SANDEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Petitioners have filed this petition for issuing writ of mandamus to Respondents for getting job surety bonds executed from 2 year JBT course students admitted in Respondent No. 3 college on the basis of merit list of 2004 JBT test, similar to those executed by students admitted in District Institutes of Education Training (DIETS) and in four private colleges named in the writ petition and also admitted on the strength of merit list of 2004 JBT test with further direction to Respondents to provide regular jobs to 2 year JBT course students of Respondent No. 3 college on similar lines as adopted in case of students admitted in DIETS.

(2.) The further case of the Petitioners is that they are bonafide residents of Himachal Pradesh. The Respondent No. 1 State in 2004 advertised vide Annexure P-2 filling up of 1800 seats of Junior Basic Teachers (JBT) Training Course in 10 DIETS. This was a two year course and from the combined merit list, 50 students each in order of merit were to be selected for two private colleges, but the names of said two private colleges were not disclosed in the advertisement.

(3.) The National Council of. Teachers Education (NCTE) had approved and granted affiliation to 11 private colleges in the Respondent-State including colleges; (i) Krishma Educational Centre, Dadour District Mandi, (ii) Indian Institute of Education, Hari Devi Ghana-Hatti, District Shimla, (iii) Abhilashi Educational Society, Ner Chowk, District Mandi (iv) Dwarka Dass Memorial Sai Institute of Educational Training, Kallar, District Hamirpur and (v) Trisha College of Education, Thain, District Hamirpur.