DASHRATH PRASAD Vs. BHAGWAN DASS

JUDGEMENT

(1.) This writ petition was heard along with Writ Petition No. 4985 of 1997, B. Ed. Prashikchit Berozgar Kalyan Samiti Children Academy and Ors. v. State of U.P. and Ors.

(2.) The petitioner No. 1, herein is Association of unemployed candidates having qualification of Bachelor of Education and petitioner Nos. 2 to 1 are members of the said Association, all having obtained their Bachelor of Education degree.

(3.) The claim made in the present writ petition is against limiting consideration to the candidates possessing B. T. C. qualification alone in respect of appointments of Basic Teachers and against the Government Order dated 9-9-1994 issued by the State Government and the Circular Letter dated 22-9-1995 issued by the Director of Education (Basic) in so far as they limit consideration of candidates possessing Bachelor of Education qualification to the hill districts only.