- (1.) Heard Shri Ratnesh Chandra, learned counsel appearing for the petitioner and learned Standing Counsel appearing for the respondents.
(2.) These proceedings under Article 226 of the Constitution of India have been instituted by the petitioner challenging the advertisement dated 17.03.2015, in so far as it restricts selection to the post of Trained Graduate Teacher (English) only to the candidates, who have graduated with English in all the three years of their Graduation Course, to the exclusion of candidates credited with a degree of Post Graduation in English.
(3.) In effect, the petitioner challenges the educational qualification prescribed by the respondent no.2 for selection/appointment as Trained Graduate Teacher (English), according to which, only those Graduates in English will be eligible, who have studied English as a subject in all the three years of their Graduation Course.;