AMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Ravindra Kumar, learned counsel for the petitioner and Shri Saral Srivastava, learned Additional Chief Standing Counsel for the State.

(2.) By means of this writ petition the petitioner has raised a grievance that pursuant to an order dated 21.2.2007 issued by District Inspector of Schools, Firozabad the Committee of Management and Principal of Pali Inter College, Shikohabad, District-Firozabad have not allowed the petitioner to be appointed as Lecturer in Hindi pursuant to his engagement as Subject Expert in the institution on 1.8.2001.

(3.) The State Government vide order dated 9.12.1988 had imposed a restriction on creation of new post in private aided intermediate colleges, but in view of increase in number of students a necessity arose for further appointment of teachers. Therefore, a via media was evolved for creation of pool of 'subject experts' to the extent of 3000 teachers and from that pool the requirement of various institutions would be fulfilled. The said 'subject experts' were to be selected on the basis of their academic qualification, experience and interview. The departmental selection committee was constituted and included the Director of Education (Secondary), Chief Accounts Officer, concerned Regional Deputy Director of Education (Secondary) and Regional Joint Director of Education. Under the aforesaid Government Order by such a selection committee petitioner claims to have been selected as 'subject expert' and was allotted the aforesaid college. Such 'subject experts' were to be appointed on fixed emoluments of Rs. 5,000/- per month.