ANURADHA SHUKLA Vs. STATE OF MP

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the controversy involved in this case is covered by the judgment of Apex Court in Asha Saxena Vs. State of M.P. & Others, S.L.P. (Civil) No.18881/06 and this case may be decided in the light of aforesaid judgment.

(2.) The Apex Court, in Asha Saxena (Supra) considering the controversy involved, held thus : -

(3.) The State Government has also deleted the condition of obtaining pre -permission for prosecuting B.Ed./B.T.I./D.Ed training from the authority vide order dated 12/11/08 bearing No.F -7 -44/1906/20 -4.