Pradeep Kumar Singh Baghel, J. - (1.) This petition has been made under Article 226 of the Constitution by a dependent of a freedom fighter. She is seeking quashing of the order dated 8.6.2017 passed by the Principal, District Institute of Education & Training, whereby her claim for appointment under the quota of freedom-fighters has been rejected.
(2.) The foundational facts are briefly stated; the State Government issued an order inviting applications for the recruitment of 72825 trainee teachers in the State. Pursuant thereto the District Basic Education Officers of different districts of the State invited applications from eligible candidates for the appointment to the posts of trainee teachers. The petitioner claims that since she possesses essential qualification in terms of the advertisement and the relevant rules, she applied in as many as 40 districts including District Azamgarh for consideration for her appointment to the post of trainee teacher.
(3.) The petitioner is graduate and she did her B.Ed.. She has also passed UP TET-2011 (Primary Level) and has secured 98 marks. She belongs to Other Backward Classes (OBC) category.;