- (1.) Heard learned counsel for the petitioners. Learned Standing Counsel appears for respondents No.1, 2 and 3, Sri A. K. Yadav for respondent No.4 and Sri Arun Kumar for respondent No.6.
(2.) The petitioners are graduates from the a University established by law and they have also completed Special B.T.C. The certificates of completion of Special B.T.C. dated 27.9.2011 have been filed. They contend that despite completion of Special B.T.C. they have not been appointed as Assistant Teacher and the condition in the Government Order dated 9.12.2014 as amended by the Government Order dated 11.12.2014 requiring them to have TET qualification also is not applicable to them.
(3.) The minimum qualification for appointment as Assistant Teacher of Junior Basic School is given in Rule 8 of the U.P. Basic Education (Teachers) Service Rules, 1981 is as follows: (1) Bachelor's Degree from a University established by law in India or a Degree recognised by the Government as equivalent thereto. (2) Training qualification consisting of a B.T.C., Vishist B.T.C. two years B.T.C. Urdu. (3) Passed Teachers Eligibility Test conducted by the Government or by the Government of India.;