GAURAV KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard S/Sri Prabhakar Awasthi, Abhishek Kumar Saroj, Rahul Agarwal, Ganesh Shanker Srivastava, Ashwani Kumar Yadav, Ashutosh Pandey and Praveen Kumar Mishra, learned advocates for petitioners, S/Sri K. Shahi, Anil Kumar Singh and Aakash Rai, learned advocates for UP Education Services Selection Commission, Sri Ashish Kumar Nagvanshi, Sri D.P. Singh and Sri Rajesh Kumar Tiwari, learned advocates appearing for State.

(2.) Number of petitioners in present bunch of writ petitions are in long drawn litigation and are waiting for outcome of their grievances which commenced when they have participated in a direct recruitment process initiated for appointment of numbers of Trained Graduate Teachers (T.G.T.) in different subjects in numbers of Non-Government Inter Colleges/High Schools in State of U.P. by Uttar Pradesh Secondary Education Services Selection Board (hereinafter referred to as "Board") through an Adv. No. 01/2013, in which they were declared successful.

(3.) Some of petitioners being aggrieved that since number of posts. so advertised, were reduced and due to that they were not allotted colleges, therefore, they filed a Writ A No. 22128 of 2018 (Sanjay Kumar and others vs. State of U.P. and others) that in terms of Rule 12 of U.P. Secondary Education Services Selection Board Act, 1982 read with Rules of 1998, the Board ought to have proposed a longer select panel (but not larger than 25%) in the said recruitment process.