ANOOP SAXENA Vs. STATE OF U P

JUDGEMENT

(1.) From the records of the present writ petition it is apparent that the petitioners were selected by the U.P. Public Service Commission for the post of Subordinate Education Service in pursuance to the examinations held in the year 1996.

(2.) It is the case of the petitioners that they were offered the post of Senior Lecturer, DIET, Deoria and Senior Lecturer, DIET, Ambedkar Nagar respectively after selection. It is further his case that in terms of the selection so held appointment was offered to the petitioners only under letter dated 12.11.2010 and dated 27.12.2010 respectively. The petitioners were required to join as Senior Lecturer, DIET, Deoria within fifteen days but they did not do so. The reason disclosed in the writ petition for the same is that petitioner had been working as teacher in Railway Higher Secondary School (Northern Railway), Bareilly and Post Graduate Teacher, Senior Secondary School in New Delhi and at the relevant time were already drawing a salary of Rs. 25,000/-, they were, therefore, apprehensive as to whether they would be entitled to pay protection etc. after appointment as Senior Lecturer, DIET or not.. The petitioners, therefore, made representations which were not considered.

(3.) It is then stated that feeling helpless, they along with Hira Singh filed writ petition no. 1074 of 2011 and the same was decided under order dated 31.05.2011. It was directed that the representations of the petitioners be considered (Ref. Paragraph 23 of the writ petition).