ASHOK KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) We are called upon to determine the following important questions of law:-

(2.) Undisputedly, the petitioner having sufficient educational qualification to be appointed as a teacher in a school higher than Primary and/or Middle School stands appointed as a teacher at a level lower than Secondary School under the provisions of and by virtue of the Bihar Elementary School Appointment Rules, 1991/ Bihar Elementary School Teacher Appointment Rules, 2003/ Special Teacher Appointment Rules, 2010. He is appointed as a teacher in a Middle School. His request for registration of elementary teacher in the electoral rolls for the Teachers' Constituency under the provision of Section 27 (3) (b) of the Representation of People Act, 1950 (hereinafter referred to as 'the Act') stands rejected.

(3.) At this point it be only observed that petitioner has not challenged the vires of any one of the provisions of the Constitution of India, more specifically Article 171 thereof. His prayers read as under:-