D. N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner, whose writ petition being W.P.(S) No. 5613 of 2014 has been dismissed by the learned single Judge vide judgment and order dated 3rd August, 2016, upholding, the order passed by the Government dated 12th March, 2014, whereby, the representation of the petitioner for accepting his joining to the post of Assistant Teacher in DPL (+2) High School, Baghmara, has not been allowed, as a valid one, since this appellant has not cleared his B.Ed. Examination from a recognized institute, as required under National Council for Teachers Education Act, 1992.
(2.) It appears that this appellant was initially selected for appointment to the post of Assistant Teacher on 20th July, 2012, but, he was not allowed to join the services by the respondent-Government. Hence, this appellant preferred W.P.(S) No. 6952 of 2012, which was disposed of by this Court vide order dated 7th August, 2013, directing the respondent-Government to the decide the representation of the petitioner.
(3.) Pursuant to the order, passed by this Court dated 7th August, 2013, the respondent-Government decided the representation, rejecting the claim of this petitioner vide order dated 12 th March, 2014, mainly for the reason that this appellant has not cleared Teachers Training Examination from a recognized institute. The recognition was to be given by the National Council for Teachers Education under National Council for Teachers Education Act, 1993, which has come into force with effect from 1995. It is alleged by the learned counsel for this appellant that he has cleared his B.Ed. Examination from Bhartiya Shiksha Parishad, Lucknow, Uttar Pradesh.;