- (1.) APPLICATION for impleadment allowed. Heard.
(2.) THESE appeals relate to recruitment to the post of Assistant Teachers in primary schools run by the Board of Basic Education, Uttar Pradesh, regulated by the U.P. Basic Education (Teachers Services) Rules, 1981 ('Rules' for short). The qualifications prescribed in Rule 8 of the said Rules, for appointment to the post of Assistant Master in Junior basic Schools are as follows: Assistant Master and Assistant Mistress of Junior Basic Schools: Intermediate Examination of the Board of High Court and Intermediate Education, Uttar Pradesh or any other qualification recognized by the State Government as equivalent thereto together with the training qualification consisting of a Basic Teacher's Certificate, Hindustani Teacher's Certificate, Junior Teacher's Certificate, Certificate of Teaching or any other training course recognized by the State Government as equivalent thereto.
(3.) THE appellant Board ('Board' for short) issued an advertisement dated 18.1.1997 inviting applications for the posts of Assistant Teachers in its Basic Schools. The said advertisement reiterated the aforesaid qualification of BTC, HTC, JTC certificate of teaching or other training courses recognized by state government as equivalent thereto, (prescribed under Rule 8) as eligibility criterion for recruitment. The private respondents in these appeals have undergone a one year Physical Education Course and possess CPEd Certificates. The Basic Teacher's Certificate and other qualifications prescribed under Rule 8 are two years training Courses. The CPEd was never recognized by the State Government as equivalent to either BTC, HTC or JTC prescribed as qualifications for the post of Assistant Teachers/Masters.;