AJEET PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner claims that he has been appointed as an Assistant Teacher in Sarvodaya Vidyapeeth Inter College, Meerganj, Jaunpur (for short, the "institution"), which is a recognised and aided institution. He has preferred this writ petition for issuance of a writ of certiorari to quash the order dated 07th Sept., 2017 passed by the District Inspector of Schools, Jaunpur, the third respondent.

(2.) The essential facts of the case are that in the institution six posts of Assistant Teacher fell vacant. The Committee of Management of the institution sent a requisition on 25th Aug., 2011 to the appropriate authority for regular appointment on the said vacant posts. Since no regular selection was made by the Uttar Pradesh Secondary Education Services Selection Board, the Committee of Management of the institution, in view of the fact that the studies of the students were adversely affected, passed a resolution to make short term appointments against those vacancies. Accordingly, an advertisement was issued in two widely circulated newspapers 'Aaj' and 'Pioneer' on 24th Aug., 2014 inviting applications from the eligible candidates for appointment against six posts. The petitioner, who claims to possess the essential qualification, made an application pursuant to the said advertisement. It is stated that the petitioner was selected and the Committee of Management sent the papers to the District Inspector of Schools for approval on 26th Sept., 2014.

(3.) When no decision was taken thereon, the petitioner preferred Writ-A No. 67331 of 2015 for a direction upon the District Inspector of Schools to take decision in the matter. The said writ petition was disposed of by this Court on 16th Dec., 2015 by issuing a direction upon the District Inspector of Schools to pass the appropriate order in accordance with law.