LAWS(ALL)-1999-5-106

DADU RAM GARG Vs. STATE OF UTTAR PRADESH

Decided On May 14, 1999
DADU RAM GARG Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and learned Standing Counsel.

(2.) The respondents have published on advertisement in the News paper inviting applications for filling up the posts of Assistant Teachers in Primary Schools/Junior Basic Schools. The minimum qualifications prescribed for the said posts are that the candidate must possess intermediate examination certificate conducted by Madhyamik Shiksha Parishad, U.P. or any qualification equivalent thereto and the candidates must also possess Training Certificate, like B.T.C., H.T.C., J.T.C. and teaching experience certificate or any training certificate equivalent thereto obtained from the institutions run by the Government of U.P.

(3.) The grievance of the petitioner is that they have obtained training certificate from the Government recognised institution, from outside the State of U.P. In U.P. Basic Education (Teachers) Services Rules, 1981, the minimum requisite qualifications have been given under Rules 8 for the post of teachers or basic schools and in this Rule, the qualifications in respect of training is Basic Teacher Certificate, Hindustani Training Certificate Junior Training Certificate or any training certificate equivalent thereto alongwith intermediate examination certificate conducted by Madhyamik Shiksha Parishad, U.P.