KULDEEP KUMAR RANA Vs. STATE OF U P

JUDGEMENT

(1.) 1. The petitioner has filed the present writ petition under Article 226 of the Constitution of India, inter alia, praying for issuance of writ, order or direction in the nature of mandamus directing the respondents-authorities to appoint the petitioner as Clerk/Assistant Teacher (untrained), Basic in District Kaushambi on compassionate ground, and further directing the respondents-authorities to regularize the petitioner, who has worked since last 9 years in place of his father at District-Kaushambi.

(2.) IT is, inter alia, averred in the writ petition that Sundar Lal, father of the petitioner, was initially appointed as Assistant Teacher (Basic) in District-Kaushambi (at that time District-Allahabad) on 16.1.1970; and that after sometime, the said Sundar Lal was promoted on the post of Head Master; and that the said Sundar Lal has got blindness in his eyes since the year 1999; and that the said Sundar Lal informed the concerned authorities of the Basic Education Department that he was unable and unfit for teaching work and prayed that in his place the work be given to his son, Kuldeep Kumar Rana, (petitioner); and that the petitioner has been going to School daily with his father and teaching the children of the School in place of his father; and that the Zila Basic Shiksha Adhikari, Kaushambi passed an order dated 8.11.2000 (Annexure 3 to the writ petition) directing the said Sundar Lal to obtain Medical Certificate from the Chief Medical Officer, Kaushambi in regard to his blindness; and that the Chief Medical Officer, Kaushambi gave Certificates dated 22.2.2001 and 23, 4.2001 (Annexure 4 to the writ petition) regarding the blindness of the said Sundar Lai; and that the said Sunder Lal again gave an application dated 6.9.2002 (Annexure 5 to the writ petition), inter alia, stating that he could not see through his both eyes due to which he was unable to teach the children, and in the circumstances, his son, Kuldeep Kumar Rana, (petitioner) be given appointment.

(3.) IT is, inter alia, further averred in the writ petition that as the respondents-authorities did not take any action in the matter, the petitioner has filed the present writ petition seeking the reliefs, as mentioned above.