SATYAWAN KESHARWANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner is seeking a direction to the respondents to allow admission in M.Ed. Course for the Educational Session/Year 2018-20.

(2.) Petitioner is working as Lecturer (LB) at Government High School Changori, Block Akaltara, Tehsil Akaltara, District Janjgir- Champa. The respondent No.2/State Council of Educational Research & Training (SCERT) issued a communication on 24-3-2018 inviting applications from the eligible departmental candidates for admission in M.Ed. Course. The procedure prescribed for admission included forwarding of application by the Block Education Officer (BEO) to the District Education Officer (DEO), who, in turn, shall forward the same to the SCERT.

(3.) Petitioner was, in fact, allowed to appear in the examination and his name was included in the merit list yet he was declared disqualified for the reason that his name was not forwarded by the BEO.