RAJ DEV TRIPATHI Vs. UNIVERSITY OF GORAKHPUR AND ORS.
LAWS(ALL)-1996-9-158
HIGH COURT OF ALLAHABAD
Decided on September 23,1996

Raj Dev Tripathi Appellant
VERSUS
University Of Gorakhpur And Ors. Respondents

JUDGEMENT

Markandey Katju, J. - (1.) IN this case a short question arises as to whether the petitioner has really passed M.A. in English or not from the University of Gorakhpur. There appear to be two conflicting versions. While the Registrar of the University's letter dated 28.5.93 vide annexure -6 to the petition states that the petitioner has not passed either in M.A. previous or final year, on the other hand there is a letter of the Head of the Department, English Department, dated 3.8.93, annexure -8 to the writ petition where it is stated that the petitioner has passed M.A. in English. It is surprising that there are two conflicting versions allegedly given by two senior people of the University. Hence, I dispose of this writ petition finally with a direction to the Vice -Chancellor, University of Gorakhpur to look into the matter personally and decide within two months of the production of the certified copy of this order before him as to whether the petitioner really passed M.A. in English or not. If it is found that the petitioner has passed M.A. in English then he will be reinstated as lecturer, but if it is found that he has not passed M.A. in English his service will be terminated forthwith.;


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