SEEMA NAGAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Gulrez Khan, learned counsel for the petitioner, Sri Bheem Singh, learned counsel appearing on behalf of Committee of Management and learned Standing Counsel for the State-respondents.

(2.) Petitioner before this Court is working as Assistant Teacher in L.T. grade in the institution and claims that she is entitled to be promoted as lecturer Economics within 50% quota as prescribed for under Rule-10 of the U.P. Secondary Education Services Selection Board Rules, 1998 (for short 1998 rules') read with relevant regulations as contained under Chapter-II of Intermediate Education Act, 1921.

(3.) Learned counsel for the petitioner submits that there are five sanctioned posts of lecturer in the institution in the subject of Home Science, Hindi, English, Political Science and Economics. He further submits that there are two lecturers working in the institution on direct recruitment basis as lecturer Home Science and lecturer Hindi. The post in question, i.e., lecturer Economics fell vacant on 16/7/2019 and, accordingly, in view of Rule 10 of the 1998 rules, petitioner deserved to be considered for promotion. However, within three days, the Committee of Management made a requisition online to the Board and forwarded the papers to the District Inspector of Schools for direct recruitment against the post in question. The petitioner also made an objection before the District Inspector of Schools and in such circumstances, the District Inspector of Schools directed the Management of the institution vide letter dtd. 16/10/2019 to clarify the position. In reply to the said letter, the Committee of Management wrote a letter stating therein that the character roll of the petitioner for the year 2010-11 to 2016-17 remained uncertified and, therefore, on the date of occurrence of vacancy, her candidature could not have been considered. The other plea taken was that one Smt. Rekha Rani and Smt. Reena other Assistant Teachers in L.T. grade had set up a claim for promotion and since the case of Smt. Rekha Rani was sub judice before the Court, the post of lecturer (Economics) could not have been filled up by promotion. It is further argued on behalf of the petitioner that even if, the post of lecturer Political Science is to be given to Smt. Rekha Rani by promotion and Smt. Reena is to be promoted on other vacant post of lecturer English, the petitioner's claim still survives for the post of lecturer Economics, which falls within 50% quota. He has placed relinace upon Rule-10 of 1998 Rules. In the circumstances, the petitioner has challenged the requisition dtd. 19/7/2019 ad 5/10/2019, sent by the Committee of Management for the post in question, i.e., lecturer Economics for direct recruitment.