JUDGEMENT
RAKESH SRIVASTAVA, J. -
(1.) This writ petition has been filed praying inter alia for the following reliefs: -
(i) issue a writ, order or direction in the nature of mandamus commanding and directing the respondent no. 2 to grant financial approval to the appointment of the petitioners on the post of assistant teacher in the institution.
(ii) issue a writ, order or direction in the nature of mandamus directing the respondent no. 2 to pass appropriate order and release the salary of the petitioner as and when due as per the law month to month.
(2.) Rashtriya Inter College, Mehrenw, Purenw, Jaunpur (for brevity 'the College') is a recognised and aided college and is governed by the provisions of Intermediate Education Act, 1921 and the Regulations framed thereunder. In the College two posts of Assistant Teachers fell vacant due to retirement of Sri Kalka Prasad Singh and Sri Bhola Nath Singh, who retired on 30.6.2002 and 30.6.2007 respectively. A requisition for selection is alleged to have been sent to the Secondary Education Services Selection Board on 26.5.2014. On 5.9.2015, the Committee of Management of the College issued an advertisement in daily newspapers 'Tarun Mitra, Aaj' and 'Swatantra Bharat' inviting applications for appointment on two posts of Assistant Teachers in the College.
(3.) According to the petitioners, they applied for appointment on the said posts along with other candidates and after interview they were selected and in pursuance of the recommendation of the Selection Committee, the Committee of Management of the College approved the appointment of the petitioners on the posts in question. Thereafter, on 29.10.2015, the papers pertaining to selection of the petitioners were forwarded to the DIOS (for short 'DIOS'). As nothing was heard off from the DIOS in this regard, the petitioners have preferred this writ petition.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.