- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) This petition impugns the order dated 30 March 2011 passed by the Basic Education Officer holding that the petitioner did not possess the requisite qualification at the time when he is stated to have obtained the BTC Training Certificate and that consequently his appointment was illegal. It has also been asserted that the petitioner was earlier employed in 1977-78 in Primary School Bhadora, District Meerut and thereafter obtained fresh appointment in the present educational institution.
(3.) The case of the petitioner was that at the time when he enrolled for the BTC Training Course, he had cleared Class VIII which was the minimum requirement. He further asserted that he had cleared the High School examination in 1976 and that therefore it was incorrect for the respondents to assert that the had participated in the BTC Training Course on the basis of forged testimonials. Various affidavits have been filed in these proceedings pursuant to the directions issued from time to time. However for the purposes of disposal of the present writ petition and in order to encapsulate the controversy which arises it would be apposite to extract the order passed on 08 December 2017. "Heard Sri Mustaqeem Ahmad, learned counsel for the petitioner, Sri I.S. Tomar, learned Additional Chief Standing Counsel for the State respondents and Sri Shivam Yadav, learned counsel for the District Basic Education Officer, Meerut. ;