A.K.SIKRI,J. - (1.) Leave granted.
(2.) These appeals arise out of impugned common judgment and order dated March 31, 2017 in Special Appeal No. 1877 of 2012 and Special Appeal No. 1878 of 2012 passed by the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No. 57527 of 2010 (Shashi Kumar Dwivedi & Ors. v. State of U.P. & Ors.) connected with Civil Misc. Writ Petition No. 493 of 2012 (Chandra Prakash Kanyakubj & Ors. v. State of U.P. & Ors.).
(3.) The first petition i.e. Civil Misc. Writ Petition No. 57527 of 2010 was filed by the students who were admitted to two years Basic Teachers Certificate Course (hereinafter referred to as the 'BTC' Course) in the Academic Session 2008-09 in Nehru Gram Bharati University (hereinafter referred to as the 'Deemed University') for quashing of the order dated July 14, 2010 passed by the Director, State Council of Educational Research and Training (hereinafter referred to as the 'SCERT') and further for a direction upon the SCERT to recognise the BTC Course and the certificates granted by the Deemed University as legal and valid for selection and appointments as teachers in Parishadiya Vidyalayas/Junior Basic Schools.;