SUDHANSHU SHARMA Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION

JUDGEMENT

(1.) Learned counsel appearing on behalf of the Petitioners submits that during the pendency of this writ petition, the grievances ventilated by the Petitioners have been redressed as the Respondents have issued a Notification dtd. 13.10.2021, whereby the concerned Respondent has included the qualification of three-year integrated B.Ed.-M.Ed. Degree Course from any National Council for Teacher Education recognised Institution, in the concerned Regulations, by virtue of which Petitioners are now eligible for appointment as teachers for Classes I to V. The relevant amendment is as under:-

(2.) We are also informed by learned counsel appearing on behalf of the CBSE that the time for filing online applications has been accordingly extended and thus, no prejudice is caused to the Petitioners.

(3.) In view of the aforesaid submissions and the Notification dtd. 13.10.2021, the grievances of the Petitioners stand redressed. Accordingly, the petition is disposed of along with all the pending applications, in the above terms.