SHASHI KUMAR DWIVEDI Vs. STATE OF U.P

JUDGEMENT

(1.) Writ Petition No. 57527 of 2010, has been filed by some of the candidates who were admitted to the two years Basic Teachers Certificate (hereinafter referred to as 'BTC') Course in the Academic Session 2008-09 in the Nehru Gram Bharti University, which is a deemed University, for quashing the order dated 14th July, 2010 passed by the Director of the State Council of Educational Research and Training (hereinafter referred to as 'SCERT') and for a direction upon the SCERT to recognize the BTC Course and the certificates awarded by the deemed University.

(2.) Writ Petition No.493 of 2012 has been filed by some of the candidates who had been granted admission by the deemed University to the BTC Course in the next Academic Session 2009-10 and the relief claimed in this petition is also for a direction upon the respondents to recognize the BTC Certificate awarded by the deemed University so that the petitioners can be considered eligible for appointment as Assistant Teachers in the Junior Basic Schools.

(3.) Nehru Gram Bharti, a Society registered under the provisions of the Societies Registration Act, 1860, established the Rajiv Gandhi Post Graduate College at Kotwa, Jamunipur, Allahabad (hereinafter referred to as the 'Post Graduate College'). The Post Graduate College was granted affiliation by the Chhatrapati Shahu Ji Maharaj, University, Kanpur (hereinafter referred to as the 'Kanpur University') under the provisions of the U.P. State Universities Act, 1973.