RAJKUMAR LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Shri Kushwaha submits that the order dated 8.7.2014 is bad in law and the matter is covered by the order passed in WP No. 4194/2014 (Annexure P/6).

(2.) I have heard learned counsel for the parties at length.

(3.) The basic question involved in this matter is whether the qualification of B.Ed./D.Ed., obtained by the petitioner from Bhartiya Shiksha Parishad, can be treated as an essential qualification under the Rules.