LAWS(ALL)-2007-10-145

GYANENDRA KUMAR SHARMA Vs. STATE OF U P

Decided On October 03, 2007
GYANENDRA KUMAR SHARMA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) HEARD Mr. Shashi Nandan with Abhishek Srivastava and Mr. M. D. Misra in support of these appeals. Mr. Abhinav Upadhyay, Mr. K. S. Kushwaha and Mr. G. C. Upadhyay, learned standing Counsel appear for the State government. Mr. Ajit Singh appears for the U. P. Rajarshi Tandon Open University, Indira gandhi National Open University has been served.

(2.) BOTH these appeals raise an important question with respect to the interpretation of State Government Order dated 10-7-2007 as to whether thereunder the students who have taken the B. Ed, degrees by distant education from these open Universities (as against the face to face method) are eligible to be considered for the Special Basic Training Course, 2007 (Special B. T. C.), which is being conducted for enhancing the strength of the Primary Teachers in the State of U. P.

(3.) THE appellants/petitioners are students of the above two Open Universities and have taken the B. Ed, degrees by distant education. Through their writ petitions, they sought a declaration that B. Ed, graduates like them are eligible for the said course under the Government Order dated 10-7-2007 and should be accorded consideration for admission to the Special B. T. C. Course, 2007. Their petitions have been dismissed by a Single Judge. Hence these appeals.