BHUPENDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Satyam Singh, learned counsel for the petitioners, Mr. Girijesh Tiwari and K.P. Singh, learned counsel for respondents-BSAs and Mr. Ravi Prakash Srivastava, learned counsel for the State-respondents.

(2.) Brief facts of the case are; pursuant to the Government Orders dtd. 25/9/2013 and 15/10/2013, a letter dtd. 4/8/2014 was issued by Secretary, U.P. Basic Shiksha Parishad, Allahabad, inviting applications from eligible candidates having qualification of graduation degree along with B.Ed. or B.T.C. course certificate and Teacher Eligibility Test qualifying certificate, for considering the appointment on the post of Assistant Teacher in Primary Schools run by U.P. Basic Shiksha Parishad, Allahabad against the allotted seats of all districts separately throughout the State of Uttar Pradesh. The appointments were to be made in accordance with the provisions of U.P. Basic Shiksha Parishad Teacher Service Rules, 1981, now amended as Teachers Recruitment Service Rules, 2008 and 2010.

(3.) The petitioners were called to appear for counselling as per the quality point marks and the cut-off merit published by the office of Basic Shiksha Parishad in all concerned Districts. The petitioner Nos. 1 to 8 participated in District- Shahjahanpur, while petitioner Nos. 9 to 14 participated in District Auraiya in their respective categories.