HIMANSHI YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate, assisted by Sri Siddharth Khare, learned counsel for the petitioner, Sri Vikram Bahadur Yadav, learned Standing Counsel for the State respondent nos. 1 & 2 and Sri B.K.Yadav learned counsel for respondents nos.3 & 4.

(2.) The petitioner through the present writ petition, has prayed for quashing of notice dtd. 2/1/2021 issued by the Basic Shiksha Adhikari, Firozabad, and a writ of mandamus directing the opposite party to grant appointment to the petitioner as an Assistant Teacher in a Junior Basic School of District Firozabad and permit the petitioner to join in pursuance thereto and to discharge all duties as Assistant Teacher and to pay regular monthly salary on the said post.

(3.) The facts, in brief, are that under an advertisement notified as Assistant Teacher Recruitment Examination, 2019 for recruitment of 69000 Assistant Teachers in Junior Basic Schools of the State, the petitioner who belongs to the OBC category and is qualified for appearing in the said selection, submitted an application for selection in the said recruitment. She appeared in the examination and was declared successful.