VIJAYI SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) THIS petition has been filed for quashing the impugned order dated 4. 12. 2007 (Annexure 14 to the writ petition) passed by the Regional Committee, national Council for Teachers Education (N. C. T. E.), Jaipur (respondent No. 4)and further to struck down Rule 5 of the Rules 2006 declaring the same to be invalid and ultra vires to the provisions of Ordinance 2 of 2006.

(3.) A further direction in the nature of mandamus commanding the respondents particularly respondent No. 4 has been sought to consider the application for recognition of Post Graduate Diploma in Nursery Education conducted by the veer Bahadur Singh Purvanchal University, Jaunpur and its affiliated colleges during Session 1993-94 to 1997-98 and recognize the same as a Teachers training Course for Basic Education.