SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri. Hare Ram Tripathi, holding brief of Sri. Keshav Kumar Srivastava, learned counsel for the petitioner and Sri. Rajesh Khare, learned standing counsel for the State-respondents.
(2.) On 21.5.2018 this Court passed the following order: "Heard learned counsel for the petitioner and the learned standing counsel for the respondents. By the impugned order the approval granted to the petitioner for his appointment as Assistant Teacher in Ambedkar Prathmik Vidyalaya, Phisawa Bazar, Kushinagar, was cancelled on the ground that the Educational qualification of the petitioner is "Visharad" from Hindi Sahitya Sammelan, Prayag, which has been recognised by the State Government to be equivalent to intermediate. Nothing has been brought on record to indicate that the degree of "Visharad" is a recgonised degree and that it has been recognised by the State Government to be equivalent to intermediate. The petitioner has filed a withdrawal application no.3/2018 dated 26.4.2018, but learned counsel for the petitioner states that the petitioner does want to press this withdrawal application. He prays that the matter may be taken up on 23.5.2018, to enable him to argue further. As prayed, put up on 23.5.2018."
(3.) Today, learned counsel for the petitioner submits that an Order No. 899(3)79-6-2014, dated 4.8.2014 was passed by the Secretary Shiksha Anubhag-6, Lucknow, permitting for Special B.T.C. Course to Head Masters like untrained Assistant Teachers. Therefore, the petitioner can be said to be having minimum prescribed qualification.;