SWAMI SHARAN KAUSHIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) LEARNED counsel for the petitioner submits that the petitioners have qualification of D. Ed./B. Ed. The petitioners are appointed prior to 2013 -14. In Madhya Pradesh Panchayat Samvida Shala Shikshak " employment and Condition of Contract" Rule 2005 there is no requirement that issuing institution must be recognized by NCTE.

(3.) PRAYER is opposed by Shri Devendra Chaubey.