- (1.) THE present appeal has been filed against the judgment and order dated 23.3.2004 passed by the learned Single Judge whereby the writ petition preferred by the present appellants has been dismissed.
(2.) IT appears that the appellants had obtained Certificate of Physical Education from Hanuman Vyayam Prasarak Mandal, Amrawati, Maharashtra. They sought appointment as Assistant Teacher in Junior Basic Schools in the district of Etawah. Their appointments were cancelled vide order dated 30.1.1997, which was the subject matter of challenge in the writ petition giving rise to the present appeal. The learned Single Judge, while dismissing the writ petition, has held that C.P.Ed, is not the recognized qualification for appointment as Assistant Teacher in the Junior Basic Schools and, therefore, the appellants have no case and are not entitled for any relief.
(3.) WE have heard learned Counsel for the appellants and perused the judgment and order dated 23.3.2004 passed by the learned Single Judge, the memo of appeal and the annexures enclosed therewith.;