- (1.) Heard Sri Sanjeev Singh, learned counsel for the petitioner, Ms. Praveen Shukla learned Standing Counsel appearing on behalf of respondent No.1, Sri S.K. Verma, learned counsel appearing on behalf of respondent No.2 and Sri Bhim Singh, learned counsel for the respondent No.3.
(2.) The petitioner has preferred the present writ petition with a prayer to quash the order dated 15.12.2018 passed by the District Basic Education Officer, Muzaffarnagar/respondent No.2. A further prayer has been made to issue a mandamus directing the respondent No.2 to issue order of joining of the petitioner as Shiksha Mitra at Primary School Kaidi, Block Morna, District Muzaffarnagar.
(3.) Facts in brief as contained in the writ petition are that the petitioner passed his Adhikari Pariksha in the year 2003 as a regular student with first division from the institution namely Maharshi Dayanand Sanskrit Gurukul Mahavidyalaya Ghaziabad which was recognized by Gurukul Viswavidyalaya Vrindavan Mathura, Uttar Pradesh. It is contended that the aforesaid examination is held as equivalent to High School. Subsequently, the petitioner passed his Intermediate Examination from U.P. Baord as a regular student in the year 2005.;