SHATRUGHAN MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, for the State and for the N.C.T.E. in this batch of writ applications.

(2.) THE issue relates to equivalence of a qualification of Shiksha Visharad Degree granted by the Hindi Sahitya Sammellan, Allahabad, and its affiliated institutions, with a B.Ed. degree granted by an institution recognized or affiliated to the N.C.T.E. or a Recognized Institution.

(3.) RULE 8(ka)3 is the subject of controversy. It divides the applicants into two categories. Those who have obtained their qualification of training prior to coming into force of the N.C.T.E. Act from a recognized institution and those who have acquired the qualification thereafter.