ARJUN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) An advertisement was issued on 1/2/2014, by the Director, Primary Education, Uttarakhand, whereby, applications were invited from the eligible candidates for recruitment on the post of Assistant Teachers, Primary Schools.

(2.) Primarily, the issue, with which, we are concerned in the present case is in relation to as to what interpretation is to be given to Clause (1) of the said advertisement dtd. 1/2/2014, which relates to the qualification required by the candidate, which as per the advertisement, reads as under:-

(3.) The said provision aforesaid provides that in order to make a candidate eligible to participate in the process of selection for the recruitment as an Assistant Teacher, Primary School, he or she ought to be graduation as well as should have B.Ed. degree issued from an institution which has been established in accordance with the prevalent Indian Law and simultaneously, it should be a qualification given by an institution, which is duly recognized by NCTE as well as by the UGC.