JUDGEMENT
Goutam Bhaduri, J. -
(1.)In all the bunch of the petitions, the primary challenge is to the show cause notice dated 22.10.2018 addressed to respective petitioners. According to the format of notice, the default clause(s) subject to its application is/are marked and response was sought from each of the individual petitioners.
(2.)Since the facts and issue involved in all the petitions are almost similar, they are decided by this common order.
(3.)The facts of the cases are that all the petitioners have obtained Ph.D., degree from Pt. Sunderlal Sharma Open University over a different period of time and the convocation was scheduled for distribution of the degree. Before such programme, certain complaints were made to the Chancellor. The Chancellor thereafter on the basis of complaints had ordered for an enquiry and a special team of experts was constituted. They examined the grant of Ph.D., degrees to different petitioners and thereafter reported back certain shortcomings to the Chancellor after examination of individual cases of the petitioner. The Chancellor in turn made the correspondence with the University and the State. Subsequently the University after examination of the cases, issued show cause notice to different petitioners.
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