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Admission through Bogus Institutions: JSOS Students cannot be allowed to Continue Degree Course
The High Court of Allahabad set aside the order of a Single Bench, and directed that the Students who obtained the certificates from the bogus and fictitious organizations, cannot be allowed to pursue their courses from the Dr. APJ Abdul Kalam University. A special appeal was allowed against the order of a Single Judge Bench. The Division Bench of Dinesh Kumar Singh and Pankaj Kumar, in its order dated June 10, said that it has been established that the Jharkhand State Open School in Ranchi is a bogus and fictitious organization, which has issued certificates to the respondents the 10+2 standards. The Certificated were not valid and no justification lied in favor of the respondents.
The students cannot be permitted to continue their degree courses from the private institutions affiliated to the university. The High Court noted that the respondents fully knew well that the Jharkhand State Open School is not a recognized one, and it was running small premises. It was the responsibility of the respondents to find out the exact status of the said Open School from where the students obtained the certificate of eligibility. The Court further added that the certificates were obtained to secure admissions in the private institutions affiliated to the appellant university under the management quota.
Those certificates were neither valid nor legal. Earlier the Single judge bench directed the High Court to allow the students to continue their degree course irrespective of the status of the bogus schools. The Development had come after Dr APJ Abdul Kalam Technical University which cancelled the admissions of the 371 students of the Jharkhand State Open School. The said school was not registered under any of the authorized boards. Due to this dilemma, a group of students approached the High Court for redressal of their grievances.
