KARUNA Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) HEARD Sri A.K. Tiwari, learned Counsel for the Appellant and Sri R.K. Saxena, learned Standing Counsel appearing for the Respondents. This appeal is directed against the order dated 12th December, 2008 passed by the learned Single Judge whereby the claim of the Petitioner -Appellant has been rejected on the ground that the Appellant is in possession of B. Ed degree obtained by her from outside the State of U.P. and hence she is not eligible for admission in Special B.T.C. course 2004.

(2.) THE aforesaid issue was engaging the attention of this Court before a Full Bench and the same has delivered its opinion in the case of Jitendra Kumar Soni and Ors. v. State of U.P. and Ors. Civil Misc. Writ Petition No. 3733 of 2009 and other connection matters, decided on 13th August, 2010. The Full Bench of this Court while answering the questions referred to has held as follows: