Suo Motu vs Shri Jagdishprasad Jhabarmal ...
2022 Latest Caselaw 7326 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 6450/2020

Suo Motu
                                                                   ----Petitioner
                                   Versus
Shri Jagdishprasad Jhabarmal Tibrewala University & Ors.
                                                                ----Respondents

For Petitioner(s)         :    Suo Motu
For Respondent(s)         :    Mr. V.B. Sharma, AAG, Mr. S.S. Hora



           HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

17/11/2022

This suo motu writ petition is registered while taking

cognizance of an e-mail received by this Court on 14.6.2020,

wherein it is complained that the respondent-university has

awarded a forged Ph.D. Degree to Shri Bukke Pratap Naik.

Allegations, indicating several alleged irregularities have been

levelled in the e-mail.

In response to the notice issued by this Court, the

respondent-university through its Registrar has filed reply to

the writ petition, wherein it is claimed that there is no

illegality in awarding Ph.D. Degree to Shri Bukke Pratap Naik.

Learned counsel appearing for the respondent-university

has submitted that he is in possession of all the relevant

documents along the thesis submitted by Shri Bukke Pratap

(2 of 2) [CW-6450/2020]

Naik and he wants to produce the same on record through an

additional affidavit.

Learned counsel for the respondent-university, thus,

prays for some time. Time prayed for is granted.

List after two weeks.

(VINOD KUMAR BHARWANI),J (VIJAY BISHNOI),J

609 ms rathore

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