RAJEEV KUMAR DWIVEDI Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dated 22.07.2011 passed by the Director, State Council of Educational Research and Training, U.P., Lucknow by which the case of the petitioner for inclusion in Special BTC Course, 2004 has been rejected.

(2.) Learned counsel for the petitioner has submitted that in pursuance of the Government Order dated 14.01.2004 and 20.02.2004, an advertisement was issued inviting applications for Special BTC Training, 2004. The petitioner applied for such training but his case was rejected on the ground that he had passed his B.P.Ed. from Shri Krishna College of Physical Education Sewa Gram Vardha, Maharashtra affiliated to Nagpur University in the year 1998 and had not passed B.P.Ed. as a regular student from an institution situated in the State of U.P. The petitioner filed Writ Petition No. 36863 of 2004 in which this Court passed an interim order on 13.09.2004 directing the respondents not to reject the case of the petitioner only on the ground that he had passed his B.P.Ed. Course from an institution outside the State of U.P. provided he had passed B.P.Ed. Course from a University recognized by the University Grants Commission (U.G.C.) and the course was also recognized by the National Council for Teacher Education (N.C.T.E.).

(3.) In pursuance of the orders passed by this Court, the petitioner was called for counseling on 29.09.2004. This writ petition filed by the petitioner was connected with several other writ petitions, the leading case of which was Writ Petition No. 31259 of 2004; Surendra Prasad Maurya vs. State of U.P. & Others, 2009 1 UPLBEC 520.