VIJAY KUMAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Rejection of candidature for appointment of Area Education Officer on the ground that the petitioners do 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 minimum educational qualifications and other requisitions as per amendments in Rule 1982 published in Madhya Pradesh Gazette (Extraordinary) dated 22.08.2013 are "Graduate Degree from recognized University and B.Ed. which should be recognized by the National Council for Teachers Education and Teachers (Upper Division Teachers) Head Masters of Middle Schools/Adhyapak of Local Bodies cadre who has five years minimum teaching experience."