RAJESH KUMAR SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners who are four in number and learned standing counsel for the respondents who has also filed Supplementary counter affidavit. Learned counsel for the petitioners stated that he did not propose to file any Supplementary rejoinder affidavit.

(2.) In the year 1995 police modern schools were established to impart education to the children of police/P.A.C. personnel. For running the police modern schools registered society was formed known as Uttar Pradesh Police Shiksha Samiti in the year 1997. Director General of Police was ex-officio President of Board of Directors of the Society. Inspector General of Police was ex-officio treasurer of the Society.

(3.) The petitioners were appointed as teachers in police modern school 12th Battalion P.A.C. Fatehpur. They were appointed after passing through selection process as prescribed under the rules/regulations. Petitioner no.1 was appointed in the year 2002. Petitioner nos. 2 and 3 were appointed in the year 1998 and petitioner no.4 in the year 2007. In the appointment letters of the petitioners it is mentioned that after passing through Civil (written) examination and interview petitioners were appointed.