VINOD KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Mushir Khan, learned counsel for petitioners and Sri Dhananjay Singh, learned Standing Counsel for State.

(2.) This is second round of litigation. Facts of present case are extracted from a judgment dtd. 28/3/2022 passed by Coordinate Bench of this Court when petitioner and other has approached this Court by way of filing Writ A No. 11094/2018 impugning an order dtd. 27/6/2014 whereby approval of appointment of petitioner and others on the post of Teacher was disapproved on basis of objections. Said writ petition was allowed with directions and for reference, facts of case, observations and directions of said judgment are quoted below :-

(3.) The brief facts of the writ petition are that Sri Ram Ratan Gupta, Ayodyogik Krishi Inter College, Jhinjak, District- Kanpur Dehat, is a recognized Intermediate College, receiving grant-in-aid till High School sec. ; that on account of retirement and promotion, several vacancies of Assistant Teachers came into existence in the institution and on the application dtd. 15/6/2012 of the college, the District Inspector of Schools, Kanpur Dehat, granted permission dtd. 31/5/2013 to fill the aforesaid vacancies. Advertisements in three newspapers, namely, Aaj, Rashtriya Sahara and Pioneer were published inviting applications for three posts reserved for S.C., O.B.C. and two posts for general candidates. Subsequently, a corrigendum was published wherein four posts were shown as reserved for S.C., one for O.B.C. and two for general candidates; that all the petitioners belonged to S.C. category and have passed their T.E.T for primary level. In the meeting of Selection Committee dtd. 28/7/2013, wherein the experts sent by District Inspector of Schools also participated, the petitioners were selected for appointment. On 28/9/2013, papers were forwarded by the college to the District Inspector of Schools for approval and the District Inspector of Schools forwarded the same to the Regional Level Committee on 31/10/2013; that thereafter, some queries were made by the Regional Level Committee which were duly replied by the college; that by the order dtd. 26/6/2014, the respondent no. 2, Regional Level Committee, refused to accord approval to the selection of the petitioners and by the letter dtd. 27/6/2014, respondent no. 3, District Inspector of Schools, Kanpur Dehat, communicated the same to the college. Relevant part of judgment :-