GURDIAL SINGH Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner by way of present petition has prayed for quashing of Annexure A-13 dated 18.12.2007 and a direction to respondents to enter B.A. degree of the petitioner in the service record.

(2.) The case of the petitioner is that he is working as Inspector. He represented to the Superintendent of Police, Solan on 7.2.2005 for granting him permission to appear in examination. On 17.5.2005, the Superintendent of Police, Solan granted permission to the petitioner to appear in B.A. III examination from the Institute of Advance Studies in Education, a Deemed University, Gandhi Vidya Mandir, Sardarshahr, Rajasthan (for short `Institute') and passed the examination.

(3.) The Superintendent of Police, Solan had written letter to Registrar of H.P.University seeking clarification regarding validity of the Institute. The H.P.University vide letter dated 7.3.2006 intimated the Superintendent of Police, Solan that the Institute is not in the equivalence list of the H.P. University nor its degree is equivalent to any degree of H.P.University for the purpose of admission to next higher class/course on reciprocal basis.