MOHAN CHANDRA DWIVEDI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel of the parties and perused the record. By means of this writ petition, the petitioners have sought a writ in the nature of Mandamus directing the respondents to consider the candidature of the petitioners on the post of Lecturer English on Ad-hoc basis in compliance of the Government order dated 05.12.2005.

(2.) According to the petitioner, he possess the qualification, M.A. (English) and having B.Ed. degree also.

(3.) The several vacancies for the post of Lecturer are lying vacant in the various Government Inter Colleges but the Public Service Commission could not make selection against these regular vacant posts of the Lecturer. In view of this fact the State Government after considering the hardship facing by the students studying in various Government Colleges, issued the Government order on 02.07.2001 for which, the candidates who fulfilled minimum qualification for appointment on the post of Lecturers were appointed in various Government Inter Colleges on the basis of the fixed amount as a Shiksha Bandhu.