STATE OF U.P. Vs. SHIV KUMAR PATHAK

JUDGEMENT

(1.) This batch of cases arises out of judgment of the Allahabad High Court dated 20th November, 2013 in Shiv Kumar Pathak and Ors. v. State of U.P. and ors. 2013(10) ADJ 121 and involves the question of validity of decision of the State of Uttar Pradesh in prescribing qualifications for recruitment of teachers at variance with the guidelines of the National Council for Teachers Education (NCTE) dated 11th February, 2011 under Section 12(d) read with Section 12A of the National Council for Teachers Education Act, 1993 (NCTE Act) and Section 23 of the Right of Children to Free and Compulsory Education Act, 2009 (RTE Act) on the ground of repugnancy of State law with the Central law on a subject falling in concurrent list.

(2.) The following questions for consideration were framed by this Court vide its order dated 2nd November, 2015:

(3.) It will be appropriate to mention the background facts briefly for deciding the above questions. The Uttar Pradesh Basic Education Act, 1972 was enacted by the State of Uttar Pradesh to regulate basic education. The Act sets up a Board which is to organize, coordinate and control the imparting of basic education and teachers' training. The State of Uttar Pradesh framed 1981 Rules under the Act to deal with the appointment of teachers.