NAMRATA RAWAT Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2017-10-222
HIGH COURT OF ALLAHABAD
Decided on October 31,2017

Namrata Rawat Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri Dharmendra Kumar Srivastava, learned counsel for the petitioner, Sri Mohan Srivastava, learned standing counsel for the respondent nos. 1 and 2 and Sri Rizwan Ali Akhtar, learned counsel for respondent no. 3.
(2.) This writ petition has been filed for the following relief: i) issue writ, order or direction in the nature of certiorari call for the records and set-aside the impugned order dated 20.8.2007 passed by Director, State Council of Educational, Research and Training, J.B.T.C. Campus, Nishtaganj, U.P., Lucknow/respondent no. 2. ii) issue writ, order or direction in the nature of mandamus commanding the respondent No. 2 to forthwith permit to petitioner for pursuing Special B.T.C. Training, 2004 under General/Female/Art category.
(3.) Briefly stated facts of the present case are that the petitioner holds degree of "Shiksha Shastri", which has been obtained by him from "Shri Digamber Jain Adarsh Mahila Mahavidyalaya Shri Mahaveerji" which is an affiliated college of Maharshi Dayanand Sarswati University, Ajmer (Rajasthan). This college has been recognised by the National Council for Teacher Education, vide order dated 18.7.1997, which is reproduced below: In exercise of powers conferred under Section 15(3)(a) of the National Council for Teacher Education Act, 1993, the Northern Regional Committee, hereby grants permission to Shri Digamber Jain Adarash Mhila Sanskrit Mahavidyalaya. Shri Mahaveerji, Sawai Madhopur (Rajasthan) to start new course in B.Ed. (Shiksha Shastri) with duration of one year from the year 1997-98 with an annual intake of 120 students. The permission is subject to the condition that the institute continues to full-fill the norms laid down under the regulations and submission of Annual Report in this regard. By orderRegional Director";


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