Dilip Gupta, J. - (1.) THE Petitioner, who responded to the advertisement issued for Special B.T.C. Training 2007, has filed this petition for a direction upon the Respondents to admit the Petitioner to the Special B.T.C. Training 2007 keeping in view of the judgment of the Supreme Court in State of U.P. and Ors. v. Bhupendra Nath Tripathi and Ors. : (2010) 13 SCC 203.
(2.) IT is stated that the Petitioner obtained "Shiksha Visharad" from the Hindi Sahitya Sammelan in 2004 and, therefore, when the Division Bench of this Court in Bhupendra Nath Tripathi v. State of U.P. and Ors. reported in 2009 1 UPLBEC 1 has held that the "Shiksha Visharad" Degree from the Hindi Sahitya Sammelan is equivalent to B.Ed. Degree and the judgment of the High Court has been affirmed in the Special Leave Petition which was dismissed by the Supreme Court, he should be admitted to the training. Learned Standing Counsel appears for Respondent Nos. 1, 2 and 4. Sri Suresh Singh appears for Respondent No. 3 From a perusal of the judgment rendered in Bhupendra Nath Triapathi (supra), it is clear that what was examined by the High Court was whether the Shiksha Shastri Pariksha Degree obtained from the Sampurnanand Sanskrit Vishwavidyalaya, Varanasi and Purvachal Vishwavidyalaya, Jaunpur can be considered as equivalent to the B.Ed. Degree.
(3.) IN the present case, the Petitioner is contending that the "Shiksha Visharad" Degree obtained from the Hindi Sahitya Sammelan in the year 2004 should be considered as equivalent to the B.Ed. Degree. The contention of learned Counsel for the Petitioner cannot be accepted as the Hindi Sahitya Sammelan is not a University and it has no recognition from Statutory Authority after 1967.;