- (1.) HEARD learned counsel for the parties.
(2.) PETITIONER is seeking mandamus commanding the respondents to admit him in special B.T.C. Training Course 2007 at DIET Maharajganj.
(3.) THE contention of the learned counsel for the petitioner is that he was one of the applicant in Special B.T.C. Course, 2007 under Scheduled Caste Male Science Category from District Maharajganj. He was called upon for counselling on 26.2.2010 and papers were submitted before Principle DIET, Maharajganj. The petitioner was initially selected but his candidature was rejected on the ground that BE.D. degree awarded to the petitioner through Distance Education mode by Maharshi Dayanand University Rohtak (Haryana) is not a recognized degree from NCTE. The contentions in paragraphs 11,12,13 and 14 of the writ petition are that dispute with regard to recognition of BE.D. Degree obtained through Distance Education mode was subject matter of consideration of this court in various writ petitions filed before this Court and the Special Leave Petitions filed before the Apex Court which were dismissed on 18.11.2014. The petitioner, thereafter, has approached this court. He has not come earlier due to pendency of the dispute before the Apex Court .;