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Judgment
Sanjay Yadav, J.—The petitioners by way of present petition seeks direction to the respondents for consideration of their candidature for appointment on the post of Samvida Shala Shikshak Grade-II, by participating in the second round of counselling. It is urged that the petitioners have been deprived of from participating in the counselling on the ground that the result of Bachelor in Education (B.Ed) has not been declared. It is further submitted that the result has since been declared and the mark sheets only have not been issued.
Learned Deputy Advocate General was requested to seek instructions.
On instruction, Learned Deputy Advocate General has placed on record the communication dated 23.09.2013 by the Commissioner, Public Instructions, Bhopal indicating therein that the candidates who have appeared in B.Ed Examination and have passed the examination before the date of counselling would provisionally be permitted to participate in second round of counselling on the basis of marksheet.
The communication dated 23.09.2013 is in the following terms:
Since relaxation has been granted to the candidates who are D.Ed and are only issued the mark-sheet, the same relaxation, in the considered opinion of this Court, is to be extended to the candidates who have appeared in the B.Ed. examination and result of the examination has been declared before the second round of counselling.
In view whereof, the petition is allowed. Respondents are directed to permit the petitioners to participate in the second round of counselling for appointment on the post of Samvida Shala Shikshak Grade-II subject to the stipulations in communication dated 23.09.2013. There shall be no costs. Certified copy as per rules.
