NAVEEN PANCHPURI Vs. STATE OF UTTARANCHAL AND OTHERS

JUDGEMENT

(1.) HEARD the learned Counsel for the parties at length. By the present writ petition the petitioner has prayed for the issue of a writ, order or direction in the nature of mandamus directing the respondents to issue appointment letter to the petitioner for the post of Assistant Teacher L.T. Grade in general.

(2.) BRIEFLY stated the facts giving rise to the present writ petition are that respondent No. 3 has issued an advertisement No. 1 of 2002 -03 dated 17.6.2002 in the Newspapers with respect to the posts of the Assistant Teachers in L.T. Grade in various subjects in Government Higher Secondary Schools and Intermediate Colleges. The last date of submission of the application form was within three weeks from the date of advertisement. The petitioner has submitted his form on 1.7.2002 to the respondent No. 3. The petitioner has passed his M.A. Examination in IInd Division in June 2002 itself but he could not submit mark -sheet of M.A. as it has not been issued from the University by that time. However, subsequently he sent a copy of mark -sheet of his M.A. Examination vide registered letter dated 23.8.2002 to the respondent No. 3.

(3.) RULE 15 of the U.P. Subordinate Educational Service Rules, 1983 reads as under: