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Raj Kumar Sharma vs State of Haryana and another

Punjab And Haryana At Chandigarh · Decided on 10 August 1992 · Citation: AIR 1993 P&H 51

HON’BLE JUDGES
S.S. Sodhi, Acting C.J. · R.S. Mongia, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 226
CASE NUMBER
Civil Miscellaneous No. 4536 of 1992
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Judgment

5 paragraphs · 337 words
1.

Having obtained admission on the basis of a certificate purporting to have been issued by an institute which had ceased to exist as far back as 1974, the petitioner now seeks the intervention of this Court to continue with his studies till the completion of his course. The prayer to this effect being founded upon the contention that there are judicial precedents to the effect that once a student is admitted and allowed to pursue his studies for almost a year, he should be permitted to complete his course.

2.

The petitioner claimed to have passed the Intermediate Examination from The Varanasi Sanskrit Vishvavidalya, Varanasi in 1990 and on the basis thereof obtained admission in the 2nd year of the two Year diploma Course in Pharmacy. He was ad mitted to the College in December, 1990, Later in August 1991 when permission-cum- admission form of the petitioner were re ceived by the State Board of Technical Education, Haryana, the fake certificate on the basis of which the petitioner had obtained admission was detected. No such University or institute being in existence after 1974, admission granted to the petitioner was consequently cancelled. The petitioner there requpon filed Civil Writ Petition 12740 of 1991.

3.

There can be no escape from the conclusion that the petitioner had obtained admission on the basis of a fake certificate knowing it to be such. We are, therefore, constrained to dismiss this writ petition and impose Rs. 1,000/- as costs upon the petitioner.

4.

Adverse comment must also be made with recard to the conduct of the Principal of the Janta College for Pharmacy, Biitana, in granting admission to the petitioner on the basis of this fake certificate. Gross negligence on his part, if not connivance, is clearly writ large. We consequently direct that a copy of this order be forwarded to the Director-cum-Registrar, The State Board for Technical Education, Haryana in order that a note to this effect be placed on the personal file of the Principal concerned.

5.

Petition dismissed.