JAGANNATH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Dr. V.K. Singh, learned counsel for the petitioner and to the learned Standing Counsel on behalf of State respondents.

(2.) Brief fact of the case is that the petitioner was granted appointment on the post of Assistant Development Officer (Statistics) in District Basti by facing a selection proceeding on regular basis vide appointment order dated 02.06.2000. In pursuance thereof, he joined on the said post on 08.06.2000. The petitioner while holding the post of Assistant Development Officer, applied in pursuance to an advertisement for selection and appointment on the post of Trained Graduate Teacher (TGT) in an intermediate college recognized under the provisions of U.P. Intermediate Education Act, 1921. Prior to submitting the application form, the petitioner moved an application before the respondents for grant of no objection certificate to appear in the selection proceeding of TGT. In the selection proceeding initiated by the U.P. Secondary Education Services Selection Board, the petitioner was selected and was placed in the list of selected candidates and in pursuance thereof an order of placement was issued on 09.03.2010. The petitioner applied for grant of no objection certificate from the respondents in accordance with Rule 9 (13) of the Fundamental Rules and was relieved on 30.06.2010 with the condition that there shall be no lien on the post of Assistant Development Officer (Statistics).

(3.) In pursuance to the placement in the seniority list for appointment on the post of TGT, the Committee of Management issued appointment letter on 28.04.2010 to the petitioner and he joined as Assistant Teacher (Lt. Grade) on 01.07.2010.