Devi Prasad Singh, J. - (1.) HEARD the learned Counsel for the petitioner, learned Additional Advocate General and Sri S.P. Srivastava, Additional Chief Standing Counsel. The short question involved in the present writ petition is as to whether the impugned condition which provides for the admission to B.T.C. Course and denying only to a candidate who has done B.Ed. through regular course is the same right to candidate who has passed through the correspondence course is valid or not.
(2.) THE submission of the learned Counsel for the petitioner is that the petitioner has done B.Ed. from Chowdhary Charan Singh University, Meerut through correspondence course. The further submission of the learned Counsel for the petitioner is that the curriculum correspondence course as well as regular course of B.Ed. is same in the Meerut University and both the courses include practical training.
(3.) THE further submission of the learned Counsel for the petitioner is that the petitioner has passed B.Ed. through correspondence course of Meerut University. Accordingly, the submission of the petitioner's Counsel is that since there is no difference between the correspondence course and regular course of Meerut University, the petitioner can be permitted for admission to Special B.T.C. Training Course.;