Ravi S. Dhavan, J. - (1.) The petitioner, Shanker Lal, Pathak, has filed the present petition with three grievances. His contention is that he has, since 1984 been applying to the U.P. Madhyamik Shiksha Sewa Ayog to receive a job of a teacher, but he receives no response. Each time he applies he contends, he pays a charge of Rs. 35.00 alongwith the application forms to be submitted to the Commission. Thereafter, he submits, he receives no response on what has happended to his application forms nor does he receives an appointment as a teacher nor refund of Rs. 35.00 appended to the application form.
(2.) The petitioner has not been able to show to the court from the record firstly that he holds the qualifications to be considered as a teacher such of those as are processed by the U.P. Madhyamik Shiksha Sewa Ayog. It is implied that this Commission will consider the applications of the teachers possessing minimum qualifications for holding L.T. Grade assignment.
(3.) The petitioner submits that he has written letters in the newspapers and has filed complaints with the Governor, on the irregularities committed by the Commission when they neither processed his applications for seeking an employment as a teacher nor gave a reply, every time he applies, and further neither refund the charges which is required to be paid alongwith the application.;