- (1.) By way of this writ petition, the petitioner, a Assistant Teacher in an Intermediate College is seeking writ of certiorari for quashing the order dated 2.11.2010 passed by the Joint Director of Education , Region I, Meerut whereby her claim for promotion against the post of Lecturer has been turned down.
(2.) The basic facts which are necessary to decide the issue in the matter are as follows:- Arya Kanya Girls Inter College is a recognized institution, wherein education is imparted upto the level of standard XII. It receives aid out of State Fund. The provisions of the U.P. Intermediate Education Act, 1921, the Regulations framed thereunder; the Uttar Pradesh Secondary Education (Services Selection Board) Act, 1982 (U.P. Act No. 5 of 1982) and the U.P. High Schools and Intermediate College (Payment of Salaries to Teachers and other Employees) Act, 1971 are applicable to the institution. Its affairs are managed by the respondent no.5.
(3.) The petitioner possess essential qualification for appointment as Lecturer. She possess graduation and post graduation degree i.e. she is Master of Arts in Sociology, Master of Arts in History and Bachelor of Education. She was initially appointed as ad hoc Assistant Teacher in L.T.Grade on 16.4.1993. Her services were regularized under section 33 (C) of the Uttar Pradesh Secondary Education (Services Selection Board) Act, 1982 (U.P. Act No. 5 of 1982) w.e.f. 6th August, 1993. The petitioner belongs Scheduled Caste category.;