RAMCHANDRA RAM, SON OF LATE MANNU RAM Vs. UNION OF INDIA THROUGH SECRETARY, HUMAN RESOURCES DEPARTMENT, GOVERNMENT OF INDIA, NEW DELHI

JUDGEMENT

(1.) Heard learned counsel for the petitioner; Union of India and State of Bihar.

(2.) The petitioner has moved the Court for the following relief:

(3.) The moot question involved is whether B.Ed. degree conferred by the Tribhuvan University, Nepal is equivalent to B.Ed. degree recognized by the N.C.T.E./Central Government/State Government.