GAURAV MISHRA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Hari Narain Singh learned Senior Advocate assisted by Sri Rishabh Srivastava learned counsel for the petitioners, Sri A.K.S. Parihar learned Advocate for the respondent no. 3 and Sri Sudhanshu Srivastava learned Additional Chief Standing Counsel appearing for the State respondents.

(2.) The petitioners herein have obtained Bachelors Degree in various disciplines of B.Tech (Bachelor of Technical Education) from the technical institutions recognized by All India Council of Technical Education (In short "AICTE"), affiliated with the Technical Universities. They claim of having studied Mathematics and Science as the subjects in the B.Tech course. They also claim to have obtained B.Ed (Bachelor of Education) degree from the institutions recognized by the National Council of Teacher Education (In short "NCTE").

(3.) The contention is that the petitioners are eligible for appointment to the post of Assistant Teacher (Trained Graduate Teachers) (In short "T.G.T") in Mathematics and Science, to teach students upto the Secondary level, i.e. Classes IX & X, being qualified as per the regulations framed by NCTE providing minimum qualification for appointment to the said post.