MANOJ KUMAR GUPTA, J. - (1.) The petitioner has called in question the order dated 23.11.2016 passed by the third respondent (Joint Director of Education, Kanpur Mandal, Kanpur) and the order dated 6.1.2017 passed by the second respondent (Director of Education (Madhyamik), U.P., Lucknow) refusing to accord approval to the selection of the petitioner on the post of the Head of Rakha Balika Inter College, Fatehgarh, Farrukhabad. The approval has been withheld on the ground that the petitioner does not possess requisite teaching experience.
(2.) The petitioner is M.A. (History), M.A. (English), B. Ed, Ph. D. Rakha Balika Inter College (Institution) is a recognised minority institution under the U.P. Intermediate Education Act, 1921 (The Act). It is aided upto High School level, whereas it is having Vitt Vihin sanction for running classes at Intermediate level. Being a minority institution, the provisions of U.P. Secondary Education Services Selection Board Act, 1982 are not applicable to the institution.
(3.) In response to an advertisement dated 21.8.2016 issued by the Institution inviting applications for appointment on the post of Head Master, the petitioner also applied. She was selected by the Selection Committee constituted in accordance with the provisions of the Act and the Regulation framed thereunder. The fifth respondent forwarded the papers relating to selection for obtaining approval as contemplated under Section 16-FF of the Act. The third respondent, by impugned order dated 23.11.2016, refused to accord approval on the ground that the petitioner does not possess the requisite teaching experience. The petitioner had placed reliance on her teaching experience as Lecturer (History) at Syed Babuddin Islamia Inter College, Mahloi, Mainpuri, which is a recognised institution under the Act. The experience certificate has been issued by the management of the institution on 23.8.2016, duly counter signed by the District Inspector of Schools, certifying the teaching experience in the said institution as under :- JUDGEMENT_93_LAWS(ALL)5_2017.html The advertisement was issued on 21.8.2016 and thus the petitioner has sought benefit of her teaching experience in the said institution from 3.7.2011 to 20.8.2016 excluding the period of study leave during which she had done her B. Ed. It comes to 4 years 5 months and 4 days. ;