Sudhir Narain, J. - (1.) The petitioners seek writ of mamdamus commanding the respondents to treat the educational certificate recognised by the Madhya Pradesh Government known as Buniyadi Prashikshan Patropadhi Course as qualification equal to B.T.C. Course. The petitioners 1 to 8 claim that they completed their Basic Training Certificate Course (Bunlyadi Prashikshan Pramanpatra) awarded by the Madhyamik Shiksha Mandal, Government of Madhya Pradesh, Bhopal. The petitioners No, 9 to 79 have been enrolled in the sessions 1995 to 1997 and have appeared in the final examination in the month of June but the result is still awaited.
(2.) The respondents advertised certain vacancies in the daily newspaper 'Dainik Jagran' dated 17.8.1997 for the post of Assistant Teacher in the Junior Basic Schools in district Sonbhadra. The advertisement lays down certain eligibility conditions for a candidate to be eligible for applying for the post. The last date for submission of the application was fixed to be 31.8.1997 and the interview was to be held on 5.9.1997. Respondent No. 2 issued another Press Release/Publication dated 27.8.1997 whereby it was clarified that all those candidates who had appeared in the B.T.C. Final Year Examination and the result of such candidates having not been declared, could apply for the post of Assistant Teachers run by the Basic Education Officer but their candidature would be provisional.
(3.) The grievance of the petitioners is that In the advertisement dated 17.8.1997, inviting the applications for the post of Assistant Teachers in the Junior Basic Schools run by the Basic Shiksha Parishad, Uttar Pradesh, a condition has been laid down that only those candidates who have obtained the Basic Training Certificate (B.T.C.) from the omstotitopm rim nu tue State would be eligible for appointment in addition to other qualifications for the post advertised.;