Vimlesh Kumar Shukla, J. - (1.) Uttar Pradesh Basic Shiksha Parishad Allahabad through its Secretary, respondent -appellant is before this Court assailing the validity of judgement and order of learned Single Judge dated 16th February, 2015 passed in Writ Petition No. 9416 of 2015 (Sakshi Shukla and others vs. State of U.P. and others), by which the petition filed by petitioners, under Article 226 of the Constitution of India, has been allowed with the direction to the respondent -appellant, U.P. Basic Shiksha Parishad Allahabad to issue a corrigendum to the advertisement dated 12.12.2014 indicating therein Nursery Teacher Training (N.T.T.) as the eligibility qualification and accordingly allowing petitioners to fill up the application form and their candidature be considered.
(2.) Brief background of the matter is that pursuant to Government Order dated 9th December, 2014 notifying the recruitment, for filling up 15000 posts of Assistant Teachers in Junior Basic Schools run by U.P. Basic Shiksha Parishad, Allahabad, the District Basic Education Officer of various districts of U.P. advertised the aforesaid vacancies in their respective districts on 12.12.2014 and 13.12.2014. Petitioners -opposite party proceeded to challenge the advertisement dated 13.12.2014 issued in pursuance of Government Order dated 9th December, 2014 by filing Civil Misc. Writ Petition No. 9416/2015 seeking a writ of certiorari quashing the aforesaid advertisement and for a further direction in the nature of mandamus commanding the respondent -appellant to re -advertise the vacancies after including Nursery Teachers Training as a necessary qualification.
(3.) The said writ petition in question has been allowed vide judgement and order dated 16th February, 2015 passed in Civil Misc. Writ Petition No. 9416/2015 (Sakshi Shukla and others vs. State of U.P. and others) following the law laid down by the Division Bench of this Court in the case of Uma Yadav and another vs. State of U.P. and others (Special Appeal Defective No. 278 of 2014), as well as upon the judgement of another Division Bench of this Court in the case of Harsh Kumar and another vs. State of U.P. And others (Special Appeal Defective No. 130 of 2014) and based on the same directives have been issued to issue corrigendum to the advertisement dated 12.12.2014 indicating therein N.T.T. as an eligibility qualification and the petitioners be allowed to fill -up the application form and their candidature be considered. Against this order in question, present Special Appeal in question has been filed by U.P. Basic Shiksha Parishad Allahabad.;