MOHD ISMAIL Vs. STATE OF U P

JUDGEMENT

(1.) Petitioner, Mohd. Ismail, had applied against the advertisement issued by the respondents in the year 1989 in order to be considered for appointment as 'Urdu Teacher'. Petitioner was selected and appointed as Urdu Teacher in pursuance of the selection process initiated on the basis of said advertisement. However, an order dated 21.10.1985 (Annexure-8 to the writ petition) was issued cancelling his appointment as 'Urdu Teacher' on the basis of certain Government Orders prescribing minimum qualification and holding that petitioner did not possess the same.

(2.) Feeling aggrieved petitioner approached this Court by filing present petition. Several other persons who were similarly and identically situated as the petitioner had filed several petitions (enumerated in paragraph 25 of the petition). Petitioner apprehended that his appointment may be cancelled without opportunity or notice even that he possessed requisite minimum qualification.

(3.) Petitioner was not allowed to work from 21.10.1985 under impugned order (Annexure-8 to the writ petition). Judgment and order dated 22nd January, 1986 passed by Division Bench of this Court in C.M.W.P. No. 17910 of 1985, Zahid Husain v. State of U. P. and another, annexed with the affidavit, filed in support of Misc. Stay Application No. 15871 (w) of 1989, shows that similar petitions were dismissed.