YOGESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) The petitioner assails the note provided under Schedule A of the Government Resolution dated 07.02.2019 thereby making it compulsory to complete bridge course of six months for appointment as teacher to Class I to V for the candidates possessing B. Ed. qualification. According to the petitioner the same is contrary to the notification dated 28.06.2018 issued by National Council for Teacher Education.

(3.) The substratum of the matter in dispute is that, the NCTE has prescribed the minimum qualification under notification dated 23rd August, 2010 exercising its power under Sub section (1) of Sec. 23 of the Act 2009 and notification dated 28.06.2018 issued by the Department of School Education and Literacy, Ministry of Human Resource Development, Government of India providing that a person possessing qualification of B. Ed. is entitled to seek appointment as an assistant teacher for Class I to V standards with a rider that he should undergo a six months bridge course in elementary education recommended by NCTE within two years of such appointment as a primary teacher, whereas the impugned Government Resolution mandates that a person possessing B. Ed. qualification would be considered for appointment for Class I to V standarda only, if he has undergone six months bridge course.