MOHD RAID Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondent and learned Standing Counsel for the State Authorities.

(2.) The petitioner claims that he should be given the benefit of the judgment in the case of Annmullah Ansari v. State of U.P. and others decided on 24.1.2006 in Writ Petition No. 4713 of 2006. The petitioner possess Munshi Certificate awarded by the Board of Arabic and Persian Examinations, Lucknow, U.P. which is stated to be equivalent to the High School examination under the Regulations framed by the U.P. Intermediate Education Act, 1921.

(3.) It has been brought to the notice of the Court that the issue in relation to possession of Munshi certificate as a qualification was raised before this Court in the case of Sumbul Naqvi v. State of U.P. and others reported in 2007(4) ESC 2227. The said issue was noticed in paragraph-6 (e) of the said decision but the Court did not go into the said issue as it held that the entire exercise undertaken by the State for advertising the Special B.T.C. Training Course (Urdu) was illegal and contrary to statutory Rules.