AKHILESH KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Sri Ashok Kumar Singh, learned counsel for the respondent nos.3 and 4 and learned Standing counsel for remaining respondents.

(2.) The petitioners (3 in number) have joined in the present writ petition to challenge the order of rejection of their claim dated 20.2.2019 passed by the Secretary, District Basic Education U.P. Allahabad, for appointment against 16448 vacancies of Assistant Teacher in Junior Basic School, in the light of the Government Order dated 8.6.2018. The challenge is also to the Government Order dated 8.6.2018 which provides for closing of the selection against the aforesaid vacancies.

(3.) The process for selection against the aforesaid posts had commenced with the advertisement dated 16.6.2016. It is not in dispute that the petitioners could not qualify to the final select list as they had obtained lesser marks than the last selected candidates in the category to which they belong. The claim of the petitioners is that they were actually qualified for the post of Assistant Teacher and after scrutiny of their applications alongwith other candidates, their names had been placed in the "mother list" issued by the Secretary, Board of Basic Education, appended as Annexure-'4' to the writ petition. The names of the petitioners find place at Serial no.46230, 46496 and 46451.