- (1.) THIS Special Appeal has been filed against the impugned judgment of the learned Single Judge dated 8 -4 -2004.
(2.) WE have carefully perused the impugned judgment and find no infirmity in the same. Respondent Nos. 6 and 7 in this Special Appeal had filed the writ petition before the learned Single Judge. They are admittedly senior to the present appellants in this Special Appeal. However, admittedly they had not obtained B.T.C. certificate and they have not done the training required for getting the certificate.
(3.) BY a Government Order dated 21 -10 -1994, which is referred to in the letter of the D.I.O.S. dated 13 -11 -1995, copy of which is Annexure -1 to the writ petition, the State Government had provided that those untrained teachers who have completed ten years service on 1 -1 -1994 shall be exempted from training. The writ petitioners relied on the said Government Order and their contention was accepted by learned Single Judge. Hence this Special Appeal.;