SHIVNENDRA UKEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD . Rejection of candidature for appointment of Area Education Officer on the ground that the petitioner does not possess requisite year of teaching experience is cause for present writ petition.

(2.) THAT the cadre of Area Education Officer came to be created by causing amendment in the Madhya Pradesh Education Service (School Branch) Recruitment and Promotion Rules, 1982. The posts are to be filled up through a limited Departmental Examination from amongst Teachers (Upper Division Teachers) Head Masters of Middle School/Adhyapak of Local Bodies.

(3.) THE petitioner initially appointed as Samvida Shala Shikshak Grade II in the year 2006 and was later on designated as Adhyapak in pursuance to provisions contained in Madhya Pradesh Adhyapak Samvarg (Employment & Conditions of service) Rules 2008. He since does not have minimum teaching experience of five years as Adhyapak is not considered for appointment as Area Education Officer.