LAWS(ALL)-2003-11-179

JAGTENDRA SINGH JADON Vs. DISTRICT INSPECTOR OF SCHOOLS

Decided On November 04, 2003
JAGTENDRA SINGH JADON Appellant
V/S
DISTRICT INSPECTOR OF SCHOOLS Respondents

JUDGEMENT

(1.) Since all the three writ petitions arise out of same cause of action, they have been heard together and are being decided by a common judgment.

(2.) Three posts of L.T. grade Assistant Teachers having fallen vacant in R.A. Janta Inter College, Paigu, district Firozabad, between the years 1988 and 1992, Committee of Management of the institution noticed such vacancies to the Secondary Education Service Commission through the District Inspector of Schools, Firozabad on 21.4.1992. It has been alleged that since there was urgent need of teachers in the college, thus, the Committee of Management advertised for filling up the three posts on ad hoc basis in the Newspaper 'Dainik Aaj'. In response, several candidates, including the petitioners in Writ Petition Nos. 30390 of 1993 and 23270 of 1993, namely, Jagtendra Singh Jadon, Prabhu Dayal and Balbir Singh (hereinafter referred to as the petitioners first set) ; as well as petitioners of Writ Petition No. 11728 of 1994, namely, Anil Kumar Singh, Yogendra Singh and Anil Kumar Jadon (hereinafter referred to as the petitioners second set) had applied.

(3.) It is the case of the petitioners first set that they were duly recommended for appointment by the Committee of Management vide its resolution dated 30.6.1992, which was also signed by the Chairman of the Selection Committee as a Member of the Management Committee. In pursuance thereof, the Committee of Management issued appointment letters in favour of the petitioners first set on 1.7.1992.