- (1.) SBCWP No. 2502/1989 (Raj.), Dt. 24.2.1991. Mr. Akhil Simlote, for the petitioner.
(2.) Looking to the controversy involved in this case, I proceed to dispose of this writ petition.
(3.) A short controversy involved in this case is as to whether B.Ed, examination from Maharshi Dayanand University Rohtak is recognised for the purposes of employment. This controversy is no longer res integra and in a number of cases this court has said that it is recognised for the purposes of appointment as a teacher, and a reference may be made to the case of Mrs. Madhu Santosh v. State of Rajasthan and others S.B. Civil Writ Petition No. 2502/1989 and another writ petition decided by this Court at Jodhpur on February 24,1991 in which the learned Judge has referred to the circular issued by the Government to the effect that any degree awarded by a recognised university established by law shall be taken to be sufficient for the purpose of employment. Therefore, the petitioner is eligible for appointment.;