- (1.) The challenge in the present writ petition is to the orders dated 25.02.2012, 17.03.2012 and 04.04.2012. The orders uphold a decision taken by the respondent University canceling the provisional certificate/B.Ed degree issued to the petitioner.
(2.) From the reading of the impugned orders, it appears that the University has concluded that a serious act of forgery had been committed and that the petitioner who had failed to clear the examination in question was shown as passed and consequentially issued the provisional certificate and degree in question.
(3.) Shorn of unnecessary details, the petitioner asserts that he completed his B.Ed course in the session 2004 after appearing in all the theory papers and also undergoing the practical examinations. It is then asserted that he applied for scrutiny of marks whereafter the marks awarded to him in the 7th paper were increased. Consequent to the above, the petitioner asserts that a fresh mark sheet was issued to him on 17.01.2006 and it was based on the aforesaid mark sheet that the provisional certificate of B.Ed 2004 was issued to him. It further transpires that pursuant to and on the basis of the provisional certificate so issued, the petitioner successfully passed the Special B.T.C. Training Examination and came to be appointed as an Assistant Teacher in a Primary School in Faizabad. It appears that the employer of the Primary School sent the documents/testimonials submitted by the petitioner for verification to the respondent University. The respondent University appears to have informed the respondent No.3 by letter dated 22.11.2011 that the mark sheet submitted by the petitioner was forged. Based on this communication, the petitioner was called upon to show cause by the respondent No.3 as to why his appointment and selection be not cancelled. It is at this stage, the petitioner had approached this Court by filing Writ Petition No. 5223 of 2012 with a prayer commanding the respondent University to provide him with a degree of B.Ed 2004. This petition came to be disposed of by judgment and order dated 31.01.2012 with a direction to the respondent University to take an appropriate decision on the representation submitted by the petitioner.;