- (1.) Jitendra Kumar Gautam and 50 others are before this Court, assailing the validity of the order dated 04.03.2016 passed by the learned Single Judge in Civil Misc. Writ Petition No. 19843 of 2015 (Jitendra Kumar Gautam and 108 others Vs. State of U.P. and 3 others), wherein learned Single Judge has proceeded to dismiss the writ petition preferred on behalf of the appellants.
(2.) Brief background of the case is that each one of the petitioners claim that they have been selected for Special B.T.C. Course conducted by the State Government for appointment of Assistant Teachers in Primary School in the year 2007 and 2008 through general selection. Petitioners submit that each one of the petitioners after being selected, got their training through respective District Institute of Education and Training (DIET) in a particular district. Petitioners submit that they have completed their training and were entitled for appointment and as during this interregnum period, Right to Children to Free and Compulsory Education Act, 2009 that provides for compulsory education to children from 6 to 14 years and under the aforementioned Act in question for being appointed as Assistant teacher, eligibility test was made mandatory. Petitioners submits that as far as they are concern, they have passed teacher eligibility test and their grievance is that as of now they are are entitled for being offered appointment as Assistant Teacher in Primary School against the post which are duly recognised for the year 2007 and 2008 on the basis of their merit and on the basis of advertisement also made at the said point of time and other consequential benefit as admissible to Assistant Teachers of Primary School run and managed by Basic Shiksha Paishad U.P. at Allahabad.
(3.) The claim made by the petitioners has not found favour by the learned Single Judge and learned Single Judge in his turn rejected the claim of the petitioners, and same has impelled the petitioners to be before this Court.;