BHAGIRATH ARYA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Anirudha Sharma, Advocate, holding brief for Sri H.N. Sharma, learned counsel for the petitioners and Sri A.K. Upadhyaya and Sri K.K. Chand, learned Standing Counsel for the respondent nos. 1 to 6.

(2.) By means of the present writ petition the petitioners, who are 79 in number, seek to challenge the circular dated 17.1.1996 issued by the Director of Education (Basic) U.P. Lucknow and Government Order dated 18/23.3.1996 annexed as Annexure Nos. 12 and 13 to the writ petition; respectively.

(3.) The case of the petitioners is that they were appointed as Assistant Teachers (untrained) in different recognized basic schools of District Rampur at fixed pay scale on different dates mentioned in their letters of appointment. The Institutions in which the petitioners were appointed are recognized basic schools, however, they were not receiving any aid from the U.P. Basic Education Board. The service condition of the petitioners are governed by U.P. Basic Education (Teachers) Service Rules, 1981 framed in exercise of powers conferred by Section 19(1) of the U.P. Basic Education Act, 1972.