YOGESH KUMAR PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, Sri Jayram Pandey, learned counsel appearing for respondent nos. 4 and 5 and learned Standing Counsel appearing for respondent nos. 1 to 3.

(2.) THE petitioner is seeking mandamus commanding respondents to consider his candidature for appointment on the post of Assistant Teacher in primary schools run by Basic Siksha Parishad on the basis of his quality point marks.

(3.) THE contention is that the petitioner is duly qualified for appointment to the post of Assistant Teacher. He has completed B.Ed. degree with Specialisation in Vocational Education in the year 2011 from Mahatma Jyotiba Phule Ruhelkhand University, Bareilly. He has also successfully cleared Teacher's Eligibility Test (T.E.T.) -2011 (primary level). B.Ed. degree obtained by the petitioner is duly recognised by National Council for Teacher Education (NCTE) and the institution namely Ruhelkhand University, Bareilly is one of the recognised institution by the NCTE for imparting B.Ed. degree in Vocational Education for 80 seats.