STATE OF U P Vs. KULDEEP

JUDGEMENT

(1.) HEARD Sri M. C. Chaturvedi, Chief Standing counsel of the State of U. P. along with Sri Ravi Shanker Prasad for the appellants. Sri Ashok Khare, Senior Advocate with Sri Sunil Kumar srivastava appear for the respondent.

(2.) THE appellants seek to challenge the order of the learned Single Judge dated 9. 5. 2007 whereby the learned Judge has allowed the petition filed by the respondent herein.

(3.) THE short facts leading to this appeal are this wise. The respondent is a physically handicapped person with 5% locomotor disability. In pursuance to an advertisement for two years B. T. C. Course 2000, he applied for joining the same. The course was to be conducted in two academic years 2000-2001 and 2001-2002. The respondent was admitted to that course in the quota for physically handicapped persons, on the basis of his physical disability. He cleared both the examinations and on 20. 9. 2002 received the mark-sheet and thereafter the certificate also. He subsequently joined as an Assistant Teacher in a government primary school run by the Basic Shiksha Parishad. It is material to note that there is a need of large number of primary teachers (about 60,000)in the State of U. P. and under "sarva Shiksha Abhiyan" special short courses known as Special B. T. C. Courses are also separately being run by the State of u. P. for making such appointments on the post of Assistant Teachers.