LAWS(UTN)-2014-12-57

KUNDAN SINGH BHOURIYAL Vs. STATE OF UTTARAKHAND

Decided On December 05, 2014
Kundan Singh Bhouriyal Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) ALL the petitioners, in the above writ petitions, are Assistant Teachers in Elementary Schools in District Bageshwar Uttarakhand. "Elementary Education" is divided into two categories i.e. from Class I to V is known as "Primary Education" and Class VI to VIII is known as "Senior Primary Education or Junior High School and together from Class I to VIII is known as "Elementary Education".

(2.) ADMITTEDLY , a teacher, who has five years of experience in Primary School is eligible to the post of Assistant Teacher in Junior High School (Senior Primary School), and such promotion have been made strictly in accordance with "seniority". The provisions for promotion are contained in Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 (in short "Rules of 1981"), which are admittedly applicable in the State of Uttarakhand.

(3.) THIS Court has been informed that now Uttarakhand Government Elementary Education (Teachers) Service Rules, 2012, which was came into force on 21.08.2012 are applicable for such promotion. However, this matter will be covered by the old Rules of 1981 as the matter pertains to recruitment process of 2011. In any case, even under the new Rules of 2012, the criteria for promotion for the Assistant Teacher, Primary School to Assistant Teacher, Senior Primary School is "seniority" subject to rejection of unfit and the eligibility is of five years of regular service as Assistant Teacher, Primary School.