- (1.) M. Katju, J. By means of this peti tion, the petitioner has prayed for a man damus directing the respondent No. 1 to pay salary as trained teacher in B. TC. and to quash the impugned order dated 4-8-1992.
(2.) I have heard learned counsel for the parties and find no merit in this petition. The petitioner was appointed as untrained teacher in Vijai Laxmi Pandit Inter College, Phoolpur, Allahabad in the primary section. The petitioner has done his Intermediate and he has alleged that he got a training certificate from Rashtriya Patrachar Sansthan, Kanpur vide Annexure-1 to the petition. The controversy in this case is whether the aforesaid training qualification is equivalent to B. T. C. The petitioner has alleged that this qualification is equivalent to B. T. C. and hence the should be granted trained teachers' grade, In the counter affidavit of the D. I. O. S. it has been stated in paragraph 4 that Rashtriya Patrachar Sansthan, Kanpur has not been recognised by the State Government and hence the aforesaid cer tificate cannot be treated as equivalent to B. TC. However, a counter affidavit has been filed by the Manager of the Rashtriya Patrachar Sansthan, Kanpur and it has been alleged that in some enquiry held by the M. R. TP. Commission, certificates issued by the Rashtriya Pmrachar Sansthan are legal vide Annexure-1 to the said counter af fidavit which is copy of the report of the Director General of Investigation and Registrar, M. R. T. P. Commission dated 9. 10. 1992. In my opinion the M. R. T. P. Com mission has nothing to do in this matter. It is for the State Government to grant recogni tion to the Rashtriya Patrachar Sansthan or not. Since the State Government has not granted recognition to the said Sansthan, I am of the opinion that the said certificate granted by the Rashtriya Patrachar Sansthan cannot be treated as equivalent to B. T. C. It is for the State Government to grant equivalent or not and not for this Court or any other authority.
(3.) THE petition is dismissed. Petition dismissed. .;