PRAKASH CHANDRA WALIA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The petitioner has claimed for relaxation in his educational qualifications for being given L.T, Grade. The petitioner posseses the requisite qualifications for an Assistant Teacher in L.T. Grade for the subject of Arts with the recognised educational institutions. The institution at which the petitioner was initially appointed was later on recognised as a Government institution and his services continued at the recognised Government institution, but he was provided. C.T. Grade instead of L.T. Grade. The petitioner has represented for relaxation in his qualifications by means of his latter dated 19-6-1987. The case of the petitioner was also recommended by the State Government to the Director of Education for grant of relaxation vide its letter No. 1004/15-2-94-36 (1997/89), dated 7-4-1994, but no action was taken. The petitioner has approached this Court for necessary directions to the respondents to give relaxation in his educational qualifications and treat his appointment on Assistant Teacher (Arts) in L.T. Grade with effect from 1-12-1975.

(2.) Despite notice to the respondents no counter affidavit has been field by them. However, as the petitioner has confined his prayer for consideration of this representation for relaxation in the educational qualifications, as such I do not consider it necessary at this stage to invite counter-affidavit. Accordingly, direct the respondents 1, 2 and 4 to consider his case of the petitioner for grant of relaxation in the educational qualification of the petitioner within three months of filing a certified copy of this order before them alongwith a copy of his representation. In case the respondents are of the view that the petitioner is entitled to the relief of relaxation in the educational qualifications, they would consider the cases of the petitioner for grant of L.T. Grade within three months of the receipt of a copy of this order and release the salary etc. of the petitioner. However, in case the petitioner cannot be given the relaxation, the respondents are directed to pass a reasoned order within the same period of time.

(3.) With the above directions, this petition is accordingly disposed of.