- (1.) These two intra-Court appeals are directed against a common judgment of the learned Single Judge dated 11.10.2012 passed in Civil Misc. Writ Petition No. 57527 of 2010 (Shashi Kumar Dwivedi & Others v. State of U.P. and Others) connected with Civil Misc. Writ Petition No. 493 of 2012 (Chandra Prakash Kanyakubj and Others v. State of U.P. and Others).
(2.) The first petition no. 57527 of 2010 was filed by the students who were admitted to two years Basic Teachers Certificate Course (herein after referred to as 'BTC') in the Academic Session 2008-09 in Nehru Gram Bharti University (herein after referred to as the 'Deemed University') for quashing of the order dated 14th July, 2010 passed by the Director, State Council of Educational Research and Training (herein after referred to as the 'SCERT') and further for a direction upon the SCERT to recognize the BTC course and the certificates granted by the Deemed University as legal and valid for selection and appointment as teachers in Parishadiya Vidyalayas/Junior Basic Schools.
(3.) Writ Petition No. 493 of 2012 has been filed by the students who have been admitted by the same Deemed University for two years BTC course in the Academic Session 2009-10. The relief prayed for in this petition is more or less identical to the one in Writ Petition No. 57527 of 2010.;