SUDHIR AGARWAL,J. - (1.) Sri Manoj Srivastava, Brief Holder for State-appellant is present. None appeared on behalf of respondents though the case has been called in revised. Hence, we proceed to hear and decide this appeal after hearing learned Brief Holder appearing for appellant.
(2.) This intra-Court appeal under Chapter-VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment and order dated 25.07.2007 passed by learned Single Judge in Writ Petition No. 47823 of 2004 (Mahesh Kumar v. State of U.P. and Ors.) whereby learned Single Judge has allowed writ petition, quashed order dated 04.01.2005 passed by Director, State Council of Educational Research and Training, Lucknow (hereinafter referred to "Director, SCERT") whereby it had rejected candidature of petitioner-respondent. Learned Single Judge has held that petitioner is holder of valid degree of B.Ed. and entitled to be considered for admission to Special Basic Training Course, 2004 (hereinafter referred to as "BTC 2004") treating him to be qualified.
(3.) The facts, admitted and as borne out from record, are, that Sanatan Dharm Girls Degree College, Orai (hereinafter referred to as "College") is affiliated to Bundelkhand University (hereinafter referred to as "University"), Jhansi. Petitioner obtained Bachelor's Degree in Arts (a three years' course) passing Examination of 1996 in Second Division. Thereafter he was admitted in the course of Bachelor of Education (B.Ed.) in the aforesaid college and passed out the same in the examination of 1997, in first division.;