DHARMRAJ Vs. STATE OF U P

JUDGEMENT

(1.) All the above writ petitions raise common questions of law. They are clubbed together and are being decided by this common order, treating Writ Petition No. 24959 of 2013 as the leading case. Heard learned counsel for the parties.

(2.) Learned counsel for the petitioner before this Court submits that the petitioner has to his credit a two years Diploma Course in Physical Education from Shri Lakshmi Vyayam Mandir Vyayam College, Jhansi, Uttar Pradesh. This institution, according to the petitioner has necessary recognition from National Council for Teacher Education. New Delhi.

(3.) The petitioner before this Court seeks quashing of the part of the Government order dated 31.1.2013. annexed as Annexure-7 to the writ petition, whereunder the State Government has floated a scheme for appointment of temporary Anudeshaks on contract basis for the purposes of Art Education, Health and Physical Education and Work Education insofar as it lays down the minimum qualification for the post of Anudeshak, Health and Physical Education. Under the said Government order appointment of such Anudeshaks Is to be made only in such Basic Schools run by Parishad which have more than 100 students on roll. The State Government has provided for Constitution of Selection Committee as well as minimum qualification for appointment of Anudeshaks. The dispute in the present writ petition pertains to the subject of Health and Physical Education. The minimum qualification whereof have been provided under the Policy decision as follows: