Narendra Kumar Jain, J. - (1.) HEARD the learned Counsel for Petitioners.
(2.) LEARNED Counsel for Petitioners submitted that Respondents recognised the examination of 'Adeeb' from Jamia Urdu, Aligarh as equivalent to examination of Secondary Education. Petitioner No. 1 passed the 'Adeeb' Examination in the year 2008, Petitioner No. 2 to 16 in the year 2010 and Petitioner No. 17 in the year 2009 from Jamia Urdu, Aligarh. Petitioners came to know from a daily newspaper dated 12.07.2011 about a notice given by Respondent No. 2 mentioning therein that on the recommendations of the Committee constituted by the Board, they have cancelled the recognition order of Jamia Urdu, Aligarh vide order dated 22.06.2011 and No. eligibility certificate shall be issued to the candidates, who will pass the examination from Jamia Urdu, Aligarh. It is further contended that Petitioners passed their examinations before the above order dated 22.06.2011 withdrawing the recognition of Jamia Urdu, Aligarh. It is also contended that Petitioners served a notice on the Respondents through their Counsel on 26.08.2011 (Annexure -4) to issue requisite certificates as they passed their examinations in the year 2008, 2010 and 2009, but neither reply to notice has been given nor certificates have been issued.
(3.) DURING the course of arguments, it was pointed out that Respondent -Board has already issued certificates to number of candidates, who have passed the said examination from Jamia Urdu, Aligarh in the year 2008, 2009 and 2010 before issuing the aforesaid notice. It has also been pointed out that one similarly situated candidate, namely Parmila Devi Sharma, who passed the examination of 'Adeeb' in the year 2010, has been granted eligibility certificate and case of Petitioners is similar to that of Parmila Devi Sharma. He, therefore, contended that either Respondents may be directed to issue eligibility certificates to Petitioners or to decide their Legal Notice sent to Respondents.;