ALTAMAS KABIR, J. - (1.) THIS writ petition has been referred to the Division Bench for disposal having regard to an earlier decision rendered by a learned Single Judge of this Court involving a similar question in WP (S) No. 394 of 2005.
(2.) THE said writ application had been filed by one Shekhar Gupta, inter alia, for issuance of a direction on the respondents to consider his case for appointment to the post of a Primary Trained Teacher in a primary school taking into consideration the fact that he had completed the teacher 'straining course and had obtained a B.Ed. certificate prior to the written examination held for the purpose of filling up the vacant posts of Primary Trained Teachers. As will appear from the order dated 8th February, 2005 disposing of the said writ application, it terms of an advertisement published in the newspapers, a 2 -years ' Teacher Training or a B.Ed diploma of CPD was one of the qualifications prescribed for appointment of a primary trained teacher, Admittedly, the petitioner had not passed the B.Ed. Examination or Teachers ' Training Examination by the last date fixed for receiving such applications and, accordingly, he was not eligible for appointment at the time of making such an application.
(3.) HAVING regard to the said condition, although the petitioners obtained their B.Ed. Certificates prior to the written examination, their claim was disallowed on the ground that they were initially ineligible to apply and no provision had been made for relaxation of the said condition.;