(Ambuj Kumar Mishra vs . The State Of Jharkhand & Ors. )
2021 Latest Caselaw 1819 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (S) No. 2933 of 2019
                   (Ambuj Kumar Mishra Vs. The State of Jharkhand & Ors. )

                  CORAM:        THE HON'BLE MR. JUSTICE DR. S.N.PATHAK
                                   (Through: Video Conferencing)
                                              -----------

08/ 20.04.2021 In view of the Resolution as contained in Reference No. 1165-

1201/2021 dated 18.04.2021 passed by the Jharkhand State Bar Council, learned Advocates abstained from all Court work.

This writ petition has been filed with a prayer for quashing the letter No. 489 dated 31.03.2017, whereby and whereunder, the B.Ed. Degree (Siksha Shastri) issued to the petitioner in the year, 1997 by the Rastriya Sanskrit Sansthan has been doubted as the same has not been approved by the NCTE.

The respondents have filed counter-affidavit and have specifically averred in para 7 that the said Institution /Deemed University is not recognized by NCTE.

The petitioner has filed rejoinder to the counter-affidavit, bringing on record the letter of Ministry of the Human Resources Development Department of Higher Education, New Delhi, which clearly shows that the Rashtriya Sanskrit Sansthan, New Delhi is deemed University and is recognized by the University of Grants Commission and has been accredited by National Assessment and Accreditation Council (NAAC) with A Grade. The petitioner has also relied on the Judgment of Allahabad High Court in case of Ekta Shukla & Ors. Vs. State of U.P. & Ors., the said Judgment of Allahabad High Court was affirmed upto the Hon'ble Apex Court.

Put up this case after two weeks under the heading 'For Final Disposal'.

(Dr. S.N. Pathak, J.) punit/-