LALTESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri N.C. Tripathi, learned counsel for the petitioners and the learned Standing Counsel.

(2.) Petitioners have obtained their B.Ed. degree from Mahatma Gandhi Gramodai Vishwavidhyalaya, Chitrakoot, Satna (M.P.) in the year 1995 and 1996; respectively. They applied for Special B.T.C. Training pursuant to the advertisement dated 8.3.1998 issued in Dainik Jagaran. By the advertisement dated 8.3.1998, the Director of the Institute of Cooperative and Corporate Management, Research and Training (U.P.) invited applications for selection to the training of BTC course of six months. All the formalities were completed and the application forms were submitted by the petitioners. However, they were not allowed to participate in the training programme for the reason that they did not obtain their B.Ed. degree from the college/universities within the State of U.P. in pursuance of the Government Order dated 9.1.1998 and the condition mentioned in the advertisement pursuant thereto. The writ petition came up for admission on 11.6.1999 and an interim order was passed which is quoted as under:-

(3.) Pursuant to the interim order, the petitioners were selected and permitted to join training of one week for theory at DIET, Fatehpur with effect from 25.6.1999. They completed the same and the certificate was issued by the Principal of the DIET, Fatehpur with a direction to the respective petitioners to contact the District Basic Education Officer, Fatehpur for further practical training. The certificate issued by the Principal of DIET had been annexed as annexure SA-1 to the supplementary affidavit filed on 11.8.2013. Thereafter petitioners were allotted the schools for practical training by the letter dated 3.7.1999 issued by the District Basic Education Officer, Fatehpur. Order dated 3.7.1999 is on record as Annexure SA-2.