIILM University'). Petitioner no.1 1 of 3 ::: Downloaded on - 18-03-2021 21:11:54 ::: CWP No. 6142 of 2021 -2- has done his Diploma from the session January, 2011 to December, 2011, whereas petitioner no.2 has done his Diploma from the session January, 2010 to December, 2010. Petitioner no.3 has done his Master of Social Work from 'EIILM University' from the session January, 2010 to December, 2012. The petitioners have been working at the said posts since the day of the appointment and their contract has been renewed from time to time.
Learned counsel for the petitioners limits his prayer in the present petition to the extent that it would not be possible for the petitioners to get their Diplomas/Degrees verified from 'EIILM University' within a period of 15 days and that at least 8 weeks' time may be granted to them to get their Diplomas/Degrees verified.
Notice of motion.
On the asking of the Court, Mr. Rajesh Gaur, Addl. A.G., Haryana has joined the session through video conferencing and accepts notice on behalf of the respondents.
I have heard learned counsel for the parties.
In the present case, the petitioners obtained their Diplomas /Degrees from 'EIILM University'. Certain complaints were received by the UGC regarding the said 'EIILM University' and a Fact Finding Committee was constituted by the UGC. The Fact Finding Committee recommended dissolution of 'EIILM University' in accordance with relevant Section of the Eastern Institute for Integrated Learning in Management University Sikkim Act, 2006. As per Annexure P-12, students were suggested to approach the Director (Higher Education), Human Resource Development Department, 2 of 3 ::: Downloaded on - 18-03-2021 21:11:54 ::: CWP No. 6142 of 2021 -3- Government of Sikkim, Gangtok, Sikkim for information relating to 'EIILM University', validity of its courses and verification of degrees. Vide letter/order dated 24.02.2021, the petitioners have been intimated that there are certain complaints which have been received against them on the CM Window to the effect that their documents were fake and they were asked to get verification of their PG Diploma/Master's Degree verified from the said 'EIILM University'. As per submissions of learned counsel for the petitioners, it may not be possible for the petitioners to get the Diplomas/Degrees verified within a period of 15 days as granted vide letter dated 24.02.2021. The verification needs to be got done from the Director (Higher Education), Human Resource Development Department, Government of Sikkim.
In view of the above the present petition is disposed off granting the petitioners 8 weeks' time from today to get their Diplomas/Degrees verified. During this period of 8 weeks', the services of the petitioners may not be dispensed with for not getting their Diplomas/Degrees verified.
Disposed off in the above terms.
( ALKA SARIN ) JUDGE 17th March, 2021 jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO 3 of 3 ::: Downloaded on - 18-03-2021 21:11:54 :::