MALA YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Petitioners before this Court have passed Certificate in Nursery Training Examination-2013 (for short "Nursery Training Certificate") conducted by Examination Regulatory Authority, Uttar Pradesh (for short "Authority") and their respective certificates are part of record.

(2.) Petitioners have also passed Uttar Pradesh Teachers Eligibility Test, 2013 (for short "TET") and thereafter participated in counselling for appointment of Assistant Teachers but they were not appointed purportedly on a ground that they have not possessed essential qualification in terms of notification/advertisement dtd. 17/10/2013 i.e. they have not qualified 2 years BTC Course/2 years Urdu BTC Course or Special BTC Course and that "Nursery Training Certificate" would not be equivalent to said essential qualification. For reference, Vigyapti/Advertisement for district Barabanki dtd. 17/10/2013 is mentioned below :-

(3.) Essentially, case of the petitioners is that Nursery Training Certificate is equivalent to Diploma in Elementary Education (by whatsoever name known) in terms of notification dtd. 23/8/2010 issued by National Council for Teachers Education (fort short "NCTE") as such it would be equivalent to BTC Course.