YOGESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Adarsh Bhushan, holding brief of Sri Ashok Khare, learned Senior Advocate, for petitioner and learned Standing Counsel for respondent Nos. 1 to 3.

(2.) Petitioners have sought a writ of mandamus commanding respondent No. 4, i.e.. Principal, Gandhi Shiksha Niketan Inter College, Karanpur, Anoopshahar, District Bulandshshar, not to interfere in the functioning of petitioners as Guest Subject Expert in Vocational Subjects in the said College and pay salary to petitioners for the academic year 2006-07 and continue to pay the same as and when it falls due.

(3.) Petitioners have averred in the writ petition that the Kothari Commission was of the view that for a majority of occupations, University degree was not necessary and this object could be achieved by training higher secondary students. The Commission felt that it should be possible to divert at least 50 percent of students completing ten years of education in vocational stream reducing pressure on Universities and also preparing students for gainful employment. It is also said that scheme provided for selection of Teachers, and, that vocational courses would be conducted with the help of fulltime as well as part time teachers. Fulltime Teachers will be appointed to teach as well as to coordinate general organization of the instruction and also the work of part-time staff. Qualification of fulltime teachers will vary with reference to each group of vocation courses and availability of qualified persons at the salaries prevalent in the schools.