NEERAJ KUMAR RAI AND ORS. versus STATE OF U.P. & OTHERS

Citation: [2017] 6 S.C.R. 444 · Decided: 25-07-2017 · Supreme Court of India · Bench: ADARSH KUMAR GOEL · Disposal: Disposed off

Cited by 1 judgment(s) · see the full citation network in Lexace

Judgment (excerpt)

A 
[2017) 6 S.C.R.444 
NEERAJ KUMAR RAI AND ORS. 
v. 
STATE OF U.P. & OTHERS 
(Civil Appeal No. 9732 of 2017) 
B 
JULY25,2017 
[ADARSH KUMAR GOEL AND UDAY UMESH LALIT, JJ.] 
Service Law: 
·Recruitment - Eligibility for appointment of teachers in 
C 
school - Requirement of 50% marks in graduation, -,nade manda-
tory for appointment by Notification dated 291h July, 20ll issued 
by National Council for Teacher Education (NCTE) u/s. 23(1) of 
Right of Children to Free and Compulsory Education Act, 2009 -
Challenged as arbitrary leading to violation of Art. 14 of the Con-
D 
stitution - Plea of the writ petitioners was that said requirement was 
not mandatory, in the earlier Notification dated 2Jrd August 2010, 
for those who had 50% marks in post graduation at the time when 
they took admission to B.Ed course - On appeal, held: Rajasthan 
High Court and Uttarakhand High Court had, in cases of similarly 
placed candidates, held that minimum qualifying marks shall not 
E 
be insisted - In view thereof, claim of the appellants allowed - NCTE 
directed to issue clarification by way of supplementary clarifica-
tion. 
F 
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 9732 
of 2017. 
From the Judgment and Order dated 25.02.2015 of the High 
Court of Judicature at Allahabad in Civil Misc. Writ Petition No. 50570 
of2014. 
ANS Nadkami, ASG, Ajay Kumar Mishra, Sr.Adv.(AAG of 
U.P.), Ms. V. Mohana, Pramod Swamp, Ram Jethmalani, Shekhar 
G Naphade, Jagdeep Dhankar, Shanti Bhushan, Manoj Prasad, R. S. Suri, 
Ms. Parag P. Tripathi, P. Chidambaram, Amit Sibal, Abhishek Manu 
Singhavi, K. T. S. Tulsi, Dushyant Dave, Salman Khurshid, Guru Charan, 
Guru Kishan Kumar, V. Shekhar, Harish N. Salve, P. N. Mishra, Sudhir 
Chandra Aggarwal, Mohan Parasaran, C. U. Singh, Ms. Mahalakshmi 
H 
444 
NEERAJ KUMAR RAI AND ORS. v. STATE OF 
U.P. & OTHERS 
445 
Pavani, J. N. Dubey, Ajit Kr. Sinha, Dhruv Mehta, Susheel Kumar Jain, 
A 
Pallav Sisodia, Nidesh Gupta, Vikas Singh, Ranji Thoms, Haren P.Ravel, 
Rupendra Singh Suri, Krishanan Venugopal, Jaideep Gupta, Nagendra 
Rai, Vikash Pahawa, S. R. Singh, Sudhir Aggrawala, P.N. Mishra, 
Ms. Meenakshi Arora, R. Venkataramani, Nidesh Gupta, V. K. Uniyal, 
Jayant Bhushan, S. N. Jha, Neeraj Kumar Jain, Subramonium Prasad, 
B 
Ms. Vibha Datta Makhija, A. K. Panda, S. P. Singh, P.N. Mishra, Colin 
Gonsalves, Rakesh Khanna, Pradeep Kant, Sr. Advs., Ms. S. Janani, 
Anuvrat Sharma, Abhishek Srivastava, Ms. Alka Sinha, Nalin Kohli, 
Inderjeet Singh, Abhishek Gupta, M. R. Shamshad, Dhirendra Singh 
Parmar, Ajay Awasthi, Chirag Madan, Rajesh Srivastava, Kartik Seth, 
Gaurav Yadav, Alexander Iqbal, Avinash C. Srivastava, Ajay Kumar 
C 
Srivastava, Siddhartha Dave, Thomas P. Joseph, R.K. Singh, Ms. Neeraj 
Singh, Kumar Gaurav, B. N. Dubey, Ms. PriyankaAgrawal, Ms. Maudak 
Jai Singh, Robin Khokhar, Tom Joseph, P. Dayal, Amit Kumar, Prabhoo 
Dayal Tiwari, Surya Kumar, Ajay Kumar Tiwari, Rameshwar Prasad 
Goyal, K. L. Janjani, Ms. Varsha Rana, Shovan Mishra, Ms. Cordelia 
D 
Stong, G Balaji, Anurag Dubey, Ms. Meenaesh Dubey, Ms. Meenakshi 
Praihar, Jayesh Gaurav, K. B. Upadhyay, S.N. Tripathi, E.P. Pandey, 
Varun Chauhan, S. R. Setia, Dinesh Kr. Tiwari, Mrs. Rajmala Dohare, 
Dheeraj, Narender Kumar Verma, Prakash Ranjan Nayak, 
· Ms. Aishwarya Bhati, Susheel Tomar, Srisatya Mohanty, Balraj Dewan, 
Ms. Abha R. Sharma, Puneet V., Uviti Gujval, Divy Partap, Mrinmay 
E 
B., D. Partap, Dileep Kr. Dubey, Sanjay Kumar Tyagi, Manoj Kumar 
Mishra, Umesh Dubey, Pradeep Kumar Dwivedi, S.K. Pathak, Sanjay 
Kumar Tyagi, Nachiketa Joshi, Prashant Shukla, T.D. Bhaskar, Shiv 
Baboo, A. Kalam, Satyajeet Kumar, Girdhar Upadhyay, Hari Shankar 
Saran, Ms. Asha Upadhyay, Braham Singh, R. D. Upadhyay, Mohd. 
Shahid Hussain, Gaurav Yadav, Mohan Lal Sharma, Mehul M.Gupta, R. 
F 
P. Gupta, Ms. Charu Mathur, Mr. Ravindera Sethi, Haribansh M., Avnish 
Singh, Ujjawal Pandey, Ms. Shweta Yadav, Shivam Tripathi, Ankur Yaday, 
Yashpal Dhingra, B. K. Rai, J. K. Shukla, Prakash Kumar Singh, 
Prashant Shukla, Ms. S. Janani, Jayant Mehta, Anand Nandan, Amit 
Pawan, Abhishek Amritanshu, Gaurav Singh, Hassan Zubair Waris, 
G 
Zubair Waris, Akshat Srivastava, Wills Mathews, Mukesh Kr.Verma, 
Neeraj Kr. Sharma, Vivek Sharma, Sudhanshu Tomar, Ginesh P., Rabin 
Majumder, Shivpati B. Pandey, V. N. Raghupathy, B. K. Jauhari, 
Ms. Purnima Jauhari, Animesh Khanna, Deepak Anand, V. K. Mishra, 
Ms. Radhika Dwivedi, Kundan Kumar Lal, K. K. Srivastava, Vijay Pal, 
H 
446

Excerpt shown. Read the full judgment & AI analysis in Lexace.