- (1.) Heard Sri Khalil Ahmad Ansari, learned counsel for the petitioners and H.C. Pathak, learned Standing Counsel for the State-respondents.
(2.) The present matter relates to the institution known as Siddiq National Inter College, Pilibhit (hereinafter referred to as "College"). The college is established, run and administered by Muslim Community. The college is duly recognized and aided by the State Government and as such it is governed by the provisions of Intermediate Education Act, 1921 and Payment of Salary Act No.24 of 1971 with certain savings which are available to a minority institution under Article 30(1) of the Constitution of India.
(3.) The Petitioner No.1 is M.A. (Economics) and B.Ed. and as such he claims to be fully qualified and eligible to be appointed and hold the post of Assistant Teacher in L.T. Grade. The Petitioner No.2 is M.A. (English) and B.Ed. and he also claims to be fully qualified and eligible to be appointed and hold the posts of Assistant Teacher in L.T. Grade. The Petitioner No.3 is M.Com and B.Ed. The Petitioner No.3 had passed B.Com in 1991 and Shiksha Visharad from Sahitya Sammelan, Prayag in 1992 which is equivalent to B.Ed., Muallim Urdu and Specialization in Educational Computing (B.Ed.) passed in Session 1998-89 from Mahatma Jyotiba Phulley Ruhelkhand University, Bareiily and he also claims to be fully qualified and eligible to be appointed and hold the post of Assistant Teacher in L.T. Grade.;