SANGHPRIYA GAUTAM Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Satyendra Chandra Tripathi, learned counsel for the petitioner and Mrs. Archana Singh, learned counsel for the respondent no.3.

(2.) Petitioner has set up a case that he has passed a Diploma in Education (D.Ed), a two years course in the year 2014 from Board of Secondary Education, M.P. Bhopal (Shri Swamiji Maharaj College of Education and Scienes, Housing Board Colony, Datiya, Madhya Pradesh) as well as he has passed Teacher Eligibility Test in September, 2015, therefore, he was eligible to become an Assistant Teacher. However, despite he appeared in counselling in pursuance of a selection process initiated in the year 2016 and consequently an appointment letter dtd. 7/1/2024 was also issued to him by the District Basic Education Officer, Sitapur, still he was not allotted a school, purportedly on a ground that D.Ed is not equivalent with Diploma in Elementary Education (D.El.Ed.) and vide an order dtd. 15/1/2025, further consideration of his name was kept in abeyance.

(3.) Learned counsel for the petitioner submitted that aforesaid order was challenged before this Court in Writ Petition-A No.10126 of 2024, which was disposed of vide order dtd. 7/8/2024, with a direction to Secretary, Basic Shiksha Parishad, Prayagraj, to take a final decision, however, subsequently his claim was rejected vide orders dtd. 8/1/2024 and 7/2/2025 and his appointment was cancelled on the ground that D.Ed was not an essential qualification for Asst. Teacher and it was not equivalent to (D.El.Ed.) and his appointment was held to be void-ab-initio.