COMMITTEE OF MANAGEMENT SRI GURU RAM RAI INTER COLLEGE MOTHRAWALA Vs. SECRETARY DEPARTMENT OF EDUCATION, STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) In all these writ petitions, which have been filed on behalf of various Committees of Management, the issue raised is common.

(2.) In all these cases, the Committee of Management had initiated a process for selection and appointment on the posts of Assistant Teacher (L.T.) Grade, which were lying vacant. In some cases, teachers have already been selected and recommendations have been given to the Education Authority for issuing of appointment letters in their favour. Meanwhile, the process has been stalled as the State Government had taken a stand that after the initiation of the process, a Model Code of Conduct came into effect on 04.01.2017 due to the coming elections to the State Legislative Assembly and thereafter, an amendment has also been brought in Regulations, 2009 framed under the provisions of Uttarakhand School Education Act, 2006 bringing certain other qualifications, where primarily the quality points for interview were reduced from 25 points to 10 points.

(3.) In all these cases, the petitioners plead that since the process has already been completed, the result be announced.