- (1.) BY means of the present Special Appeal, the judgement and order dated 14.9.2007 passed by Hon'ble Mr. Justice Arun Tandon in Writ Petition No. 8571 of 2007, Intjar Ahmad v. State of U.P. is under challenge.
(2.) WE have heard the learned Counsel for the parties and perused the record. The controversy involved in the present case is that the State of U.P. On 26.2.2005 had taken a decision to conduct two years Special B.T.C. Training Urdu, for appointment of Assistant Teachers Urdu against 3000 posts lying vacant in various institutions situated throughout the State of U.P. Under the control of Basic Shiksha Parishad U.P. Allahabad.
(3.) FOR the said purpose, an advertisement was published by various District Authorities of the State of U.P. Inviting applications from the prospective candidates for being enrolled for admission to Special B.T.C. Training Course. The qualification prescribed for being admitted to the said course, where prescribed as graduate, with Urdu as one of the Subject in Intermediate and High School Examination or a graduate degree from recognized University established by law in India with High School and Intermediate without Urdu but having passed the said examinations in Urdu as additional subject or any other examination in Urdu declared equivalent thereto.;