S.Rafat Alam, Sudhir Agarwal, JJ. - (1.) This special appeal under the Rules of the Court arises from the order/judgment of the Hon'ble Single Judge of this Court dated 29.7.2005 in Civil Misc. Writ Petition No. 21359 of 2002.
(2.) We have heard learned counsel for the appellant and the learned Standing Counsel for the State-respondents.
(3.) It appears that the appellant approached this Court by filing writ petition under Article 226 of the Constitution of India for quashing the order of her termination of service vide order dated 19.4.2000. The Hon'ble Single Judge dismissed the writ petition on the ground, inter alia, that the writ petitioner has not possessed the requisite qualification and the degree issued by the Bhartiya Shiksha Parishad, which is not a recognized institution by the State of Uttar Pradesh, is not a valid qualification and as such, order of termination was not interfered with.;