- (1.) The learned Single Judge has dismissed a writ petition filed by the appellant under Article 226 of the Constitution by a judgment and order dated 2 August 2013.
(2.) The appellant sought to question the legality of the promotion of the fourth respondent as a Lecturer in English on the ground that he did not fulfil the minimum qualification required for that post. It was contended that the fourth respondent had obtained the Masters Degree from the Rajarshi Tandon Open University which had been established under a State Act and was not a Deemed University under Section 3 of the University Grants Commission Act, 1956 (hereinafter referred to as the 'UGC Act').
(3.) Regulation 1 of Chapter II of the U.P. Intermediate Education Act, 1921 provides that the minimum qualification for appointment as Head of Institution and Teachers in any recognized Institution, whether by direct recruitment or otherwise, shall be as given in Appendix A.;