MANJU KANDPAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The respondent Lakshmibai National University of Physical Education, Gwalior has filed affidavits in WPSS No. 1079 of 2016 and WPSS No. 1462 of 2016. Learned counsel for respondent No. 6 further submits that the stand taken in the affidavit filed in WPSS No. 1462 of 2016 is the same in WPSS No. 1463 of 2016 as well. Since there is an objection of the Registry, therefore, learned counsel for respondent No. 6 is directed to verify the contents of the affidavits during the course of the day. The affidavits filed on behalf of respondent No. 6 are taken on record. In all these writ petitions, the dispute is regarding the qualification of the petitioners. Hence all these matters are being heard and decided by this common judgment. For the sake of convenience, however, the facts of WPSS No. 1079 of 2016 are being taken into consideration for the disposal of these matters.

(2.) The petitioner (in WPSS No. 1079/2016) was a candidate for the post of Assistant Teacher (Physical Education) in a Government School. The petitioners (in WPSS No. 1462 of 2016 and WPSS No. 1463 of 2016) were appointed as an Assistant Teacher (Physical Education) and served as such for about a month. However, vide impugned orders dated 24.06.2016 and 04.07.2016 respectively their appointments were stayed by the authority concerned.

(3.) The qualification of the petitioner is B.P.Ed. four years integrated course in Physical Education, which is called Bachelor in Physical Education, which they have done from a deemed University, namely, Lakshmibai National University of Physical Education, Gwalior. The qualification for Assistant Teacher (Physical Education) as provided under Rule 8 of the Uttarakhand Subordinate Education L.T. Grade (Trained Graduates Cadre) Service Rules 2014 are as under:-