ASHOK KUMAR GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) THEY are heard.

(2.) PETITIONERS have filed this writ petition inter alia contending that they are entitled to be considered for appointment as teachers under the provision of the Madhya Pradesh Panchayat Samvida Shala Shikshak (Niyukti Avam Seva Shartcon) Niyam, 2001 (hereinafter referred to as the Niyam of 2001 ). It is contended that they are eligible to be appointed to the post of Samvida Shala Shikshak (Science) Group-II.

(3.) THE petitioner No. 1 who has passed B. A. , with Mathematics and Diploma in Education had applied for the said post on the ground that he has educated 28 persons in Gram Panchayat, Bargany. Copy of the certificate issued by the Collector has been filed as Annexure P-1. Similarly, the petitioner No. 2 contends that he has passed B. Sc. , M. Sc. and B. Ed. He is also eligible to seek appointment on the post of Samvida Shala Shikshak (Science) Group-II as he has educated 17 persons in Gram Panchayat, Sijaura (Khiriya) and has obtained the necessary certificate under the Padhna-Badhna Yojana. Copy of the same has been filed as Annexure P-2.