PINKY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners have filed the present writ petition seeking direction to the respondents to consider their candidature to the post of Assistant Teacher, Primary School. Their candidature has been rejected on the ground that petitioners possessed two years Diploma in Education. The candidature of the petitioners has not been considered on the ground that, as per the Rules, namely, Uttarakhand Government Elementary Education (Teacher) Service Rules, 2012, D.Ed. qualification has not been mentioned as minimum qualification for appointment. Petitioners have placed on record advertisement dtd. 19/11/2020, 20/11/2020 and 21/11/2020 collectively (Annexure No.4), which was issued for filling up the vacancy to the post of Assistant Teacher, Primary School, except District Haridwar, Dehradun and Nainital.

(2.) Petitioners have placed on record Notification issued by N.C.T.E. dtd. 23/8/2010 (Annexure No.1), which prescribes the minimum qualification for Elementary Teachers Class I to V, which is as under:

(3.) The Institutes, from where the petitioners have completed their respective two years Diploma course in Education, are recognized by N.C.T.E. Copies of the recognition issued by Competent Authority of N.C.T.E. is Annexure No.2 collectively.