BHAGWAN SINGH Vs. DISTRICT BASIC EDUCATION OFFICER, AGRA

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record. This writ petition has been filed claiming that petitioners are working in Different Basic Primary Schools under the Control of Nagar Nigam, Agra. Petitioner No. 1, Bhagwan Singh was appointed on 28.4.1996 on the post of Class IV employee in Balika Basic Primary School Naya Gher, Agra on compassionate ground in place of his mother late Shanti Devi who expired on 12.12.1989. Petitioner No. 2 was appointed on 19.7.1985 on compassionate ground in place of his father late Jagannath Prasad Dubey who was Headmaster in Basic Primary School, Khawaspura, Agra Cantt., Agra. Petitioner No. 3 who was initially appointed on 20.7.1990 on the post of Class IV employee in Basic Primary School, Agra on compassionate ground in place of his father Sri Ram Ji Lal Srivastava who was Headmaster in Basic Primary School, Motiya Ki Bagichi.

(2.) It has also stated that vide his letter dated 27.6.1995. The Education Superintendent (Shiksha Adhikshak) Nagar Nigam, Agra, respondent No. 2, recommended the case of the petitioners to respondent No. 1 mentioning therein that 122 posts of Assistant Teachers are vacant and the petitioners may be appointed on any posts.

(3.) Counsel for the petitioners submits that all the petitioners were qualified to be appointed as Assistant Teachers and their representations with regard to the same are pending before the District Basic Education Agra and in this regard the aforesaid letter dated 27.6.1995 and 24.7.1995 were issued recommending appointment of the petitioners on the vacant posts of Assistant Teachers that respondent No. 2 issued an appointment letter dated 2.11.1995 appointing the petitioner No. 1 as Assistant Teacher in Basic Primary School, Billochpura: petitioner No. 2 as Assistant Teacher in Basic Primary School, Nagla Singho, Agra and petitioner No. 3 as Assistant Teacher in Basic Primary School, Nagla Mahadeo, Agra.