SURESH PRASAD GAUTAM Vs. STATE OF U P

JUDGEMENT

(1.) A Government order dated 10. 7. 2007 was issued proposing to hold a Special B. T. C. Training Course for such candidates who were eligible for the post of Assistant Teachers. It was proposed that the candidates who are graduate and have a B. Ed. degree could apply for the Special b. T. C. Training Course. In paragraph 18 of the Government order dated 10. 7. 2007, 10% seats were reserved for those candidates who were working as shikhsa Mitra and had an experience of three years as a Shiksha Mitra and were also functioning as a Shikhsa Mitra at the time when the applications were invited for the Special B. T. C. Training Course.

(2.) BASED on the aforesaid Government Order, an advertisement was issued inviting applications for the Special B. T. C. Training Course, 2007. Paragraph1 of the advertisement contemplated that a candidate, who held the requisite qualifications and who was working as a Shiksha Mitra and had the experience of three years, could also apply.

(3.) PARAGRAPH 4 of the said advertisement contemplated that 10% of the seats would be reserved for Shiksha Mitra. Under sub-clause (4) of condition no. 7, it was stated that an experience certificate of three years had to be submitted by the candidate. The Director, Rajya Shaikshik Anusandhan Evam prashikshan, U. P. issued a letter dated 26. 7. 2007 clarifying that three years experience would mean three academic sessions, it may be stated here that an academic session starts on 1st July of the year and concludes on 31st May in the subsequent year. Subsequently by an order dated 1st October, 2007 three years of experience as a Shiksha Mitra was clarified to mean three academic sessions but, clause 1 of the aforesaid order further clarified that whenever a candidate joins the post of Shiksha Mitra, the date of such joining would be treated as completion of an academic session.