LAWS(HPH)-2012-5-54

JIWAN LAL TANDIYAL Vs. SAINIK SCHOOLS SOCIETY

Decided On May 08, 2012
JIWAN LAL TANDIYAL SON OF LATE SH. PURSHOTTAM CHAND RESIDENT OF VPO BUSAL Appellant
V/S
SAINIK SCHOOLS SOCIETY Respondents

JUDGEMENT

(1.) BY means of the present petition, the petitioner seeks to quash and set aside the communication dated 5.12.2011 (Annexure P7) with a further direction to consider the case of the petitioner for promotion/appointment to the post of Master (Maths), strictly as per the parameters laid down by clause 5.26 of service Rules of Sainik Schools and considering his case as per the norms followed in the past for the cases of promotions/appointments to the post of Masters in different subjects.

(2.) THE petitioner is M.A mathematics and B.Ed.

(3.) THE Sainik School Society Rules and Regulations were published in the month of January, 1997, in short referred as "the Rules". Chapter 5 of these Rules makes the provisions for the staff and the establishment. Rule 5.25 provides for the appointment of the staff. THE method of recruitment is laid down in Rule 5.26 which precisely provides for filling up the vacant post by direct recruitment only in case a suitable qualified and experienced persons already employed in the School is not available.