- (1.) Following questions having vital significance for the cause of education in the State of Uttar Pradesh, arise for our consideration in the present writ petition:- (i) What should be the minimum qualifications for appointment of Chairman and Members of U.P. Secondary Education Service Commission Board, even in respect of persons specified under Section 4 (iv) of the Act, should it be at par with the qualification for persons specified under clause (i) (ii) & (iii) of Section 4 on the principle of 'Ejusdem Generis' ? (ii) Whether, respondent nos. 4 to 6 who were working as L.T. Grade Teacher i.e. on a post which is at the lowest ladder of the faculty posts is a recognised Intermediate College could be appointed as Chairman and Member of the Secondary Education Service Selection Board, for making make selection on the post of Principal/ Lecturer/ Assistant Teacher in a recognised aided Intermediate institution?
(2.) While entertaining this petition on 3.7.2015, time was granted to the learned counsel appearing for State to verify the credentials of respondent nos. 4 to 6, on the strength of which they came to be appointed as officiating Chairman and Members of the Board.
(3.) Learned Chief Standing Counsel alongwith the Advocate General of the State have appeared and have passed on the instructions received in the matter from the Principal Secretary of the State, which are taken on record. This order is being passed relying upon the facts so adduced before us by the State.;