REGENT COMPUTRONICS PVT. LTD.

MAHENDRA PRATAP SINGH Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

UNION OF INDIA AND ORS. V. YOGENDRA SINGH [REFERRED TO]
ISHAR SINGH V. KULDEEP SINGH [REFERRED TO]
STATE OF U.P. AND ORS. V. RAM SARUP SAROJ [REFERRED TO]
BHAGWATI AND ORS. V. SUBORDINATE SERVICE SELECTION BOARD,HARYANA AND ORS. [REFERRED TO]
CENTRAL BANK OF INDIA V. S.SATYAM AND ORS. [REFERRED TO]
ASHOK KUMAR V. STATE OF ANDHRA PRADESH AND ORS. [REFERRED TO]
RAMRAO AND ORS. V. ALL INDIA BACKWARD CLASS BANK EMPLOYEES WELFARE ASSOCIATION AND ORS. [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
BIHAR SCHOOL EXAMINATION BOARD VS. SUBHAS CHANDRA SINHA [REFERRED TO]
STATE OF BIHAR VS. ASIS KUMAR MUKHERJEE [REFERRED TO]
PRABODH VERMA DAL CHAND VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHANCELLOR DR PRAFULLA KUMAR MOHAPATRA VS. BIJAYANANDA KAR:BIJAYANANDA KAR [REFERRED TO]
STATE OF BIHAR VS. MOHAMMAD KALIMUDDIN [REFERRED TO]
J JOSE DHANAPAUL VS. S THOMAS [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARISH CHANDRA [REFERRED TO]
DELHI PRADESH REGISTERED MEDICAL PRACTITIONERS SWAROOP SINGH VS. DIRECTOR OF HEALTH DELHI ADMN SERVICES:DIRECTOR OF HEALTH SERVICES [REFERRED TO]
ARUN TEWARI VS. ZILA MANSAVI SHIKSHAK SANGH [REFERRED TO]
AZHAR HASAN VS. DISTT JUDGE SAHARANPUR [REFERRED TO]
SUSHMA SURI REETA DUTTA JIT RAM KASANA GURU ADHIN DEEPAK KUMAR AGRAWAL MAHESH CHANDER VERMA RANBIR SINGH VS. GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
RAM SWARUP VS. S N MAIRA [REFERRED TO]
L CHANDRAKISHORE SINGH VS. STATE OF MANIPUR [REFERRED TO]
CHAIRMAN JANDK STATE BOARD OF EDUCATION VS. FEYAZ AHMED MALIK [REFERRED TO]
MOHAMMAD RIAZUL USMAN GANI VS. DISTRICT AND SESSIONS JUDGE NAGPUR [REFERRED TO]
DENTAL COUNCIL OF INDIA VS. SUBHARTI KKB CHARITABLE TRUST [REFERRED TO]
NIRMALA ANAND VS. ADVENT CORPORATION PRIVATE LIMITED [REFERRED TO]
STATE OF RAJASTHAN VS. LATA ARUN [REFERRED TO]
M P RAJYA SAHKARI BANK MARYADI VS. INDIAN COFFEE WORKERS CO OPERATIVE SOCIETY LIMITED [REFERRED TO]

JUDGEMENT

(1.) This Special Appeal has been preferred against the judgment and order of the learned single Judge dated 27.11.2003, by which the writ petition filed by the petitioners had been dismissed by the learned single Judge.

(2.) Facts and circumstances giving rise to this case are that the petitioner-appellants had obtained a certificate of Prashikshan Praman Patra issued by the Government of Madhya Pradesh as equivalent to Basic Teacher's Certificate (B.T.C.) conducted by the State of Madhya Pradesh and on that post the petitioners-appellants had sought appointment by submitting their application to the post of Assistant Teachers in primary schools in District Banda, in pursuance of the advertisement dated 12.8.1996, wherein the requisite qualifications had been B.T.C., S.T.C., J.T.C. or T.C.

(3.) Appellants' case had been that the certificate possessed by them had not been recognised by the State of Uttar Pradesh equivalent to the either of the said qualifications, thus, this Court should hold that both qualifications are equivalent and issue direction to the State Authorities to recognise the said qualifications equivalent to the requisite qualification for the post.

Click here to view full judgment.

MAHENDRA PRATAP SINGH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address