RAMSEWAK PURI GOSWAMI Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner in this petition filed under Article 226 of the Constitution of India prays for the following reliefs :-

(2.) The aforesaid reliefs are being sought primarily on the ground that the petitioners have been wrongly denied admission to D.Ed. Correspondence Course (First Year 2011) at the District Education Training Institute (DIET) Morena, District Morena as the Schools, from which they have gained experience as teachers, have not forwarded a list of teachers who are receiving salary through Bank/by way of Cheque and, therefore, the experience gained by them in the respective non-Government Schools cannot be recognized in view of the letter of the Collector, Morena dated 11.11.2010/28.10.2010, by which the Collector had restrained the respondent No. 3 from making admission in the D.Ed. Course to only those teachers who have gained experience in the non-Government Educational Institutions which release salary to their teachers by way of Cheque/ through Bank.

(3.) Respondent No. 2 Board of Secondary Education has merely torn line of the respondent No. 3 and has not supported the claim of the petitioners.