Om Prakash and Another vs State of U.P. and Others

Shishir Kumar, J.—Heard learned Counsel for petitioners and Sri learned Standing Counsel.

Issue involved in the present writ petition relates to Entrance Examination of 2010 for admission in B.Ed Course.

The question raised in the writ petition is that petitioners who have been denied admission in B.Ed Course on the ground that they have not obtained minimum requirement for the said course. In the broucher issued by respondents, percentage has been mentioned as 45 %.

Sri R.A. Akhtar, learned Counsel appearing for National Council for Teachers Education mentions that procedure is contrary to the statutory Rules. Subsequent notification has been issued that minimum 50% marks is required either in the Bachelor degree or in the Master''s degree.

The issue has already been considered by this Court in Civil Misc. Writ Petition No. 57516 of 2010 (Yashwant Singh and Anr. v. State of U.P. and Ors.) decided on 20.9.2010 and this Court has held that candidates who have not received 50% marks in their graduation examination, cannot claim to be admitted.

As issue has already been decided, therefore, there is no occasion to take a different view.

Therefore, this writ petition is also dismissed in view of the Judgment rendered in Civil Misc. Writ Petition No. 57516 of 2010 (Yashwant Singh and Anr. v. State of U.P. and Ors.) decided on 20.9.2010 and the reasons and directions issued in the aforesaid writ petition shall also apply to this writ petition.

No order as to costs.