SADHANA Vs. STATE OF U P

JUDGEMENT

(1.) Petitioner has rushed to this court for declaring Clause1(a) of the Broucher issued issued by U.P. Secondary Education Board which limits the zone of consideration by imposing 45% marks in graduation for undertaking U.P. Teacher Eligibility Test (UPTET) 2011.

(2.) Petitioner submits that on account of imposition of such a condition, petitioner's candidature stands rejected under U.P. Teacher Eligibility Test, 2011 and as such aforementioned condition in question is arbitrary and unreasonable, as same has the effect of making their B.Ed Degree as redundant and negatory. Petitioner has stated that she has perused her B.Ed course on the mark obtained by her in written examination of post graduate and now at this juncture of life on account of imposing such condition of having 45% at Graduation level has no nexus with the fixation of such eligibility criteria blocking the road for under taking examination.

(3.) Sri. P.N. Tripathi, Advocate, learned counsel for the petitioner contended that imposition of such condition is completely arbitrary and unreasonable and as such said condition is liable to be struck down.