BRAHMAPAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri A.B. Saran, learned Senior Counsel for the petitioner assisted by Shri Vinod Kumar Rai, Advoate, Shri Ashok Khare, learned Senior Counsel for the respondent No. 6 assisted by Shri S.P. Singh, Advocate and the learned Standing Counsel.

(2.) The contention of the petitioner is that he deserves to be interviewed as a senior most lecturer keeping in view the fact that he has teaching experience of Class 11 and 12 in the institution and therefore in terms of the Rules framed under the UP. Secondary Services Selection Boards Act, 1982, the petitioner has to be called for interview.

(3.) Shri Ashok Khare has taken a preliminary objection to the said claim of the petitioner on the ground that the petitioner does not have an experience in the lecturer grade in view of the law laid down in the case of Balbir Kaur and another v. U.P. Secondary Education Services Selection Board, Allahabad and others, 2008 (3) ESC 409. He submits that in the absence of requisite teaching experience as defined under the aforesaid judgment of the Apex Court, the petitioner is not entitled for being interviewed.