- (1.) An advertisement has been issued on 28 September 2014 by the Joint Director of Education, Vindhyachal Region, Mirzapur for the post of L.T. Grade Teachers and Trained Graduate Teachers in different subjects.
(2.) The petitioners of Writ -C No. 58787 of 2014 belong respectively to the OBC category and General Category. The first and the second petitioners of Writ - C No. 57025 of 2014 belong to General Category whereas the third and the fourth petitioners belong to OBC Category. All the petitioners have applied in pursuance of the advertisement. They now seek to question the constitutional validity of the provisions contained in Rule 15(2) of the Uttar Pradesh Subordinate Educational (Trained Graduates Grade) Service Rules, 19831 on the basis of which the selection has been initiated. Rule 15 provides for the procedure for recruitment. Under sub-rule (2) of Rule 15, the Regional Deputy Director of Education has to scrutinize the applications and to cause the list of candidates to be prepared on the basis of quality points as specified in Appendix 'D'. Thereafter the list is to be placed by the Regional Deputy Director of Education before the Selection Committee. The Selection Committee prepares a subjectwise list of selected candidates in order of merit as disclosed by the quality points.
(3.) The real bone of contention is in regard to Appendix 'D' which provides as follows:;