KHAGENDRA NATH RAI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) All the petitioners are working as Assistant Teacher in recognised Primary Schools/Junior High Schools in their respective institutions but denied benefit of B.T.C. qualification under impugned orders dated 16th December. 1996 (Annexure-17 to the writ petition) passed by respondent No. 4, Zila Basic Shiksha Adhikari. Nainital, earlier orders dated 18th November, 1989 and 14th December, 1989 (Annexures-11 and 12 to the writ petition respectively) passed by Secretary. U. P. Basic Education Board, Allahabad and Director. Basic Education/Chairman. U, P. Basic Education Board, Allahabad, respectively whereby persons having B.T.C. through Correspondence Course have been discriminated.

(2.) Petitioners (14 persons in all) have filed this petition claiming writ of certiorari to quash impugned orders.

(3.) Notice of the petition was given to the chief standing counsel before filing of the writ petition. Standing counsel represents respondent Nos. 1, 3 and 4. U. P. Basic Shiksha Parishad, Allahabad (respondent No. 2) is represented by Sri K. S. Shukla, Advocate.