BASHARAT HUSSAIN & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Since the issue raised in these writ petitions is identical, the same are taken up together and disposed of by a common order.

(2.) In SWP No.277/2015, the petitioners seek the following reliefs in the nature of :-

(3.) The petitioners in all the writ petitions are Teachers in the School Education Department. They have been qualified as Maullam-e-Urdu from Jamia Urdu Aligarh University and they joined the services of the respondents-department. While performing the duties as Masters, it appears that the School Education Department was of the view that this degree obtained from Jamia Urdu Aligarh University, namely, 'Maullam-e-Urdu', is not recognized or equivalent to B.Ed. and, therefore, they are not entitled to be granted the benefits of Masters. In these cases, it appears that from the post of Masters, they have been reverted back to the post of Teachers.