RADHA MISHRA Vs. SECRETARY BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) THIS order would dispose of W. P. No. 7147 and 8515 of 2007. Reference to Annexures is taken from w. P. No. 7147/2007 unless mentioned otherwise.

(2.) PETITIONERS in both the writ petitions passed the high School Certificate Examination conducted by the board of Secondary Education, M. P. Thereafter, they passed the examination of Uttar Madhyama in Sanskrit conducted by Bhartiya Vidya Bhavan Mumbai. Marksheet of petitioner no. 1 (W. P. No. 7147/07) is Annexure P/2.

(3.) AN advertisement was published on 23. 8. 2006 in the daily newspaper Dainik Bhaskar inviting thereby application for D. Ed. course of the year 2006-2007. Pursuant thereto, applications were submitted by the petitioners for seeking admission in D. Ed. Petitioners submitted applications for seeking permission to appear in the examination of D. Ed. Course which has been turned down by the Board of Secondary Education, M. P. Bhopal vide Annexure P/1 on the ground that the petitioners did not possess the requisite minimum qualification of Higher Secondary conducted by the board. It has been further mentioned that the examination of Uttar Madhyama conducted by the bhartiya Vidya Bhavan Mumbai is not equivalent to the higher Secondary School Certificate Examination and the same is not so recognized by the Board.