- (1.) Heard learned Counsel for the Petitioners and learned standing counsel for the State-Respondents.
(2.) Petitioners before this Court, who are seven in number, were offered compassionate appointment as untrained assistant teachers. They seek quashing of the orders dated 10th November. 2009 and dated 30th November, 2009, passed by the District Basic Education Officer, Kanpur Nagar enclosed as Annexures-7 and 8 to the writ petition, whereby the compassionate appointees working on the post of Assistant Teachers in Parishidiya Vidyalayas were directed for being sent for training.
(3.) Challenging the aforesaid two orders, with reference to the Government order dated 9th December, 2003, learned Counsel for the Petitioners contends that since the teachers appointed in primary sections attached to the intermediate colleges have been granted exemption from training. Similar benefits should also be granted to the teachers appointed in Parishidiya Vidyalayas and therefore, he submits that Respondent-authorities cannot insist upon the Petitioners for undergoing the training. It is stated that the Petitioners have completed more than five years of service as untrained teachers.;