IRSHAD HUSSAIN MALLA Vs. STATE

JUDGEMENT

(1.) IN this writ petition, petitioner asks for a writ of mandamus, directing the respondents to call the petitioner for interview and select him for the post of teacher in terms of Government order No: 325 -Edu of 1985 dated 26 -6 -1985, forming annexure -P3 to the writ petition.

(2.) IT may be noted that in response to the notification No: 4 of 1990 dated 19 -4 -1990, eligible candidates were asked to submit their applications for their consideration for the posts of teachers. In the said notification, besides other certificates, certificate of being a member of Schedule Cast/Handicapped/Ex -Servicemen/Schedule Tribe category, if any, was solicited, thereby the notification was specific asking for candidates other than open merit candidates who belong to Schedule Cast/Handicapped or Ex -service men category - No other category has been incorporated in such notification.

(3.) ON the other hand, petitioner claims that he wants benefit of some Government order which was an executive order passed way back in the year 1985, whereunder part time Instructors were being given 3% reservation in appointment as teacher and the petitioner claims his consideration on that count, when the notification inviting application does not recognize this category at all.