SHAILENDRA KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) In this batch of petitions filed under Article 226 of the Constitution of India, a common question whether the degree of Shiksha Visharad given by the Hindi Sahitya Sammelan, Allahabad is to be treated as equivalent to B.Ed. degree, is up for consideration before the Court. All the petitioners have obtained the degree of Shiksha Visharad from the Hindi Sahitya Sammelan, Allahabad. The grievance of the petitioners is that they are not being considered for appointment as Assistant Teacher in the Basic Schools run by the Basic Shiksha Parishad, U.P., Allahabad. Relying upon the appointments given to the persons holding the degree of Shiksha Visharad given by the Hindi Sahitya Sammelan, Allahabad as Assistant Teachers in the Basic Schools run by the Parishad, the petitioners, in this batch of writ petitions, are pressing their claim of appointment.

(2.) By the order dated 18th September, 2003 passed in Civil Misc. Writ Petition No. 40382 of 2003, notices were issued to Hindi Sahitya Sammelan, Allahabad and the petitioner therein was directed to serve the Hindi Sahitya Sammelan, personally and file an affidavit of service. The affidavit of service has been filed on 24th September, 2003. Despite service of notice, no body has put in appearance on behalf of the Hindi Sahitya Sammelan.

(3.) I have heard Sri B. S. Pandey who made the leading arguments on behalf of the petitioners ; Sri Sudhir Agarwal, learned Additional Advocate General on behalf of the State of U. P. and Sarvsri K. Sahi, Jitendra Ojha, Vimal Chandra Mishra, A. P. Pandey, Sanjay Yadav, K. K. Roy, K. K. Rajbhar and P. K. Bhardwaj for the respective District Basic Education Officers.