D.K. Seth, J. - (1.) Moallim-E-Urdu Prashikstiit Berojgar Sangh through its Executive Member Smt. Rana Rajia and others have filed this writ petition seeking the following relief : "(i) Issue an writ order or direction in the nature of mandamus directing the respondents to consider the candidature of every member of the petitioner's association for appointment on the post of Assistant Teacher in Junior Basic School run by the respondent and in view of the Government order dated 1.9.1999 and 13.9.1994 and Judgment dated 28.8.1998 and 11.5.1999 passed by this Hon'ble Court in Civil Misc. Writ Petition Nos. 30711 of 1997 and 19324 of 1999 respectively and accordingly appoint and pay them full regular salary since the date of joining of their duties by deciding their representation dated 20.12.1999. (ii) Issue any other suitable writ order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. (iii) To award the cost of the petition to the petitioners."
(2.) Relying on a decision of this Court in Civil Misc. Writ Petition No. 19324 of 1999 disposed of on May 11, 1999 ; the counsel for the petitioner argued that the petitioner should be considered for appointment on the post of Assistant Teacher since their degree or diploma Moallim-E-Urdu training certificate is equivalent to B.T.C. According to the learned counsel for the petitioner, similarly situated persons are already given relief and as such they should also be given similar relief.
(3.) Learned counsel for the respondent Shri B. D. Tripathi submits that the petitioners have obtained the said degree some times in 1998. They cannot get any benefit out of the said diploma because of the circular dated August 11, 1997 by which the equivalence of the said degree or diploma with B.T.C. is withdrawn by the Government. He also contends that the advertisement was issued in 1998. The petitioner is claiming after two years. Therefore, no relief could be granted at this stage.;