SAVITA Vs. STATE OF U P

JUDGEMENT

(1.) This appeal has been filed against the judgment of the learned single Judge dated 17.3.2004 in Writ Petition No. 10700 of 2004.

(2.) We have heard the learned counsel for the parties and have carefully perused the judgment of the . learned single Judge.

(3.) The recruitment to the post of Assistant Teacher in the Junior Basic Schools and Senior Basic Schools in the State are governed by the provisions of U. P. Basic Education (Teachers) Service Rules 1981. Rule 8 of these rules prescribed that the candidate possessing Basic Teachers Certificate, Hindustani Teacher Certificate, Junior Teacher Certificate or any other training course recognised by the State Government as equivalent thereto is entitled to appointment as Assistant Teacher. The rule docs not provide for any process of selection either in the form of written examination or interview.