AKRAM MAHMOOD Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a writ petition for issuing a writ in the nature of mandamus directing the opposite parties not to reject the candidature of the Petitioner being the Petitioner completed his Degree of B.P.Ed. from Barkatullah Vishwavidyalaya, Bhopal which is recognised by the University Grants Commission and National Council of Teachers Education and to allow the Petitioner to take training of the Special B.T.C. Course of 2004 scheduled to be commenced with effect from 25.7.2004.

(2.) I have heard the learned Counsel for the Petitioner and Shri R.K. Srivastava, the learned standing counsel.

(3.) The learned standing counsel has shown me the advertisement and the policy of the State Government contained in Government order dated 20.2.2004 laying down the procedure for selection of the candidates for special course of B.T.C. training. A perusal of the Government policy, and the Government order dated 20.2.2004 goes to show that it was decided by the Government that the candidates having C.P.Ed., D.P. Ed. and B.P.Ed. training from the State run University and the State run degree college/training colleges as institutional students were eligible for applying special B.T.C. course. According to this policy the candidates having completed their B.P.Ed. training from the University or degree colleges situated outside the State and being conducted by the Government other than the State Government and the Central Government were excluded from the eligibility criteria for admission to the Special B.T.C. course. So the impugned advertisement was issued in pursuance of the State policy circulated through G.O. dated 20.2.2004.