MANOJ KUMAR RAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) This bunch of appeals arise out of a composite judgment of learned single judge dtd. 12/4/2013, whereby the writ petitions filed by the appellants are dismissed holding that the appellants are not possessed of qualification for appointment to the post of Assistant Teachers in the educational institutions concerned.

(2.) In all the cases, controversy relates to appointment on the post of Assistant Teacher. The educational institutions concerned are being run by U.P. Basic Shiksha Parishad, a statutory body created under the U.P. Basic Education Act, 1972. These institutions impart education in primary, upper primary and junior high school levels. The conditions of service of all the appellants are governed by the provisions of the Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 (hereinafter referred to as the '1981 Rules'). Qualification for appointment of teachers in such institutions is statutorily prescribed under the Rule 8 of the 1981 Rules, which is reproduced hereinunder:-

(3.) The qualification for the post of assistant teacher at the relevant point of time was graduation with training qualification consisting of Basic Teacher's Certificate, Hindustani Teacher's Certificate, Junior Teacher's Certificate, Certificate of Training or any other training course recognised by the Government as equivalent thereto. It is admitted that none of the appellants possessed prescribed training qualification for appointment to the post in question.