Rajesh Singh Chauhan,J. - (1.) Heard Sri K.M. Shukla, learned counsel for the petitioner, learned Standing Counsel for the State and Sri R.K.S. Suryavanshi for the opposite party no. 3.
(2.) Brief facts of the case are that vide advertisement no. 01/2016 dated 6.6.2016 issued by the U.P. Secondary Education Service Selection Board applications for the post of Trained Graduate Teacher (T.G.T.) have been invited and last date for submitting application was 05.07.2016. The petitioner applied for such selection, however, he was serving in the Air Force at that point of time and was to retire on 31.05.2017. He was permitted to appear in the written examination which was held on 9.3.2019 and was declared successful in the written examination. He was issued interview letter dated 25.1.2020 mentioning the date of interview as 18.03.2020 but was not permitted to appear in the interview.
(3.) By means of this petition the learned counsel has contended that the present petitioner being an Ex-Army Personnel should have been permitted to appear in interview for the post of T.G.T. (English) conducted pursuant to the Advertisement No. 01/2016. He has further submitted that the opposite party no. 3 has, however, issued the interview letter to the petitioner but did not permit him to appear in the interview holding that the petitioner was not Ex-Army Personnel at the time of submitting application for the post in question.;