KUMARI UDYAN BALIKA INTER COLLGE Vs. STATE OF U P
LAWS(ALL)-2015-4-183
HIGH COURT OF ALLAHABAD
Decided on April 30,2015

Kumari Udyan Balika Inter Collge Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

SUNITA AGARWAL, J. - (1.) HEARD Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare, learned counsel for the petitioner and learned Standing Counsel.
(2.) THIS writ petition is directed against the order of Regional Level Committee dated 2.1.2015 whereby the approval of proposal for selection of the Assistant Teacher in the institution in question has been returned with a direction to rectify the mistakes.
(3.) KUMARI Udyan Balika Inter College, Kanpur Nagar is a recognised aided Intermediate College and is governed by the provisions of the U.P. Intermediate Education Act, 1921, the regulations framed thereunder and U.P. Act No. 24 of 1971. The institution is a minority institution established and administered by Christian Minority Community, consequently the provisions of U.P. Secondary Education Services Selection Board, 1982 are not applicable to the institution in question. To fill up one post of Assistant Teacher in LT Grade in English subject, an advertisement was published in the daily Newspaper on 20.10.2014. It was specified therein that the applications should be received latest by 5.11.2014 and to be sent through registered post to the manager. Pursuant thereto 51 application forms were received by registered post out of which 40 were sorted out as complete and the candidates were called for interview. 35 candidates were interviewed on 12.11.2014. After the selection, papers were forwarded to the District Inspector of Schools, Kanpur Nagar for according approval. It appears that one Rashmi Tripathi filed complaint before the Joint Director of Education, Kanpur Nagar making allegation of wrong exclusion of her candidature from the selection proceeding. Taking cognizance of her complaint, it was forwarded to the District Inspector to examine and to get a report from the Manager of the institution. The report was submitted by the Manager on 15.1.2014 stating therein that Smt. Rashmi Tripathi appears to have sent the application through Speed post and as the office of the manager was instructed to receive only the applications sent through registered post, all the applications sent through Speed post were refused and returned back.;


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