- (1.) Heard Sri Seemant Singh, learned counsel for the petitioner and Sri A.K. Goel, Additional Chief Standing Counsel for the respondent.
(2.) The writ petition is being decided without calling for counter affidavit on the consent of the parties.
(3.) The instant writ petition raises challenge to clause 18 of Rule 8 of Uttar Pradesh Subordinate Educational (Trained Graduate Grade) Services (4th Amendment) Rules, 20161, being arbitrary, offending Article 14 of the Constitution of India, insofar the rule does not prescribe B.Tech (Information Technology)2 as equivalent qualification to B.Tech (Computer Science)3 for the appointment on the post of Assistant Teacher (Computer). Consequently, the advertisement is also challenged to that extent and a direction has been sought to the respondents that selection to the post of Assistant Teacher (Computer) be made prescribing B.Tech (IT) as a qualification.;