RENU SHARMA Vs. STATE OF U P
LAWS(ALL)-2007-8-19
HIGH COURT OF ALLAHABAD
Decided on August 24,2007

RENU SHARMA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) ASHOK Bhushan, J. All these writ petitions, raising common questions of law and facts have been heard together and are being disposed of by this common judgment.
(2.) HEARD Sri Arun Kumar Singh, Advocate appearing for the petitioner in writ petition of Renu Sharma, Sri Ashok Khare, Senior Advocate, appearing in the writ petition of Gyanendra Kumar Sharma, Sri Shesh Kumar Srivastava, Sri Abhishek Srivastava and various other Counsel appearing in different writ petitions for the petitioners. Sri Ajit Kumar Singh, who has appeared on behalf of U. P. Rajarshi Tandon Open University, Allahabad, respondent No. 4, has been heard in Writ Petition No. 35301 of 2007 and Sri K. S. Kushwaha, learned Standing Counsel has been heard for the State-respondents. For deciding this bunch of the writ petitions, it is sufficient to note the facts in first two writ petitions, i. e. , writ petition of Renu Sharma and the writ petition of Gyanendra Kumar Sharma. Other writ petitions are based more or less on same facts. Affidavit on behalf of respondents No. 1 and 2 has also been filed by learned Standing Counsel bringing on record letters written by the State Government to the National Council for Teachers Education (hereinafter referred to as N. C. T. E. , the permission granted by N. C. T. E. and certain other materials. By the writ petition filed by Renu Sharma a writ of mandamus has been sought directing the respondents to consider the B. Ed. course of Indira Gandhi National Open University, Delhi as regular course and Indira Gandhi National Open University, B. Ed. degree-holder should be considered eligible for applying for special B. T. C. Training-2007.
(3.) THE petitioner, Renu Sharma, claims to have passed B. A. from M. J. P. Roohelkhand University, Bareilly in the year 1999 and obtained B. Ed. degree from Indira Gandhi National Open University, Delhi. THE petitioner claims in the writ petition that she is eligible to apply for Special Basic Training Course, 2007 and the respondents be directed to treat the degree of B. Ed. obtained from the Open University as eligible for applying for Special Basic Training Course, 2007. The second writ petition has been filed by Gyanendra Kumar Sharma and 133 other petitioners praying for a writ of mandamus commanding the respondents to treat the Bachelor of Education degree awarded to the petitioners by U. P. Rajarshi Tandon Open University, Allahabad as a degree fulfilling all stipulated conditions under Government order dated 10th July, 2007 and to accord consideration to the petitioners for admission to Special B. T. C. Training Course, 2007 without raising any objections against their candidature. Alternatively prayer for quashing the Government order dated 10th July, 2007 as also the consequential advertisement in so far as it uses the word "sansthagat" has been made.;


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