MANOJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the instant petition, the petitioners seek appointment on the vacant posts of Assistant Teachers, Primary School, in district Haridwar.

(2.) Shorn off unnecessary details, the facts of the case, briefly stated are as follows.

(3.) The respondents issued an advertisement on 9/7/2006 inviting applications for Vishistha B.T.C. Training 2006-07. The petitioners applied for it. The advertisement limited the eligibility to those candidates, who had secured B.Ed. degree after attending the regular course. Subsequently, a number of writ petitions were filed by the candidates having B.Ed. degree through correspondence mode. They also claimed their rights to be considered. Writ Petition (S/S) No. 1148 of 2008, Anita Waliya v. State of Uttarakhand and others, and connected matters ("the first set of writ petitions") were decided on 19/5/2010. The Court directed the respondents to initiate the process of filling the remaining seats from the candidates possessing B.Ed. degree through correspondence course in terms of the G.O. dtd. 12/12/2007 and advertisement dtd. 09/07/2006, within a period of three months. This judgment and order dtd. 19/5/2010 was challenged in Special Appeal No. 125 of 2010, Manoj Kumar and others v. State of Uttarakhand and others. The Court modified the order under appeal and observed as hereunder: