Vikram Singh Devra vs State (2023:Rj-Jd:35488)
2023 Latest Caselaw 8626 Raj

[2023:RJ-JD:35488]                   (1 of 2)                       [WMAP-78/2023]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Writ Misc Application No. 78/2023

Vikram Singh Devra, And Ors.
                                                                    ----Petitioner
                                    Versus
State, And Ors.
                                                                 ----Respondent


For Petitioner(s)          :    Mr. Shreyash Ramdev.
For Respondent(s)          :    Mr. Sunil Beniwal, AAG.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

17/10/2023

1.    Learned counsel for the petitioners submits that this Court in

para 10 of the judgment dated 09.02.2023 has observed that the

petitioners have acquired their computer diploma certificate after

the   implementation      of    the      Diploma        UGC      Guidelines-2003,

whereas, the applicants had acquired the diploma certificate prior

to the implementation of the UGC Guidelines 2003 and they will

not be covered under the ambit of the said regulation, as well as

the observation of this Court passed in S.B. Civil Writ Petition

No.7320/2019 vide judgment dated 09.02.2023. He further

submits that Manish Kumar Panchal had obtained the diploma

certificate in June, 2002 and Santosh Kumar Meghwal had

obtained the diploma certificate in June, 2004.

2.    Learned counsel for the respondents submits that even if

there was a slight variation in the date of having the diploma, but

the core question that they have obtained the diploma certificate


                     (Downloaded on 12/11/2023 at 07:50:45 AM)
                                    [2023:RJ-JD:35488]                   (2 of 2)                    [WMAP-78/2023]



                                   from Makhan Lal Chaturvedi University through a distance mode

                                   from an off-campus study centre outside the periphery of the

                                   State.

                                   4.    In light of the submissions so made, this Court is of the firm

                                   opinion that the diploma obtained from the Makhan Lal Chaturvedi

                                   University acquired through the distance mode from an off-

                                   campus study centre outside the periphery of the State would not

                                   be entitled for any relief for the reasons already stated in the

                                   judgment dated 09.02.2023.

                                   5.    Thus, no interference is called for in the present application

                                   and the same is accordingly dismissed. All pending applications, if

                                   any, stand disposed of.

                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

412-AnilKC/-

Powered by TCPDF (www.tcpdf.org)