- (1.) The matter relating to appointment of persons like the petitioners in the present petition, who have obtained B.T.C. Training Course through correspondence, has been repeatedly engaging the attention of this Court since 1998. There has been three sets of writ petition and three sets of contempt petitions. The controversy must be laid to rest by this Court now, on the basis of the material evidence which exists on record.
(2.) Petitioners before this Court claim to have obtained B.T.C. Training Certificate through correspondence, the final examination whereof was held by the Registrar Departmental Examination U.P., Allahabad between the year 1983 to year 1995.
(3.) An advertisement was published by the Basic Shiksha Adhikari, Etah in Hindi newspaper 'Dainik Jagran' published from Agra on 17.08.1997 inviting applications from qualified candidates for appointment as assistant teachers in various Parishadiya Vidyalaya. Appointment in Parishadiya Vidyalaya is regulated by U.P. Basic Education (Teachers) Service Rules, 1981 (hereinafter referred to as '1981 Rules'). These rules have been framed under Section 19 of the U.P. Basic Education Act. Rule 6 of the said 1981 Rules lays down the age qualification. Rule 8 prescribes the essential educational qualification for appointment against the different categories of post of teachers covered under the 1981 Rules.;