RAJESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) V. K. Shukla, J. Petitioner claims that she has passed her B. Ed in Academic Session 1996 from Ganj Dudwara College, Ganj Dudwara, Agra. Petitioner submits that degree is prior to enforcement of N. C. T. E. Act, as such it is totally unreasonable to oust the petitioner from the zone of consideration. In identical set of circumstances, Division Bench of this court in Special Appeal No. 858 of 2008 (Bhupendra Nath Tripathi and others V. State of U. P. and others) has passed following judgment, which is being extracted below:- 1. Whether after the enforcement of 1993 Act the candidates who obtained B. Ed degree from an institution or a University during the period when the application of the institution or University for grant of recognition was pending are eligible for Special B. T. C. Course-2007 as held by Division Bench Judgement in Ekta Shukla's case? Or Whether the candidates who have obtained degree from an institution or University recognised by National Council for Teacher Education are only eligible for Special B. T. C. Course 2007 as held by Division Bench judgment in Sanjai Kumar and Sunita Upadhyay's case?

(2.) WHETHER recognition, as referred to in the proviso to Section 14 (3) of the N. C. T. E. Act 1993 Act can be treated to be deemed recognition under the 1993 Act of an institution or a University for the period application were pending?