AMRESHWAR PRATAP SAHI,J. - (1.) HEARD Shri Vashistha Tiwari, learned counsel for the petitioner, learned standing counsel for the respondent nos. 1, 2 and 3 and Shri A.K. Yadav, learned counsel for the respondent no. 6.
(2.) THE petitioner is a candidate for the post of Head Master in a Higher Secondary School governed by the provisions of the U.P. Intermediate Education Act, 1921 and the Regulations framed thereunder, for which selections are held by the U.P. Secondary Services Selection Boards Act, 1982. The grievance of the petitioner is that his candidature is being considered without awarding quality point marks which should be allotted by including his B.T.C. training as a qualification of training prescribed in Appendix "A" to Chapter II of the Regulations framed under the U.P. Intermediate Education Act, 1921.
(3.) THE submission in short is that in the event the quality point marks are awarded for BTC training as well, the petitioner has a chance of standing higher in merit and getting selected. Conversely, it is submitted that by not adding the aforesaid marks, the petitioner is being denied the said benefit which is available upon a reading of Appendix "A", inasmuch as, a teacher having the qualification of BTC has been treated to be eligible as a C.T. grade teacher provided that he has put in five years of service as such.;