NEERAJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is working as Assistant Teacher in Junior High School since 2009, as mentioned in the petition. The institution, where the petitioner was initially appointed was recognized by the State Government as 'B' Category Grant-in-aid and thereafter, was recognised as 'A' Category Grant-in-aid. The Grant-In-Aid Rules were made applicable to this Institution from 2005 and 2007.

(3.) It would be apt to submit at this stage that the District Education Officer (Basic) has sanctioned the posts. Thereafter, the posts were advertised in accordance with law. The suitability of the petitioner was adjudged by the duly constituted Selection Committee. Thereafter, appointment of the petitioner was duly approved by the District Education Officer (Basic). The petitioner has worked continuously without any break for more than 10 years and was eligible for selection grade/time scale.