Arun Tandon, J. - (1.) THIS hunch of writ petitions has been filed by the students, who claim to have been admitted to the B.Ed. one year course in the Academic Session 2005 -2006 in one of the five Degree Collage affiliated to Deen Dayal Upadhyaya Gorakhpur University, Gorakhpur as detailed below. The petitioners have basically prayed for declaration of their result of the B.Ed. Course. According to the petitioners they were admitted in these Collage as regular students. They had appeared in the B.Ed. examinations of 2006 conducted by the University. In case of certain petitioners, the results have been declared but mark -sheet/degree have not been issued. It is the case of the petitioners that since they had appeared in the University examinations of 2006 as regular students, there is no reason to withhold their result/mark -sheet/degree.
(2.) THE prayer so made by the petitioners appeared to be very innocuous at the first instance but when this Court went into the facts in detail and got an enquiry conducted, the Court 's conscience has been shocked to known the manner in which the students, the management of the institution alongwith its Principal, the then Vice Chancellor of the University and its officers have conducted themselves in the matter of running of professional course of B.Ed. They have practically made mockery of the entire education pertaining to a professional course like B.Ed. They have practically flouted all the statutory provision/guidelines framed by the National Council for Teachers Education (N.C.T.E.) in respect of the said B.Ed. Course.
(3.) FACTS as on record of the writ petitions, the report of the Secretary (Higher Education), the report of the present Vice Chancellor of the University as well as the original records which have been examined by this Court as produced by the College/University, present a very disturbing picture and lead this Court to believe that not only admission were granted illegally, in fact no teaching was imparted for the B.Ed. Course. Only sham examinations were conducted by the University. Admissions, teaching, holding of examinations, declaration of results, issuance of mark -sheet qua the professional course of B.Ed. has only been a paper transaction. The motive prima facie appears to be money only. This Court will, therefore, first record the facts in respect of each of the five Degree College involved separately. (a) Veer Bahadur Singh Degree College, Harnahi Mahurao, Gorakhpur: ;