R.K.Agrawal, J. - (1.) THE only ground on which the candidature of petitioner for B.T.C. training has been rejected is that he has completed B.Ed, course through correspondence from Chaudhry Charan Singh Vishwa Vidyalaya, Meerut. This Court by its judgment and order dated 26.11.1992 passed in Civil Misc. Writ Petition' No. 818 of 1992, Ramesh Pratap Singh and Ors. v. State of U.P. has already held that the degree of B.Ed, obtained by correspondence course from the recognised institutions should be treated equivalent to the degree of B.Ed. obtained as regular student for the purpose of B.T.C. Training. THE same has been followed subsequently in Writ Petition No. 38161 of 1999, Devendra Nath Tripathi v. State of U.P. and Ors., decided on 12.10.1999, Writ Petition No. 41467 of 1999; Sripal Singh and Anr. v. THE Basic Shiksha Parishad, U.P., Allahabad, through its Secretary and Ors., decided on 30.9.1999. Respectfully, following the said decision, the impugned order dated 15.6.1999 cannot be sustained and is hereby quashed. THE Writ Petition succeeds and is allowed. THE respondents arc directed to admit the petitioner in B.T.C. Course within one month from the date of filing of a certified copy of this order before the respondent No. 2.;