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Fraud degree given to students by Noida International University.
An admission of BBA.LLB (HONS) was granted to students of Nokda International University which was an unauthorised course conducted by Noida international University, which made the students taking admission their suffer.
Pratik Shukla, the petitioner, filed a writ petition and stated that, he was selected for BBA LLB (hons)course for the batch 2013-14 in Noida International University and received the letter of selection which was issued by the University, stamped and signed by Director of Admission of Noida international University. according to the writ filed by Shukla, the University claimed that it was recognised by Maruti Education Trust and is a UGC (University Grants Commission). The university also stated that, it was given the status of University by government of Uttar Pradesh.
After he (Shukla) was done with his graduation, the university issued a bonafide certificate which was signed by the Director, Latika Chaudhari,stating that Pratik Shukla is a bonafide student of BBA LLB ( fifth semester) in School Of Legal Studies And Research from Noida International University. Shukla also added that he was given a degree of BBA LLB instead of BBA LLB (hons). When Shukla got to know about the defect in printing regarding his course he approached the Registrar of the University and the Chairman of Admission Committee and ask them to correct the same. When no steps were taken by the Registrar and the Chairman of the Committee, he approached the Bar Council of India and inquired about his issue.
He was then informed by the Bar Council of India that, the said University is not authorised for teaching and issuance of honours degree. Shukla was also made to pay higher fees than the usual for the honours course and hence a fraud was committed by the University to the the petitioner Shukla and other similar students. On hearing both parties, the Court directed that the counsel representing Bar Council of India, Shri Shivam Shukla,to send the certified copy of the order and complete copy of the writ petition to the Chairman and the Vice Chairman of Bar Council of India ,New Delhi. They are also requested to take appropriate steps and if possible conduct an inspection immediately. The inspection team was also ordered to submit the report investigation to the court within two weeks of the order and on receiving search report of investigations, appropriate steps will be taken by the Court within one week of such reoprt.
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