The Lucknow bench of the High Court of Allahabad has set aside the order of a Single-Judge Bench & directed that students with certificates from a "bogus & fictitious organisation" can't be allowed to continue pursuing their courses at Dr APJ Abdul Kalam Technical University.
A division bench of Justices Dinesh Kumar Singh & Pankaj Kumar Jaiswal allowed a special appeal by the university against the order of a Single-Judge bench dated Dec 6, 2019.
The division bench in its order dated June 10 said that "In the case, when it has been categorically established that the Jharkhand State Open School, Ranchi is a bogus & fictitious organisation, which has issued certificates to the respondents for 10+2 standard & the certificates are not valid certificates, no equity lies in favour of the respondents and, they cannot be permitted to continue their degree courses in the private institutions affiliated to the university".
The HC noted that it has been categorically established that the Jharkhand State Open School (JSOS) in Ranchi is a bogus & fictitious organisation, which has issued certificates to the respondents for 10+2 standard & the certificates.
The order said that "The respondents knew fully well that the Jharkhand State Open School is not a recognised institution & it was running in small premises. It was for the respondents to find out the status of the said Open School from where they obtained the certificate of eligibility".
It added that "They obtained the certificates to secure admissions in the private institutions affiliated to the appellant-University under the management quota, but certificates are neither valid nor legal".
Earlier, a Single-Judge bench of the HC had directed the university to permit the students to continue their studies.
The development had come after the Dr APJ Abdul Kalam Technical University cancelled the admissions of 371 JSOS students as it was not a registered board. Following this, a group of these students had approached the HC.
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