LAWS(UTN)-2011-9-59

RENU Vs. STATE OF UTTARAKHAND

Decided On September 01, 2011
RENU Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) HEARD Mr. A. S. Rawat, Senior advocate assisted by Mr. R. S. Bisht, Mr O.K. Sharma and Mr. Niranjan Bhatt, Advocates for the petitioners and Mr. B.D. Upadhyay, Additional Advocate General for the State of Uttarakhand.

(2.) ALL the petitioners before this Court are the candidates for the posts of Assistant Teacher (Arts). Since all these writ petitions pertain to similar issue, they are being decided together by a common order.

(3.) THE Government of Uttarakhand vide its advertisement dated 30.09.2010 advertised 381 posts of Assistant Teacher (Arts) L.T. Grade for the entire State of Uttarakhand. The petitioners are graduates with (Bachelor of Arts). The word "Arts" would mean "Drawing" as well as "Drawing and Painting", etc. In fact it is this word "Arts" which has created a lot of confusion presently and has given rise to these writ petitions.