Pankaj Bhatia, J. - (1.) Instructions filed today are taken on record.
(2.) From a perusal of the written instructions filed by the District Basic Education Officer, Allahabad, it is evident that objection taken to the teachers training qualification possessed by the petitioner is that the eligibility qualification for admission to the said training course is 10+2 (Intermediate) examination, whereas as per Rule 2(1)(q) of the U.P. Basic Education (Teachers) Service Rules, 1981 (hereinafter referred to as 'the Rules, 1981'), the teachers training course should be that as recognized by the Government or NCTE and wherein eligibility qualification should be graduate. The objection being raised by the District Basic Education Officer on the said issue has been dealt with by this Court in the judgment and order dated 17.4.2019 in Writ-A No. 23691 of 2018 (Vikram Singh and 4 others vs. State of U.P. and 3 others).
(3.) Further, the fact in the instant case that the petitioner had completed graduation course before completion of diploma in Elementary Education (Teachers Training Course) is not disputed. Reference may also be made to the norms and standards for diploma in elementary teacher education Programme leading to Diploma in Elementary Education (D.El.ED) as contained in Appendix-2 of NCTE Regulations 2014 which provides eligibility for admission to the training course. Relevant Clause '3.2' reads as under:- "3.2 Eligibility (a) Candidates with at least 50% marks in the higher secondary (10+2) or its equivalent examination are eligible for admission. (b) The reservation and relaxation in marks for SC/ST/OBC/PWD and other categories shall be as per the rules of the Central Government/State Government, whichever is applicable." ;