MEWA RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Syed Wajid All, learned counsel appearing on behalf of the petitioners and learned standing counsel representing the respondents.

(2.) This petition has been filed by two petitioners, namely, Mewa Ram and Mahipal Singh for the relief that their applications for selection for Special BTC pursuance to the advertisement dated 14.8.2001, Annexure-5 to the writ petition, as amended from time to time may not be rejected only on the ground that the petitioners, who have passed their B.Ed, course from Kumayun University, which now forms part of Uttaranchal State.

(3.) It is submitted that petitioner No. 2 has passed his B.Ed, examination in the year 1999. At that time, State of Uttaranchal has not come into existence, which came into existence in the month of November, 2000 by U. P. State Reorganisation Act, 2000, therefore, at that time the petitioner No. 2 who has passed his B.Ed. course from Kumayun University, Nainital cannot be said to be passed the degree from an University situated outside the State of U. P. and in this view of the matter, his application cannot be rejected on the ground that he has not passed his B.Ed, degree from an University situated within the State of U. P.