Udham Dass vs State Of Haryana And Others
2024 Latest Caselaw 8589 P&H

Punjab-Haryana High Court

Udham Dass vs State Of Haryana And Others on 23 April, 2024

                                   Neutral Citation No:=2024:PHHC:054638
                                                                   2024:PHHC:054638

CWP No.8262 of 2024                                                [1]



 IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Sr. No.: 113
                                                        CWP No.8262 of 2024
                                                    Date of Decision: 23.04.2024


Udham Dass
                                                              ..... PETITIONER(S)
                                           VERSUS
State of Haryana and others
                                                             ..... RESPONDENT(S)

                                            ...

CORAM:             HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                                            ...

PRESENT: - Mr. Dalbir Singh, Advocate for the petitioner.

                   Ms.Tanushree Gupta, DAG Haryana.
                                    . . .

Tribhuvan Dahiya, J (Oral)

The petition has been filed, inter alia, for setting aside the order,

dated 01.04.2024, Annexure P-16, whereby the petitioner's service as

Extension Lecturer in Geography, has been discontinued due to failure to

establish the validity of degree in M.A. (Geography) from Distance

Education Department of the Eastern Institute for Integrated Learning in

Management University, Sikkim, (in short 'EIILM University') completed in

June 2012, as the University was not authorised to award the same for the

session 2010-12.

2. The impugned action has been taken by the Department relying

upon a judgment rendered by the High Court of Sikkim in W.P.(C) No.56 of

2018 titled Jyoti Aggarwal V s. State of Sikkim and others, holding that

EIILM University was not authorised to impart distance education during

the session 2010-12, and was allowed to run a few distance education

programmes only for the year 2009-10, that too not for M.A. (Geography).

Despite opportunity granted, the petitioner failed to adduce any

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Neutral Citation No:=2024:PHHC:054638 2024:PHHC:054638

document/notification or judgment based upon which his M.A.(Geography)

degree could be considered valid.

3. Accordingly, he is not qualified to be engaged as an Extension

Lecturer and no exception can be taken to the impugned order relieving him

from service on that account. However, in case the petitioner is able to get

the requisite document or instructions establishing that the degree in M.A.

(Geography) awarded to him by the EIILM University is valid, he will be

entitled to be engaged as Extension Lecturer in the College.

4. Disposed of with the aforesaid observations.

                                                  (Tribhuvan Dahiya)
                                                        Judge
April 23, 2024
Meenu

                 Whether Speaking/ Reasoned:          Yes/ No
                 Whether Reportable:                  Yes/ No




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