Jitendra Kumar Vs State of U.P. and Others

Janardan Sahai, J.@mdashBy the impugned order the petitioner''s candidature for training in Special B.T.C. Course, 2001 has been rejected on the ground that the B.Ed. certificate obtained by the petitioner is from Chaudhary Charan Singh University, Meerut Correspondent Course.

2. Shri Manu Saxena, learned Counsel for the petitioner relies upon the circular of the University dated 19.5.1999 in which it is provided in paragraph 3 that examination in the Correspondence Course and regular examination is on the basis of the same question papers and in paragraph 5 it is stated that B.Ed. degree in respect of both the courses are similarly recognised. He also relies upon a decision in the case of Karan Pal Singh Vs. Rajya Shakshik Anusandhan Avam Prashikshan Parishad and Others, , by which the controversy is covered and in which reference has been made to other decisions and it has been held that the order rejecting the candidature on the ground that the candidate has obtained B.Ed. degree in Correspondence Course is not valid.

3. Learned Standing Counsel does not propose to file any counter affidavit.

4. In view of the aforesaid decision, this writ petition is allowed. The impugned order dated 25.11.2001 is quashed and the candidature of the petitioner shall be considered in accordance with law and in the light of the observations made above.