ANIL GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioners before this Court are having the degree of Bachelor of Education (B.Ed.) and they had appeared in Samvida Shala Shikshak (Grade III) eligibility test conducted in the year 2011 and were declared qualified. The case of the petitioners is that during the counselling the petitioners were disqualified on the ground that they were having B.Ed. degree while as per the subsequent amendment the qualification of D.Ed. was required. When the matter is taken up today, counsel appearing for both the parties have submitted that the controversy involved in the present Writ Petition has already been decided by the order dated 21 -3 -2013 passed in WP No. 4529/2013 [reported in 2013(2) MPLJ 206] in the matter of Smt. Sanyogita Thakur and others vs. State of Madhya Pradesh and others by the principal seat at Jabalpur and they have further submitted that in the light of the said judgment a number of Writ Petitions have already been disposed of by this Court and have referred to the order dated 10 -4 -2013 passed in WP No. 4717/2013 Sursingh Mourya vs. State of MP and three others and other connected Writ Petitions.

(2.) THE learned Single Judge in the matter of Smt. Sanyogita Thakur (supra) has disposed of the Writ Petition by holding as under -

(3.) IN view of the submissions made by learned counsel for parties, the present writ petitions are disposed of with a direction to the respondents to extend the same benefit to the present petitioners which has been extended to the petitioner in the case of Smt. Sanyogita Thakur (supra). The directions issued in the matter of Smt. Sanyogita Thakur (supra) will apply mutatis mutandis to the case of the present petitioners also. With the aforesaid observations, this petition stands disposed of. Order accordingly.