PRIYANKA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner by means of this writ petition prays for a mandamus directing the respondents to give appointment to the petitioner because the petitioner is eligible and qualified for being appointed as an Assistant Teacher in the Primary School, on account of her acquisition of B.T.C. Degree.

(2.) Mr. Ashok Kumar Singh, learned counsel for the petitioner contends that since the petitioner had acquired requisite qualification, therefore, she is eligible for being appointed as Assistant Teacher and had accordingly made an application before the appropriate authority on the basis whereof, she should be appointed Assistant Teacher in any of the Primary Schools. Mr. I.S. Singh, learned Standing Counsel on the other hand contends that for the purpose of appointment, a person has to acquired the requisite qualification, he cannot claim as of right to be appointed on the post of Assistant Teacher. By reason of such eligibility, she may have acquired a right to be considered when the recruitment process is undergone.

(3.) After having heard Mr. Ashok Kumar Singh and Mr. I.S. Singh, learned counsel appearing for the respective parties, I do not find any merit in this writ petition.