JUDGEMENT
Hon'ble Krishna Murari, J. -
(1.) HEARD learned counsel for the petitioner and Shri Vipul Tripathi holding brief of Shri Neeraj Tripathi for respondent nos. 1 and 2. Notice on behalf of respondent no. 3 has been accepted by Shri Anil Tiwari.
(2.) BY means of this petition, the petitioner has sought a writ of certiorari quashing the order dated 30.03.2002 passed by Basic Shiksha Adhikari, Sant Ravidas Nagar, Annexure 1 to the writ petition, by which the appointment order of the petitioner as Assistant Teacher was set aside on the ground that he had not passed the Shiksha Shastri examination and, therefore, is not entitled to be appointed as Assistant Teacher. Petitioner has clearly stated in paragraph 3 of the writ petition that he passed the Shiksha Shastri examination (equivalent to B. Ed. degree) from Sampurnanand Sanskrit University, Varanasi in the year 1994 in 1st division. It has further been pleaded that he was admitted in Special B.T.C. Training Course, 1994 which was successfully completed by him and vide order dated 20.12.1999, he was appointed as Assistant Teacher by the Basic Shiksha Adhikari, Sant Ravidas Nagar.
(3.) IT appears that some verification was sought with respect to the Shiksha Shastri degree of the petitioner and certain other similarly situated candidates from the Sampurnanand Sanskrit University and on the basis of some report submitted by the University, the appointment of the petitioner as well as other similarly situated candidates was cancelled vide order dated 30th March, 2002.;
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