VISHAL SINGH DANGI Vs. STATE OF M P

JUDGEMENT

(1.) Heard on admission.

(2.) This petition is directed against the order dated 25.07.2014 whereby petitioners' services are terminated on the ground that their qualification (D.Ed.) is from an institution [Bhartiya Shiksha Parishad (U.P.)] which is not recognized by NCTE.

(3.) Criticizing this order, it is submitted by Shri Raghuvanshi that the recruitment rules are amended on 27th June, 2011 (Annexure P/4). As per the eligibility condition for the post in question, one must have two years' diploma in education. Shri Raghuvanshi submits that there is no requirement in the rules that diploma must be from recognized institute. He further submits that Bhartiya Shiksha Parishad is an autonomous body and is competent to issue the certificate. However, during the course of argument, he fairly admitted that Bhartiya Shiksha Parishad is not a recognized institute from National Council for Teacher Education (NCTE). He submits that order is passed under dictate of higher authorities and principles of natural justice are violated.