RAM NARESH SINGH AND 26 OTHERS; KAMLESH KUMAR MAURYA; ANIL KUMAR; ASHWANI KUMAR AND 8 ORS; MUKESH KUMAR AND 5 OTHERS; ARUN KUMAR YADAV Vs. STATE OF U P AND 29 OTHERS

JUDGEMENT

(1.) This bunch of writ petitions has been filed praying for a writ in the nature of certiorari for quashing the revised Select List published by U.P. Secondary Education Services Selection Board, Allahabad (herein-after referred to as the "Selection Board") for the post of Assistant Teacher in L.T. Grade for Hindi subject in pursuance of the Advertisement No. 1 of 2010 published on 12.05.2014, with a further prayer for issuance of a writ in the nature of mandamus to the respondents not to interfere in the working of the petitioners as Assistant Teachers in L.T. Grade in their respective Institutions and to pay the petitioners their regular salary and allowances from month to month.

(2.) It is the case of the writ petitioners that the Selection Board issued an Advertisement No. 1 of 2010 on 08.10.2010 inviting applications for filling up large number of teaching posts in different subjects in privately managed recognized and aided Higher Secondary Schools in the State of U.P. This advertisement included 513 posts of Assistant Teachers in L.T. Grade for Hindi subject for boys Institutions and 45 such posts for Hindi Teacher in girls Institutions. The petitioners made their applications and were called for selection. The final Select List was published on 28.06.2011 and the petitioners were duly selected and their names were forwarded by the District Inspector of Schools of respective Districts to the Managements of the various Educational Institutions, for which the petitioners were selected with a direction for appointment. Each of the petitioners were thereafter appointed by the Committee of Management of the Educational Institutions concerned. Some of the petitioners for example, petitioner Nos. 1 and 10 in Writ A No. 28607 of 2014 were subsequently transferred to other Educational Institutions by the Additional Director of Education (Secondary) and they joined these new Institutions and started working. Each of the petitioners had completed almost three years of such working on the post as Assistant Teacher in L.T. Grade for Hindi subject in their respective Institutions and most of them had even been confirmed after successful completion of probation.

(3.) In November, 2012 one writ petition was filed, namely, Writ Petition No. 61517 of 2012 (Sandeep Kumar Verma vs State of U.P. and others) praying for a writ in the nature of mandamus directing respondent No. 2 (the Selection Board) to award the marks to the petitioner for question No. 80 of Booklet Series "C", in view of the corrected Answer Key, and to consider the case of the petitioner for selection as Trained Graduate Teacher Hindi (herein-after referred to as the T.G.T., Hindi) after adding the awarded marks for Question No. 80 of Booklet Series "C".