TILAK SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare, counsel for the petitioners, Sri Gagan Mehta, learned counsel for respondent nos.3 and 4 and learned Standing Counsel for respondent nos.1, 2 and 5.

(2.) The petitioners who are 496 in numbers have preferred the present petition challenging the decision taken by the Executive Council, Dr. Bhim Rao Ambedkar University, Agra in its meeting held on 06.12.2019, notice dated 28.12.2019 issued by the respondent- Dr. Bhim Rao Ambedkar University, Agra (hereinafter referred as 'University') on its official website and notice published in the newspapers dated 29.12.2019.

(3.) All the petitioners claim that they had taken admission in Bachelor of Education Course (hereinafter referred to as 'B.Ed.') in the University or its affiliated colleges for the academic session 2004-05. After successfully completing the course, each of the petitioners was issued marks sheet showing them as passed in the B.Ed. course. They were also issued degree. On the basis of marks sheet and degree in B.Ed. , petitioners obtained appointment as Assistant Teachers in Junior High School/Senior Basic Schools run by Board of Basic Education in different districts of the State.