DINESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Sri Satyam Singh holding brief of Sri Shiv Nath Singh, learned counsel for respondent no. 6 and learned Standing Counsel for respondent nos. 1 to 5.

(2.) THE petitioner is a selected candidate for the post of lecturer in Geography of scheduled caste category pursuant to an advertisement no. 2 of 2010. The select panel was prepared by the Board and the petitioner's name was recommended for appointment against the scheduled caste reserved post in the institution namely Raj Kumar Inter College, Bhuvna, District Chandauli. The select panel was forwarded on 11.6.2012, but the Committee of Management of the said institution did not issue appointment letter to the petitioner rather informed to the District Inspector of Schools that the post of lecturer in Geography was not vacant in the institution.

(3.) THE District Inspector of Schools, Chandauli called for report of the management and wrote a letter on 24.9.2012 to the Secretary, U.P. Secondary Education Services Selection Board to reconsider for placement of the petitioner in another institution in view of the fact that there was no vacant post in the institution. Against 4 sanctioned post , four lecturers were working. The request was considered by the Board and it was informed vide communication dated 19.12.2014 that the petitioner was allotted the college namely Raj Kumar Inter College, District -Chandauli in view of the requisition sent by the management of the institution. A copy of the requisition was also enclosed with the said communication for perusal.