SUBHASH CHANDRA RAI Vs. ADDITIONAL DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Heard Sri A.K. Shukla, learned Counsel holding brief of Sri V.B. Khare, learned Counsel for the petitioners and Miss. Suman Siroihi, learned Standing Counsel for the State respondents.

(2.) In this petition, prayer has been made to quash the order dated 7.5.1986 (Annexure-11 to the writ petition) passed by the Additional Director of Education (Intermediate), Allahabad, U.P.

(3.) It appears that Pratap Narain Singh Janta Intermediate College, Barhi Sonbarsa, District Gorakhpur (hereinafter in short called as the 'College') is a recognized College under the Uttar Pradesh Intermediate Education Act, 1921, (hereinafter in short called as the 'Act, 1921'), where some posts alleged to have fallen vacant and the petitioner No. 1 by virtue of being in possession of degree of B A and B.T.C. along with other petitioner Nos. 2, 3 and 4, who were also having prescribed minimum qualification, participated in the selection in pursuance of advertisement published in the newspaper. The petitioner No. 1 was appointed in J.T.C. Grade in the said College and the petitioner Nos. 2, 3 and 4 were appointed as teachers in C.T. Grade temporarily and the appointment of the petitioners made by the management was approved by the concerned District Inspector of Schools on 9.7.1980.