LAWS(ALL)-2003-11-157

GULE RANA Vs. STATE OF U P

Decided On November 24, 2003
Gule Rana (Smt.) and another Appellant
V/S
State of U.P. and others Respondents

JUDGEMENT

(1.) Heard Sri M.A. Qadeer, learned counsel for the petitioner, Sri K.S. Shukla, learned counsel appearing for Director of Education (Basic) along with Sri R.K. Tripathi as well as Sri Raj Kumar learned standing counsel for the State.

(2.) In this petition the prayer has been made seeking writ of mandamus seeking direction to respondent No. 4 Basic Education Officer, Allahabad for appointing the petitioners to the post of Assistant Urdu Teacher in B.T.C. Grade on merits in reference to the Government Order dated 21.7.1995.

(3.) For adjudication of these writ petitions the main facts of the Writ Petition No. 14808/96 are referred. An advertisement was published by the respondents In the newspaper on 5.8.1995 (Annexure-7 to the writ petition) inviting application for selection to the post of Assistant Teachers/Primary Urdu Teachers. The selection was to be made according to the Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 (in short Rules, 1981). According to the Government Order No. 2709, dated 21.7.1995, the reservation for Assistant Urdu Teachers were provided for O.B.C. (other backward class category) inter-alia for many category of candidate. As other the total number of 75 vacancies were notified for recruitment in Allahabad district alone. Clauses 9, 10, 11 and 12 of the Government Order dated 21.7.1995 reads as below :