MADHUR LATA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsels for the parties and perused the record.

(2.) The petitioner herein seeks for quashing of the order dated 31.12.2011 passed by the District Basic Education Officer, District Farrukhabad, whereby her promotion to the post of Assistant Teacher in a Senior Basic School has been cancelled on the ground that the petitioner did not complete minimum required five years of continuous service as she remained absent for many years.

(3.) Challenging the order impugned, the submission of learned counsel for the petitioner is that Rule 8(3)(ii) of U.P. Basic Education (Teachers) Service Rules, 1981 (In short as "the Rules, 1981") provides minimum eligibility qualification for promotion to the post of Assistant Teacher in a Senior Basic School. As per said clause, five years' teaching experience as permanent Assistant Teacher in a Junior Basic School is the minimum eligibility qualification for promotion to the post of Assistant Teacher in a Senior Basic School.