Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is a Committee of Management of an educational institution which runs and conducts a Junior High School. It has instituted this writ petition for a direction upon the District Basic Education Officer, Azamgarh to nominate his nominee for being Member of the Selection Committee for selection of three Assistant Teachers in the institution in question.
(2.) The Court is flooded with spate of writ petitions of similar nature seeking a direction upon the authorities concerned either to grant permission to fill up the post or for the approval of the appointment made by the Committee of Management in Junior High Schools.
(3.) The essential facts of the case are that Shri Mateshwari Purva Madhyamik Vidyalaya, Krishna Nagar (Pilkhua), District Azamgarh (School) is a Junior High School. The State Government has enlisted it for the financial aid. The school is regulated under the provisions of the Uttar Pradesh Basic Education Act, 1972 (Act, 1972) (U.P. Act No. 34 of 1972), and the provisions of the Uttar Pradesh Recognised Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978 (Rules, 1978) are applicable to it.;